What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal against an order dated 20.11.2025 for Assessment Year 2022-23. Subsequently, the assessee filed an application to withdraw the appeal.

What were the issues?

Whether the assessee is permitted to withdraw the appeal.

Rajnish Puri vs ITO | ITAT Mumbai 2026

Income Tax Appellate Tribunal, “I” BENCH, MUMBAI

For Respondent: Shri Bhagirath Ramawat, Sr. DR

Hearing: 13.03.2026Pronounced: 13.03.2026

O R D E R Per Saktijit Dey, VP: This is an appeal by the assessee against order dated 20.11.2025 of first appellate authority, pertaining to assessment years (A.Y.) 2022-23.

The assessee has filed application dated 11.03.2026, seeking permission to withdraw the appeal. The contents of the said letter are as under: Application for withdrawal of appeal Hearing fixed on 23rd April, 2026 1. I refer to the hearing of the above appeal petition fixed on 23rd April, 2026. In this context, I submit as under. 2. I would like to convey the Hon' Members that based on professional advise received, I have decided not to pursue the appeal under reference. Accordingly, it is requested to consider appeal under reference as withdrawn and necessary order may be passed in this regard.

The inconvenience caused is highly regretted.

3. The learned Departmental Representative (ld. DR for short) has no objection to the assessee’s prayer.

Rajnish Puri vs. ITO 4. In view of the aforesaid, we are inclined to permit the assessee to withdraw the present appeal. Accordingly, the appeal is dismissed as withdrawn.

RAJNISH PURI,MUMBAI vs. ITO (INTERNATION TAXATION), MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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