S ALBERT & CO. PVT. LTD.,CHENNAI vs. ITO, CORPORATE WARD-6(1), CHENNAI

ITA 2923/CHNY/2025Status: DisposedITAT Chennai19 December 2025AY 2011-12Bench: SHRI GEORGE GEORGE K (Vice President), SHRI INTURI RAMA RAO (Accountant Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

During the hearing, the assessee's authorized representative submitted that the assessee wished to withdraw the appeals and had filed a petition to that effect. The Tribunal dismissed the appeals as withdrawn.

What were the facts?

The assessee filed an appeal against two orders of the Commissioner of Income Tax (Appeals), NFAC, Delhi. The appeals were for the Assessment Year 2011-12.

What were the issues?

Whether the assessee's request to withdraw the appeals should be granted.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI

Before: SHRI GEORGE GEORGE K & SHRI INTURI RAMA RAO

Hearing: 19.12.2025Pronounced: 19.12.2025

आदेश/ O R D E R

PER GEORGE GEORGE K, VICE PRESIDENT:

This appeal filed by the assessee is directed against two orders of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, dated 20.12.2025 & 16.12.2025 passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2011-12.

& 2924/Chny/2025 2. At the time of hearing, the Ld.AR for the assessee submitted that the assessee wants to withdraw the appeals. In this regard, the Ld.AR has also filed a petition dated 19.12.2025 seeking withdrawal of appeals. In light of the above, we dismiss the appeals of the assessee as withdrawn.

In the result, the appeals filed by the assessee are dismissed as withdrawn.

Order pronounced in the open court on 19th December, 2025 at Chennai.

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