THANGAMARIAPPAN SARASWATHI,CHENNAI vs. DEPUTY COMMISSIONER OF INCOME TAX, NON CORPORATE CIRCE 19(1), CHENNAI, CHENNAI

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ITA 2999/CHNY/2025Status: DisposedITAT Chennai17 December 2025AY 2017-18Bench: SHRI GEORGE GEORGE K (Vice President), SHRI INTURI RAMA RAO (Accountant Member)2 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 representative submitted a request to withdraw the appeal, which was also endorsed in the appeal file. Considering this, the Income Tax Appellate Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income Tax (Appeals), NFAC, Delhi, dated 11.08.2025, under Section 250 of the Income Tax Act, 1961, concerning Assessment Year 2017-18.

What were the issues?

Whether the assessee's appeal against the CIT(A) order should be dismissed as withdrawn based on the assessee's request.

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: 17.12.2025Pronounced: 17.12.2025

आदेश/ O R D E R

PER GEORGE GEORGE K, VICE PRESIDENT:

1.

This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, dated 11.08.2025 passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2017-18.

2. At the time of hearing, the Ld.AR for the assessee submitted that the assessee wants to withdraw the appeal. The Ld.AR had made an endorsement to the said effect in the appeal file. In light of the above, we dismiss the appeal of the assessee as withdrawn.

3.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court at the time of hearing on 17th December, 2025 at Chennai.

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