ALINA PVT. LTD.,CHENNAI vs. DCIT, CENTRAL CIRCLE-1(2), CHENNAI

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ITA 2271/CHNY/2025Status: DisposedITAT Chennai10 November 2025AY 2022-23Bench: SHRI SS VISWANETHRA RAVI (Judicial Member), SHRI AMITABH SHUKLA (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?

The assessee's counsel submitted that the appellant wished to withdraw the appeal. Considering this submission, the tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order from the learned Commissioner of Income Tax for the assessment year 2022-23. The appeal was filed by Alina Private Limited against the Deputy Commissioner of Income Tax.

What were the issues?

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

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI

Before: SHRI SS VISWANETHRA RAVI & SHRI AMITABH SHUKLA

Hearing: 10.11.2025Pronounced: 10.11.2025

Assessment Years: 2022-23 Alina Private Limited, Deputy Commissioner of Income No.12, Race Course Road, Tax, Guindy, Central Circle-1(2), Chennai-600 032. Chennai. [PAN: AAFCA9114P] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee by : Mr.Hitesh, Advocate for Mr.D.Anand, Advocate प्रत्यर्थी की ओर से /Revenue by : Ms.E.Pavuna Sundari, CIT सुनवाई की तारीख/Date of Hearing : 10.11.2025 घोषणा की तारीख /Date of Pronouncement : 10.11.2025 आदेश / O R D E R PER AMITABH SHUKLA, A.M :

This appeal is filed by the assessee against the order bearing DIN & Order No.ITBA / APL / S / 250 / 2025-26 / 1076458566(1) dated 26.05.2025 of the Learned Commissioner of Income Tax [herein after “CIT(A), Chennai-18, for the assessment year 2022-23. The reference to the word “Act” in this order hereinafter shall mean the Income Tax Act, 1961 as amended from time to time.

2.0 At the outset, the Ld. Counsel for the assessee submitted that the appellant assessee wishes to withdraw the appeal. In this regard, reliance was placed upon the order of this tribunal in dated 24.10.2025 of the assessee for AY-2023-24.

3.0 In view of the above, the appeal is dismissed as withdrawn

Order pronounced on 10th , November-2025 at Chennai.

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