What did the Tribunal hold?

The Tribunal acknowledged the assessee's application to withdraw the appeal and, in light of the submission and no objection from the Revenue, dismissed the appeal as withdrawn.

The assessee filed an application requesting to withdraw the present appeal. The Departmental Representative (DR) for the Revenue had no objection to the withdrawal.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon assessee's request and Revenue's no objection.

Roquette India Private Limited… vs Principal Commisioner of Income… | ITAT Ahmedabad 2025

Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: SHRI SIDDHARTHA NAUTIYAL & SHRI MAKARAND V. MAHADEOKAR

For Appellant: Shri Prashant Maheshwari, A.R

For Respondent: Shri Pushpendra Singh Chaudhary, CIT DR

Hearing: 05.05.2025Pronounced: 06.05.2025

PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER:

Before us, the assessee submitted an application vide application dated 04.05.2025 that he does not wish to proceed with the matter and withdraw the present appeal. Hence, the appeal of the assessee is dismissed as withdrawn.

The D.R. for the Revenue stated that he has no objection to withdraw the appeal.

In view of the submission by the assessee, the appeal filed by the assessee stands dismissed as withdrawn. This Order pronounced in Open Court on 06/05/2025 (MAKARAND V. MAHADEOKAR) (SIDDHARTHA NAUTIYAL) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 06/05/2025 TANMAY, Sr. PSITA No. 996/Ahd/2024 Asst. Year –2013-14 - 2–

आदेश की "ितिलिप अ"ेिषत/Copy of the Order forwarded to : 1. अपीलाथ" / The Appellant

""थ" / The Respondent. 3. संबंिधत आयकर आयु" / Concerned CIT 4. आयकर आयु"(अपील) / The CIT(A)- 5. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड" फाईल / Guard file. आदेशानुसार/ BY ORDER,

उप/सहायक पंजीकार (Dy./Asstt.

ROQUETTE INDIA PRIVATE LIMITED,MUMBAI vs. PRINCIPAL COMMISIONER OF INCOME TAX - 3, AHMEDABAD

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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