What did the Tribunal hold?

The Tribunal noted that the Departmental Representative had no objection to the withdrawal request. Consequently, the appeal was dismissed as withdrawn.

The assessee is in appeal against the order of the CIT(A) for AY 2018-19. The assessee's counsel made an oral request to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal against the CIT(A)'s order.

Nahar Capital and Financial… vs DCIT | ITAT Chandigarh 2025

Income Tax Appellate Tribunal, CHANDIGARH

Before: SHRI RAJPAL YADAV & SHRI MANOJ KUMAR AGGARWAL

For Appellant: Shri Navdeep Sharma, Advocate

Hearing: 11.09.2025Pronounced: 15.09.2025

�नधा�रती क� ओर से/Assessee by : Shri Navdeep Sharma, Advocate राज�व क� ओर से/ Revenue by : Smt. Kusum Bansal, CIT, DR तार�ख/Date of Hearing : 11.09.2025 उदघोषणा क� तार�ख/Date of Pronouncement : 15.09.2025 HYBRID HEARING आदेश/ORDER PER RAJPAL YADAV, VP The assessee is in appeal against the order of the ld. Commissioner of Income Tax (Appeals) [in short ‘the CIT (A)’] dated 26.09.2023 passed for assessment year 2018-19.

The ld. counsel for the assessee has made an oral request seeking permission to withdraw the present appeal.

ITA 449/CHD/2025 A.Y. 2018-19 2 3. The ld. DR has posed no objection to the request of the ld. Counsel for the assessee.

In view of the above facts and circumstances, the appeal of the assessee is dismissed as withdrawn.

NAHAR CAPITAL AND FINANCIAL SERIVCES LIMITED,LUDHIANA vs. DCIT, CIRCLE-1, LUDHIANA

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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