What did the Tribunal hold?

The assessee's counsel stated that the relief sought in the appeal had already been granted by the Assessing Officer. Therefore, the appeal was treated as withdrawn.

The assessee filed an appeal against an order of the CIT(A) for the assessment year 2023-24. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

Whether the appeal can be withdrawn as the relief has already been granted by the Assessing Officer.

Ceinsys Tech Limited vs DCIT | ITAT Nagpur 2025

Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR

Before: SHRI V. DURGA RAO & SHRI K.M. ROY, ACCOUNTANT, MEMBER

For Appellant: Shri Prakash Nanwani

For Respondent: Shri Abhay Y. Marathe

Date of Hearing – 03/04/2025 Date of Order – 04/04/2025

O R D E R PER V. DURGA RAO, J.M.

This appeal by the assessee is emanating from the impugned order dated 17/10/2024, passed by the learned Commissioner of Income Tax (Appeals)–1, Gurugram, [“learned CIT(A)”], for the assessment year 2023–24.

During the course of hearing, the learned Counsel for the assessee filed an application dated nil, seeking withdrawal of its appeal stating that the relief prayed in grounds of appeal is already granted by the Assessing Officer vide its assessment order dated 19/03/2025. Accordingly, he prayed for withdrawal of its appeal.

2 Ceinsys Tech Ltd. ITA no.68/Nag./2025 3. Keeping in view the contention of the learned Counsel for the assessee cited supra, we treat the present appeal as withdrawn.

In the result, assessee’s appeal stands dismissed as withdrawn. Order pronounced in the open Court on 04/04/2025

CEINSYS TECH LIMITED,NAGPUR vs. DCIT/ACIT CIRCLE-1, NAGPUR, NAGPUR

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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