RAMCO SYSTEMS LTD.,RAJAPALAYAM vs. ACIT, CORPORATE CIRCLE,, MADURAI

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ITA 2120/CHNY/2024Status: DisposedITAT Chennai27 February 2026AY 2018-19Bench: SHRI GEORGE GEORGE K (Vice President), SHRI S.R. RAGHUNATHA (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had filed a petition seeking withdrawal of the appeal and, in light of this, dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals). At the time of hearing, the assessee's representative submitted that the assessee wished to withdraw the appeal and had filed a petition for withdrawal.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as withdrawn.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI

Before: SHRI GEORGE GEORGE K & SHRI S.R. RAGHUNATHA

Hearing: 26.02.2026Pronounced: 27.02.2026

O R D E R PER GEORGE GEORGE K: This appeal filed by the assessee is directed against the order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 19.06.2024 passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2018-19.

2.

At the time of hearing, the Ld.AR for the assessee submitted that the assessee wants to withdraw the appeal. The assessee has also filed a petition dated 25.02.2026 seeking withdrawal of appeal. In light of the above, we dismiss the appeal of the assessee as withdrawn.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.

Order pronounced in the open court on 27th February, 2026 at Chennai.

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