What did the Tribunal hold?

The Tribunal accepted the request for withdrawal from the assessee's counsel, as the Ld. DR had no objection. Consequently, the appeal filed by the assessee was dismissed as 'withdrawn' by the Tribunal.

The assessee, Meta Arch Private Ltd, filed an appeal against an order from the Ld. CIT(A) / NFAC, Delhi for the assessment year 2021-22. During the hearing, the counsel for the assessee submitted an application to withdraw the appeal.

What were the issues?

Whether the application for withdrawal of the appeal by the assessee should be granted by the Tribunal.

Meta Arch Private Ltd vs DCIT | ITAT Pune 2026

Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE

Before: SHRI R. K. PANDA & SHRI VINAY BHAMORE

For Appellant: Shri S N Puranik

For Respondent: Shri Amol Khairnar, CIT-DR

This appeal filed by the assessee is directed against the order dated 01.07.2025 of the Ld. CIT(A) / NFAC, Delhi relating to assessment year 2021-22.

At the time of hearing, the Ld. Counsel for the assessee filed an application seeking withdrawal of the appeal, for which the Ld. DR has no objection. Accordingly, the request of the Ld. Counsel for the assessee seeking withdrawal of the appeal is accepted and the appeal of the assessee is dismissed as “withdrawn”.

In the result, the appeal filed by the assessee is dismissed as “withdrawn”.

Order pronounced in the open Court at the conclusion of hearing itself i.e. on 6th January, 2026.

Sd/- Sd/- (VINAY BHAMORE) (R. K. PANDA) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; दिन ांक Dated : 6th January, 2026 GCVSR आदेश की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to: अपील र्थी / The Appellant; 1. 2. प्रत्यर्थी / The Respondent 3. The concerned Pr.CIT, Pune 4. DR, ITAT, ‘A’ Bench, Pune 5. ग र्ड फ ईल / Guard file. आदेशानुसार/ BY ORDER, // True Copy // Assistant Registrar आयकर अपीलीय अदिकरण ,पुणे / ITAT, Pune

S.No. Details Date Initials Designation 1 Draft dictated on 07.01.2026 Sr. PS/PS 2 Draft placed before author 07.01.2026 Sr. PS/PS Draft proposed & placed before the 3 JM/AM Second Member Draft discussed/approved by Second 4 AM/AM Member 5 Approved Draft comes to the Sr. PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr. PS/PS 7 Date of uploading of Order Sr. PS/PS 8 File sent to Bench Clerk Sr. PS/PS Date on which the file goes to the Office 9 Superintendent 10 Date on which file goes to the A.R. 11 Date of Dispatch of order

META ARCH PRIVATE LTD,PUNE vs. DCIT CIRCLE-7 , PUNE

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