NIMBUS COMMERCIAL PVT. LTD.,KOLKATA vs. THE PR. CIT(CENTRAL), AHMEDABAD

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ITA 1063/AHD/2025Status: DisposedITAT Ahmedabad19 January 2026AY 2021-22Bench: SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI NARENDRA PRASAD SINHA (Accountant Member)3 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Income Tax Appellate Tribunal (ITAT) noted the assessee's application for withdrawal and confirmed that the Ld. Departmental Representative had no objection. Accordingly, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

Nimbus Commercial Pvt. Ltd. (assessee) filed an appeal against a revisionary order passed by the Principal Commissioner of Income-Tax (Central), Ahmedabad under Section 263 of the Income-tax Act, 1961, for the Assessment Year 2021-22. Subsequently, the assessee submitted an application requesting to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee against the PCIT's revisionary order should be permitted to be withdrawn as requested by the appellant.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: SHRI SIDDHARTHA NAUTIYAL & SHRI NARENDRA PRASAD SINHA

Hearing: 12/01/2026Pronounced: 19/01/2026

PER SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:

1.

This appeal filed by the Assessee is directed against the order passed by the learned Principal Commissioner of Income-Tax (Central), Ahmedabad [hereinafter referred to as “PCIT”] dated 25/03/2025, in exercise of revisionary powers under Section 263 of the Income-tax Act, 1961 [hereinafter referred to as “the Act”], for the Assessment Year 2021-22.

2.

Before us, the assessee has filed an application dated 10/01/2026, requesting for withdrawal of the present appeal.

3.

The said application for withdrawal of appeal is reproduced below for ready reference:

4.

In view of the aforesaid application filed by the assessee and also the submission of the Ld.DR that he has no objection to the assessee withdrawing the present appeal, the appeal of the assessee is “dismissed as withdrawn”.

5.

In the result, the appeal of the assessee is dismissed.

Order pronounced in the open Court on 19/01/2026 at Ahmedabad.

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