SREE NARAYANA GURU COOPERATIVE THRIFT AND CREDIT SOCIETY LIMITED,DWARKA vs. ITO 43(6), NEW DELHI

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ITA 5256/DEL/2025Status: DisposedITAT Delhi23 December 2025AY 2018-19Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)2 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?

During the hearing, the assessee's Authorized Representative requested to withdraw all the pending appeals and submitted a letter to that effect. The Tribunal acceded to the request, permitted the withdrawal, and consequently dismissed the appeals as withdrawn.

What were the facts?

The assessee, Sree Narayana Guru Cooperative Thrift and Credit Society Limited, had filed appeals against the orders of the Ld. CIT(A) for Assessment Years 2012-13, 2017-18, and 2018-19.

What were the issues?

Whether the appeals filed by the assessee before the ITAT could be permitted to be withdrawn based on the assessee's request.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES ‘E’: NEW DELHI.

Before: SHRI S.RIFAUR RAHMAN & SHRI VIMAL KUMAR

For Appellant: Shri KVSR Krishna, CA
For Respondent: Ms. Amish S. Gupt, CIT DR
Hearing: 23.12.2025

(Assessment Year: 2018-19) Sree Narayana Guru Cooperative Thrift vs. ITO, Ward 43(6), and Credit Society Limited, Delhi. Pocket – 3, Sector 7, Dwarka, Delhi – 110 075. (PAN : AACAS8347K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri KVSR Krishna, CA REVENUE BY : Ms. Amish S. Gupt, CIT DR Date of Hearing : 23.12.2025 Date of Order : 23.12.2025 O R D E R

PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER :

1.

The assessee has filed appeals against the order of the Learned Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre (NFAC), New Delhi [“Ld. CIT(A)”, for short] dated 30.06.2025 for the Assessment Years 2012-13, 2017-18 and 2018-19.

2. At the time of hearing, ld. AR of the assessee submitted that the assessee wants to withdraw the appeal and a request letter in this regard is also submitted in all the appeals. In view of the submissions of the ld. AR of the assessee, we permit withdrawal of the appeals. Hence, the appeals filed by the assessee are dismissed as withdrawn Order pronounced in the open court on this 23rd day of December, 2025 after the conclusion of the hearing.

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