Facts
The assessee filed an appeal against the CIT(A) order which arose from an assessment order under sections 144 r.w.s. 263 of the Income Tax Act, 1961 for AY 2015-16. During the hearing, the assessee's counsel stated that they did not wish to press the appeal.
Held
The tribunal noted that the assessee did not wish to press the appeal and the revenue representative did not object. Therefore, the appeal was treated as withdrawn.
Key Issues
Whether the appeal filed by the assessee can be dismissed as withdrawn.
Sections Cited
144, 263
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, Rajkot Bench, Rajkot
Before: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinha
आदेश /ORDER Per, Dr. Arjun Lal Saini, AM:
The present appeal has been filed by the Assessee, against the order passed by the Learned Commissioner of Income Tax (Appeal), National Faceless Appeal, Centre (NFAC), Delhi [hereinafter referred to as “CIT(A)”] dated 31.07.2025, arising in the matter of assessment order passed u/s.144 r.w.s. 263 of the Income Tax Act, 1961 dated 30.03.2022, relevant to the Assessment Year 2015-16.
Before us, the learned Counsel, Ms. Devina Patel, on behalf of the assessee, submitted that the assessee did not wish to press this appeal, to which, the learned Departmental Representative (DR) did not raise any objection. Consequently, we treat this appeal as withdrawn.
Order is pronounced in the open Court on 13/04/2026.