VINDHYA TRUST,DELHI vs. DEPUTY COMMISSIONER OF INCOME-TAX, DELHI

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ITA 4327/DEL/2025Status: DisposedITAT Delhi25 November 2025AY 2017-183 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 Tribunal allowed the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the CIT(A). The assessee's counsel later filed a letter requesting to withdraw the appeal. The Revenue had no objection to the withdrawal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn. The Tribunal considered the assessee's request for withdrawal and the Revenue's no objection.

Which sections of the Income-tax Act were involved?

Section 250,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “A” BENCH: NEW DELHI

Before: SHRI MAHAVIR SINGH & SHRI MANISH AGARWAL

For Appellant: Ms. Vasanti Ben Patel, Adv, Shri Mahender Gohel, Adv
For Respondent: Shri Surender Pal, CIT DR
Hearing: 25.11.2025

Year : 2017-18] Vindhya Trust vs DCIT, B-60/61, C/O-Bajaj Auto Circle-49(1), Limited, Naraina Industrial New Delhi Area, Phase-II, Naraina Industrial Estate, South West Delhi, New Delhi-110028. PAN-AAATC0303K APPELLANT RESPONDENT Appellant by Ms. Vasanti Ben Patel, Adv. Shri Mahender Gohel, Adv. Respondent by Shri Surender Pal, CIT DR Date of Hearing 25.11.2025 Date of 25.11.2025 Pronouncement ORDER

PER MANISH AGARWAL, AM :

1.

The present appeal is filed by assessee against the order dated 19.05.2025 passed by Ld. Commissioner of Income Tax (A), National Faceless Appeal Centre (“NFAC”), Delhi [“Ld.CIT(A)”] in Appeal No. CIT (A), Delhi- 17/10835/2019-20 u/s 250 of the Income Tax Act, 1961 [“the Act”] arising out of assessment order dated 30.12.2019 passed u/s 143(3) of the Act pertaining to assessment year 2017-18.

2.

Ld. Counsel for the assessee filed a letter dated 21.11.2025 and prayed under the instruction of the assessee that the above- captioned appeal may be permitted to be withdrawn.

3.

Ld. Sr. DR for the Revenue has no objection in this regard.

4.

We have heard the contentions of the Ld. Authorized representatives of the parties and perused the material available on record. In view of the prayer made by Ld. Authorized representative ITA of the assessee vide letter dated 21.11.2025, No.4327/Del/2025 [Assessment Years 2017-18] in the case of Vindhya Trust is permitted to be withdrawn. Hence, 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 25.11.2025.

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