ANAND TRIPLEX BOARD PVT LTD,DELHI vs. DCIT, CIRCLE-1(1), DELHI

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ITA 2853/DEL/2025Status: DisposedITAT Delhi21 November 2025AY 2021-22Bench: YOGESH KUMAR U.S. (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the Assessee's request for withdrawal of the appeal. Consequently, the appeal filed by the Assessee was dismissed as withdrawn.

What were the facts?

The Assessee filed an appeal against the order of the Ld. Commissioner of Income Tax (Appeals) for the Assessment Year 2021-22. During the proceedings, the Assessee's Representative filed a letter requesting withdrawal of the appeal.

What were the issues?

Whether the Assessee's request for withdrawal of appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

Hearing: 19/11/2025Pronounced: 21/11/2025

(A.Y. 2021-22) M/s Anand Triplex Board Vs Income Tax Department Pvt. Ltd. Government of India, New Corresponding Address: A- Delhi and DCIT-Circle 1(1), 60, Saket, Meerut-250003 Delhi Reg Add: E 181, 1st Floor, Greater Kailsah, New Delhi PAN: AAECA9305M Appellant Respondent Assessee by Sh. Ramit Kakkar, Adv Revenue by Sh. Rajesh Kumar Dhanesta, Sr. DR Date of Hearing 19/11/2025 Date of Pronouncement 21/11/2025 ORDER

PER YOGESH KUMAR, U.S. JM:

1.

The present appeal is filed by the Assessee against the order of Ld. Commissioner of Income Tax (Appeals) /Addl/JCIT(A)-1, Nagpur, (‘Ld. CIT(A)’ for short), New Delhi dated 27/02/2025 for the Assessment Year 2021-22.

2.

The Assessee’s Representative filed letter dated 19/11/2025 for withdrawal of the present Appeal. The said letter dated 19/11/2025

is placed on record and the Appeal of the Assessee is dismissed as withdrawn.

Order pronounced in the open court on 21st November, 2025

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