MANI TRANSPORT COMPANY,NA vs. ARIVS.ITO, WARD-3, NAVSARI

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ITA 855/SRT/2025Status: HeardITAT Surat23 January 2026AY 2019-20Bench: DR. B.R.R. KUMAR, VICE-PRESIDENT MS. SUCHITRA KAMBLE (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as the revenue did not raise any objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for Assessment Year 2019-20. During the hearing, the assessee's authorized representative requested permission to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw its appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: DR. B.R.R. KUMAR, VICE-MS. SUCHITRA KAMBLE

For Appellant: Shri Rasesh Shah, CA
For Respondent: Shri Ajay Uke, Sr DR
Hearing: 21.01.2026Pronounced: 23.01.2026

O R D E R

PER DR. B.R.R. KUMAR, VICE-PRESIDENT:

1.

- This appeal has been filed by the assessee against the order dated 25.06.2025 passed by the Ld. Commissioner of Income-tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as the “Ld. CIT(A)”), under Section 250 of the Income-tax Act, 1961 (hereinafter referred to as the “Act”) for Assessment Year 2019-20.

2.

At the time of hearing, the Ld. AR appearing on behalf of the assessee filed a letter dated 13.01.2016 seeking permission to withdraw the present appeal. The Ld. DR raised no objection to the withdrawal of the appeal. Considering the request made by the assessee and in the absence of any objection from the Revenue, we permit the assessee to withdraw the appeal.

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