RAHUL MAHESHWARI ,GURGAON vs. ASSISTANT COMMISSIONER OF INCOME TAX - CENTRAL CIRCLE 25, DELHI, DELHI

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ITA 1884/DEL/2025Status: DisposedITAT Delhi06 November 2025AY 2015-16Bench: 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?

The Tribunal considered the request for withdrawal of the appeal. The Department of Revenue had no objection. Accordingly, the Tribunal permitted the assessee to withdraw the appeal.

What were the facts?

The assessee filed an appeal against the order of the Ld. CIT(A) which was based on an assessment order passed by the Ld. AO under Section 153C of the Income Tax Act for assessment year 2015-16. The appellant/assessee later expressed a wish to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon the assessee's request.

Which sections of the Income-tax Act were involved?

Section 250,Section 153C

AI-generated summary — verify with the full judgment below

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

Before: SHRI S RIFAUR RAHMAN & SHRI VIMAL KUMAR

For Appellant: Ms. Sakshi Rustogi, Adv
For Respondent: Shri Dayainder Singh, CIT (DR)
Hearing: 29.10.2025Pronounced: 29.10.2025

O R D E R

PER VIMAL KUMAR, JUDICIAL MEMBER:

1.

The present appeal filed by assessee is against order dated 29.01.2025 of Learned Commissioner of Income-Tax (Appeals)-25, New Delhi (hereinafter referred as “the Ld. CIT(A)”) under Section 250 of the Income Tax Act, 1961 ( hereinafter referred as “the Act”) arising out of assessment order dated 23.02.2024 of the Learned Assistant Commissioner of Income Tax, Central Circle-25, (hereinafter referred as “Ld. AO") under Sections 153C of the Act, for assessment year 2015-16.

2.

Learned Authorized Representative for the appellant/assessee vide letter dated nil stated that the appellant/assessee wishes to withdraw the appeal.

3.

Learned Authorized Representative for the Department of Revenue had no objection.

4.

In view of the aforesaid, we permit the appellant/assessee to withdraw the present appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

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