What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

The assessee preferred an appeal against the order of the ld. CIT (A) for AY 2017-18. During the hearing, the assessee's AR requested to withdraw the appeal.

What were the issues?

Withdrawal of appeal by the assessee.

Unipack Packaging Private Limited vs ITO | ITAT Delhi 2025

Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI

For Appellant: Shri Pratap Gupta, CA

For Respondent: Shri Rajesh Dhanesta, Sr. DR

Hearing: 17.10.2025

(Assessment Year: 2017-18) Unipack Packaging Private Limited, vs. DCIT (NFAC), C – 8/8289, Vasant Kunj, New Delhi. South West Delhi, Delhi – 110 070. (PAN : AAACU5672M) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Pratap Gupta, CA REVENUE BY : Shri Rajesh Dhanesta, Sr. DR Date of Hearing : 17.10.2025 Date of Order : 17.10.2025 O R D E R

PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER :

This appeal preferred by the assessee is directed against the order of the ld. Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi [for short ‘ld. CIT (A)] dated 10.12.2024 for Assessment Year 2017-18.

At the time of hearing, ld. AR of the assessee submitted that under direction of our client and in view of rectification carried out by JAO keeping in view of the facts of the matter and revised tax audit report, we Bench to allow the assessee to withdraw the same. Ld. DR of the Revenue did not object to the same.

In view of the submissions of the ld. AR of the assessee, we allow the assessee to withdraw the appeal and accordingly, the present appeal is dismissed as withdrawn. Order pronounced in the open court on this 17TH day of October, 2025 after the conclusion of the hearing.

UNIPACK PACKAGING PRIVATE LIMITED,DELHI vs. ITO,WARD 27(1), DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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