KEDARNATH ROUT,BERHAMPUR vs. NATIONAL FACELESS ASSESSMENT CENTER, NEW DELHI

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ITA 3426/DEL/2025Status: DisposedITAT Delhi03 October 2025AY 2016-17Bench: SH. SUDHIR KUMAR, JUDICIAL MEMBER AND SH. MANISH AGARWAL (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee stated in the application that they did not wish to press the appeal and requested it be dismissed as withdrawn. The Departmental Representative (DR) had no objection.

What were the facts?

The appeal was filed by the assessee against the order of the National Faceless Appeal Centre, Delhi for AY 2016-17. The Authorized Representative (AR) for the assessee moved an application to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn based on the assessee's application.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “E”, DELHI

Before: SH. SUDHIR KUMAR & SH. MANISH AGARWAL

Hearing: 25/09/2025Pronounced: 25/09/2025

Date of hearing: 25/09/2025 Date of Pronouncement: 25/09/2025 ORDER PER SUDHIR KUMAR, JUDICIAL MEMBER:

This appeal by the assessee is directed against the order of the National Faceless Appeal Centre, Delhi [hereinafter referred to as “NFAC”] vide order dated 25.03.2025 arising out of the order pertaining to A.Y. 2016-17.

2.

Ld. AR has moved an application to withdraw the appeal. In the application the assessee stated that he does not want to press the appeal and appeal be dismissed as withdrawn. Heard the both parties. Ld. D R has no objection on the application of the assessee. The application filed by the assessee is allowed and appeal is dismissed as withdrawn.

4.

In the result the appeal of the assessee is dismissed as withdrawn. . Order pronounced in the open court on 25.09.2025.

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