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Facts
The assessee filed an appeal against the order of the Ld. CIT(A) for Assessment Year 2023-24. At the time of hearing, the assessee's AR requested to withdraw the appeal.
Held
The tribunal permitted the withdrawal of the appeal. The assessee had requested withdrawal as a rectification application filed by them under Section 154 of the Income-tax Act had been accepted and the mistake rectified.
Key Issues
Whether the assessee is permitted to withdraw their appeal after rectification of the mistake under Section 154 of the Income-tax Act.
Sections Cited
154(2)(b), 154(1)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCHES ‘E’, NEW DELHI.
(Assessment Year: 2023-24) M/s. Subros Limited, vs. Assessment Unit, LFG, World Trade Centre, JCIT (OSD), Circle 22(2), Barakhamba Lane, Connaught Place, New Delhi. Delhi – 110 001. (PAN : AABCS3910P) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Shailesh Gupta, Advocate REVENUE BY : Ms. Pooja Swroop, CIT DR Date of Hearing : 29.09.2025 Date of Order : 29.09.2025 O R D E R
PER S.RIFAUR RAHMAN,AM:
The assessee has filed appeal against the order of the Learned Commissioner of Income-Tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi [“Ld. CIT(A)”, for short] dated 31.03.2025 for the Assessment Year 2023-24.
At the time of hearing, ld. AR of the assessee submitted that the assessee wishes to withdraw the instant appeal as the contention of the assessee submitted via rectification application dated 03.05.2025 u/s 154(2)(b) of the Income-tax Act, 1961 has been accepted and found to be correct and the mistake apparent from the record has been rectified vide rectification order dated 27.08.2025 u/s 154(1) of the Act. In this regard, he submitted that a request of withdrawal is submitted vide letter dated 29.09.2025 and accordingly prayed to withdraw the present appeal.
In view of the above, we permit withdrawal of the appeal. Hence, the appeal filed by the assessee is dismissed as withdrawn Order pronounced in the open court on this 29th day of September, 2025 after the conclusion of the hearing.