Ahuja And Anand Buildwell Private Limited vs Deputy Commissioner Of Income Tax

PER MADHUMITA ROY, J. M.:

The instant appeal filed by the assessee is directed against the order dated 07/08/2025 passed by the Ld. Commissioner of Income-tax (Appeals), [hereinafter referred to as the Ld. CIT(A)] under Section 250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) arising out of the Assessment Order dated 28/09/2021 passed by the Assessment Unit, Income-tax Department (hereinafter referred to as ‘the ld. AO’) under Section 143(3) of the Act for Assessment Year 2018-19.

At the time of hearing, learned counsel of the assessee submits that the assessee wants to withdraw it’s instant appeal.

Learned department representative submits that he has no objection to the instant withdrawal of appeal. Ordered accordingly.

This assessee’s appeal is dismissed as withdrawn subject to all just exceptions.