Alpha KKC Logistics India Pvt. Ltd. vs Assessment Unit, Income Tax Department DCIT, Circle 1(1)

PER ANUBHAV SHARMA, JM:

This appeal is preferred by the Assessee against the order dated 27.06.2025 of the Ld. National Faceless Appeal Centre (NFAC) (hereinafter referred as Ld. First Appellate Authority or in short Ld. ‘FAA’) in DIN & Order No : ITBA/NFAC/S/250/2025-26/1077899724(1) arising out of the order dated 20.03.2024 passed u/s 143(3) r.w.s 144B of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) by the Assessment Unit, Income Tax Department for AY: 2022-23.

At the very out, the Ld. Counsel appearing for the assessee submitted that assessee has decided to not to pursue the appeal before this Tribunal.

Ld. DR has no objection.

The appeal of the assessee is dismissed as withdrawn.