What did the Tribunal hold?

The Tribunal agreed to the assessee's request to withdraw the appeal, as it was a duplicate. The Revenue had no objection to the withdrawal.

The assessee preferred an appeal against the order dated 08.08.2024 of the Commissioner of Income Tax (Appeals). At the time of hearing, it was discovered that this appeal was a duplicate of another appeal filed due to oversight.

What were the issues?

Whether the appeal should be dismissed as withdrawn due to being a duplicate filing.

Navneet Dawar vs DCIT | ITAT Delhi 2025

Income Tax Appellate Tribunal, DELHI BENCHES : E : NEW DELHI

Before: SHRI ANUBHAV SHARMA & SHRI BRAJESH KUMAR SINGH

For Appellant: Shri Shery Jain, Advocate

For Respondent: Shri Dheeraj Kumar Jain, Sr. DR

Hearing: 10.07.2025Pronounced: 10.07.2025

Assessment Year: 2015-16 Navneet Dawar, Vs DCIT, E-72, Lajpat Nagar, Circle-54(1), New Delhi – 110 024. New Delhi. PAN: AACPD9067G (Appellant) (Respondent) Assessee by : Shri Shery Jain, Advocate Revenue by : Shri Dheeraj Kumar Jain, Sr. DR Date of Hearing : 10.07.2025 Date of Pronouncement : 10.07.2025 ORDER

PER ANUBHAV SHARMA, JM:

This appeal is preferred by the assessee against the order dated 08.08.2024 of the Commissioner of Income Tax (Appeals)-24, New Delhi, for AY 2015-16.

At the time of hearing, it was found that this appeal is a duplicate appeal of fixed along with this appeal for today which was filed by the assessee due to oversight. Therefore, the assessee wanted to withdraw this appeal, to which the Bench agreed. The ld. DR also had no objection.

NAVNEET DAWAR,DELHI vs. DCIT, CIRCLE-54(1), NEW DELHI, DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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