What did the Tribunal hold?

The tribunal heard the parties and perused the records. As the assessee wished to withdraw the appeal, the application was allowed, and the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the National Faceless Appeal Centre (NFAC) for AY 2017-18. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal before the tribunal.

Sunil Arora, New Delhi vs Assessment Unit | s.143(3) | ITAT Delhi 2026

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

Before: SH. M BALAGANESH & SH. SUDHIR KUMAR

For Respondent: Ms. Harpreet Kaur Hansra, Sr. DR

Hearing: 14/09/2026Pronounced: 14/09

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, DELHI

BEFORE SH. M BALAGANESH ACCOUNTANT MEMBER AND SH. SUDHIR KUMAR JUDICIAL MEMBER

ITA No.3953/DEL/2026 Assessment Year: 2017-18 Sunil Arora Vs. DCIT, CIRCLE 28(1), AI/118 Safdarjung Enclave CIVIC CENTRE, NEW New Delhi -110029 DELHI PAN No. AADPA0486B (APPELLANT) (RESPONDENT)

Appellant by Sh. Parul Agarwal, CA Respondent by Ms. Harpreet Kaur Hansra, Sr. DR

Date of hearing: 14/09/2026 Date of Pronouncement: 14/09 /2026 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 “Ld. NFAC)”] vide order dated 09-02-2026 pertaining to A.Y. 2017-18, arising out the assessment order dated 28-10- 2019 passed under section 143(3) of the Income-tax Act, 1961, (in short ‘the Act’).

The assessee has moved the application to withdraw the appeal. In the application the assessee stated that the Ld. NFAC has granted the appropriate relief to the assessee. 3. We have heard the parties and perused the material available on record. The assessee wants to withdraw the appeal therefore, the application filed by assessee is allowed and appeal is dismissed as withdrawn. 4. In the result, the appeal of the assessee is dismissed as withdrawn.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 14.09.2026.

Sd/- Sd/- (M. BALAGANESH) (SUDHIR KUMAR) ACCOUNTANT MEMBER (JUDICIAL MEMBER) SR BHATTANGAR Date: 18.09.2026 Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) ` 5. DR: ITAT ASSISTANT REGISTRAR ITAT DELHI

SUNIL ARORA,NEW DELHI vs. ASSESSING OFFICER, NEW DELHI

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