HARPREET SINGH DHIR,NEW DELHI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 70(1), NEW DELHI

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ITA 5063/DEL/2026Status: DisposedITAT Delhi14 August 2026AY 2020-20213 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the withdrawal application filed by the assessee. After hearing the Learned DR, the Tribunal decided to dismiss the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A)/NFAC for AY 2020-21. Subsequently, the assessee filed a withdrawal application for the appeal.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn by the assessee to avoid duplication of proceedings.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘B’ NEW DELHI

Before: SH. MAHAVIR SINGH & SH. KRINWANT SAHAY

Hearing: 14.08.2026Pronounced: 14.08.2026

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘B’ NEW DELHI BEFORE SH. MAHAVIR SINGH, VICE PRESIDENT AND SH. KRINWANT SAHAY, ACCOUNTANT MEMBER

I.T A. No.5063/Del/2026 (A.Y 2020-21) Harpreet Singh Dhir ACIT, Circle – 70(1) 704, Sunlight Colony No.1, Vs. Civic Centre, Opposite Gurudwara Bala Minto Road, Sahib, Jeewan Nagar, New Delhi Jungpura, New Delhi-110014 PAN No.AQMPD7918E

Appellant by: None Respondent by : Sh. Balkishan Gopal, SR. DR

Date of Hearing 14.08.2026 Date of Pronouncement 14.08.2026

ORDER PER KRINWANT SAHAY AM

Appeal in this case has been filed by the assessee against the order dated 29.03.2026 passed by the CIT(A)/NFAC, Delhi for the A.Y. 2020-21. 1 | P a g e

2.

A withdrawal application dated 10.08.2026 has been filed by the assessee seeking withdrawal of ITA No. 5063/Del/2026. Through the said application, the AR of the assessee submitted that withdrawal of the earlier appeal is being sought to avoid duplication of proceedings, as both appeals pertain to the same assessee, the same assessment year, and the same impugned order. Accordingly, it is prayed that the aforesaid appeal may be treated as dismissed as withdrawn.

3.

After going through this application and hearing the Ld. DR the above said appeal is dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 14.08.2026.

Sd/- Sd/-

SD (MAHAVIR SINGH) (KRINWANT SAHAY) VICE PRESIDENT ACCOUNTANT MEMBER Dated : 17/08/2026 *Neha Sr. PS*

2 | P a g e

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