PANKAJ VERMA,CHANDIGARH vs. INCOME TAX OFFICER WARD 2(1), AAYKAR BHAWAN, CHANDIGARH

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ITA 672/CHANDI/2026Status: DisposedITAT Chandigarh06 August 2026AY 2017-182 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal considered the assessee's application to withdraw the appeal. The revenue did not object to the withdrawal request.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for assessment year 2017-18. The assessee subsequently filed an application seeking permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's application for withdrawal of the appeal should be allowed.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DIVISION BENCH, ‘B’ CHANDIGARH

Before: SHRI LALIET KUMAR & SHRI VIJAY VARMA

For Respondent: Dr. Ranjit Kaur, Addl. CIT, Sr.DR
Hearing: 05.08.2026Pronounced: 06.08.2026

आयकर अपील�य अ�धकरण,च�डीगढ़ �यायपीठ, च�डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER AND SHRI VIJAY VARMA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.672/CHD/2026 �नधा�रण वष� / Assessment Year: 2017-18 Shri Pankaj Verma, The ITO, SCO 69, Sector 17-D, Vs Ward 2(1), Chandigarh. Chandigarh. �थायी लेखा सं./PAN NO: ABCPK2615G अपीलाथ�/Appellant ��यथ�/Respondent Assessee by : None ( withdrawal application) Revenue by : Dr. Ranjit Kaur, Addl. CIT, Sr.DR Date of Hearing : 05.08.2026 Date of Pronouncement : 06.08.2026

PHYSICAL HEARING O R D E R PER LALIET KUMAR, JM

The present appeal has been filed by the assessee against the order passed by the ld. Commissioner of Income Tax (Appeals) NFAC dated 05.08.2025 for assessment year 2017-18.

2.

The assessee has filed an application seeking permission to withdraw this appeal.

3.

The ld. DR has posed no objection to the request of the ld. Counsel for the assessee.

ITA 672/CHD/2026 A.Y. 2017-18 2 4. In view of the above facts and circumstances, the appeal of the assessee is dismissed as withdrawn. 5. In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced on 06th August,2026.

Sd/- Sd/-

(VIJAY VARMA) (LALIET KUMAR) ACCOUNTANT MEMBER JUDICIAL MEMBER “Poonam” आदेश क� �ितिलिप अ�ेिषत/ Copy of the order forwarded to :

अपीलाथ�/ The Appellant 1. ��यथ�/ The Respondent 2. आयकर आयु�/ CIT 3. िवभागीय �ितिनिध, आयकर अपीलीय आिधकरण, च�डीगढ़/ DR, ITAT, CHANDIGARH 4. गाड� फाईल/ Guard File 5.

सहायक पंजीकार/ Assistant Registrar

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