HARSH NUTRICARE PRIVATE LIMITED,DELHI vs. DCIT, CC-7, DELHI

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ITA 4854/DEL/2026Status: DisposedITAT Delhi04 August 2026AY 2024-252 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's instruction not to proceed with the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the assessment order. The assessee's representative later submitted an instruction stating that the assessee did not wish to proceed with the appeal.

What were the issues?

Whether the assessee wishes to withdraw their appeal against the assessment order.

Which sections of the Income-tax Act were involved?

Section 250,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “H”: NEW DELHI

Before: MS MADHUMITA ROY & SHRI NAVEEN CHANDRAShri Sudip Majumdar, Sr. DR

For Respondent: Shri Sudip Majumdar, Sr. DR
Hearing: 30/07/2026Pronounced: 30/07/2026

INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “H”: NEW DELHI BEFORE MS MADHUMITA ROY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 4854/Del/2026 (A.Y 2024-25) Harsh Nutricare Private Vs. DCIT Limited Central Circle-7, 11/12A, Ground Floor, Pusa Delhi Road, Karol Bagh, Delhi (Appellant) (Respondent) PAN: AADCH9617C Assessee by : An application for withdrawal Revenue by: Shri Sudip Majumdar, Sr. DR

Date of Hearing 30/07/2026 Date of pronouncement 30/07/2026 O R D E R PER MADHUMITA ROY, J. M.: The instant appeal filed by the assessee is directed against the order

dated 05.02.2026 passed by the Ld. Commissioner of Income-tax (Appeals)-

24, New Delhi [hereinafter referred to as the Ld. CIT(A)’] under Section 250

of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) arising out

of the Assessment Order dated 08.04.2025 passed by the Assessment Unit,

Income-tax Department (hereinafter referred to as ‘the ld. AO’) under Section

143(3) of the Act for Assessment Year 2023-24.

2.

In view of the instruction submitted by the Ld. Assessee’s

Representative that the assessee does not want to proceed with the appeal,

the instant appeal is dismissed as withdrawn.

Order pronounced in the open court on 30/07/2026. Sd/- Sd/- (NAVEEN CHANDRA) (MADHUMITA ROY) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 04/08/2026 R. Naheed, Sr PS

2 ITA No. 4854/Del/2026 Harsh Nutricare Pvt. Ltd. Vs. DCIT

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