What did the Tribunal hold?

The assessee sought to withdraw the appeal as it was inadvertently filed twice. The Revenue did not object to the withdrawal.

The assessee filed an appeal against an order of the NFAC for AY 2016-17. The assessee later filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw the appeal.

Cashmeer, Umerhair Ahmadnagar vs ITO | ITAT Amritsar 2026

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR

Before: SHRI M. BALAGANESH AM, &

Hearing: 29.07.2026Pronounced: 30.07.2026

आदेश/Order PER M. BALAGANESH, AM: This appeal has been preferred by the assessee against the order dt 20.08.2025 passed by the learned Commissioner of Income Tax, National Faceless Appeal Centre (NFAC) Delhi for Assessment Year 2016-17. 2. At the outset, the learned Counsel for the Assessee has filed an application dated 29.07.2026 seeking permission to withdraw the present appeal on the ground that the appeal had

2 798/Asr/2025 inadvertently been filed twice. It has, therefore, been prayed that the present appeal be permitted to be withdrawn. 3. The learned Departmental Representative (DR) did not raise any objection to the aforesaid prayer for withdrawal. 4. Considering the prayer of the assessee, this appeal is dismissed as ‘withdrawn’. Order pronounced in the open court on 30.07.2026 Sd/- Sd/- (U. DASGUPTA ) (M. BALAGANESH) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 30.07.2026 rkk आदेश की �ितिलिप अ�ेिषत/ Copy of the order forwarded to : 1. अपीलाथ�/ The Appellant 2. ��थ�/ The Respondent 3. आयकर आयु�/ CIT 4. िवभागीय �ितिनिध, आयकर अपीलीय आिधकरण, च�ीगढ़/ DR, ITAT, CHANDIGARH 5. गाड� फाईल/ Guard File

सहायक पंजीकार/ Assistant Registrar

CASHMEER,UMERHAIR AHMADNAGAR vs. INCOME TAX OFFICER, SRINAGAR

What did the Tribunal hold?

What were the facts?

What were the issues?

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