ALOK KUMAR GUPTA ,DELHI vs. DCIT CENTRAL CIRCLE -7, DELHI

INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “H”: NEW DELHI

BEFORE MS MADHUMITA ROY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 4832/Del/2026 (A.Y 2024-25) Alok Kumar Gupta Vs. DCIT, 133, Tilak Bazar, Delhi Central Circle-7, ARA Centre, Jhandewalan Delhi (Appellant) (Respondent) PAN: ABGPG733IP Assessee by : Shri Amit Goel, CA & Sh. Pranav Yadav, Adv Revenue by: Shri Bhopal Singh, CIT DR

Date of Hearing 29/07/2026 Date of pronouncement 29/07/2026

O R D E R PER MADHUMITA ROY, J. M.: 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the instant appeal is dismissed as withdrawn.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 29/07/2026.

Sd/- Sd/- (NAVEEN CHANDRA) (MADHUMITA ROY) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 29/07/2026 R. Naheed, Sr PS

2 ITA No. 4832/Del/2026 Alok Gupta Vs. DCIT