VIMAL KUMAR BANSAL ,DELHI vs. DCIT CENTRAL CIRCLE -7 , DELHI

PDF · subscribers
ITA 4843/DEL/2026Status: DisposedITAT Delhi29 July 2026AY 2022-232 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The Income Tax Appellate Tribunal (ITAT) dismissed the appeals as withdrawn based on the assessee's representative's instruction. The assessees did not wish to proceed with their respective appeals.

What were the facts?

The assessee's representative informed the tribunal that all the assessees wished to withdraw their appeals. The appeals were filed by Vinay Bansal, Trilok Chand Bansal, Vimal Kumar Bansal, and Shyam Sunder Bansal against the DCIT.

What were the issues?

The primary issue was whether the appeals should be dismissed as withdrawn upon the request of the assessee's representative.

AI-generated summary — verify with the full judgment below

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

Before: MS MADHUMITA ROY & SHRI NAVEEN CHANDRA

For Appellant: Shri Amit Goel, CA & Sh. Pranav
For Respondent: Shri Bhopal Singh, CIT DR
Hearing: 29/07/2026Pronounced: 29/07/2026

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

BEFORE MS MADHUMITA ROY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER

ITA No. 4841/Del/2026 (A.Y 2022-23) Vinay Bansal Vs. DCIT, 1720, Pili Kothi, Naya Central Circle-7, Bazar, Chandni Chow, ARA Centre, Baratooti, Delhi Jhandewalan Delhi (Appellant) (Respondent) PAN: AAGPB3116L ITA No. 4842/Del/2026 (A.Y 2022-23) Trilok Chand Bansal Vs. DCIT, 1720, Pili Kothi, Naya Central Circle-7, Bazar, Chandni Chow, ARA Centre, Baratooti, Delhi Jhandewalan Delhi (Appellant) (Respondent) PAN: AAGPB3119F ITA No. 4843/Del/2026 (A.Y 2022-23) Vimal Kumar Bansal Vs. DCIT, 1720, Pili Kothi, Naya Central Circle-7, Bazar, Chandni Chow, ARA Centre, Baratooti, Delhi Jhandewalan Delhi (Appellant) (Respondent) PAN: AAGPB3117M ITA No. 4844/Del/2026 (A.Y 2022-23) Shyam Sunder Bansal Vs. DCIT, 1720, Pili Kothi, Naya Central Circle-7, Bazar, Chandni Chow, ARA Centre, Baratooti, Delhi Jhandewalan Delhi (Appellant) (Respondent) PAN: AASPB9135B

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 BENCH:

In view of the instruction submitted by the Assessee’s Representative that all the assessees do not want to proceed with the appeals, the instant appealsare 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 Copy forwarded to 1. Applicant 2. Respondent 3. CIT 4. CIT (A) 5. DR:ITAT ASSISTANT REGISTRAR ITAT, New Delhi

Recent GST High Court judgments

Search GST case law →