ANKUSH TRADING CO.,DELHI vs. DCIT CC-7, DELHI

PDF · subscribers
ITA 4849/DEL/2026Status: DisposedITAT Delhi29 July 2026AY 2021-222 pages

No AI summary yet for this judgment.

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

Heard together (2 matters)

ITA No. 4849/Del/2026
ITA No. 4852/Del/2026

Read from the judgment's own cause title. This page is filed under one of them.

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

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

ITA No. 4848/Del/2026 (A.Y 2020-21) ITA No. 4849/Del/2026 (A.Y 2021-22) ITA No. 4850/Del/2026 (A.Y 2022-23) ITA No. 4852/Del/2026 (A.Y 2024-25)

Ankush Trading Co. Vs. DCIT, 2030, Main Roak Khari Central Circle-7, Baoli, ARA Centre, Delhi Jhandewalan Delhi (Appellant) (Respondent) PAN: AAAFA8929Q 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 Ld. Assessee’s

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

the instant appeals are dismissed as withdrawn.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

2 Ankush Trading Co.

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 →