SUKHBIR SINGH,HARYANA vs. ITO WARD -2, ROHTAK

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ITA 768/DEL/2026Status: DisposedITAT Delhi28 July 2026AY 2020-213 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 Tribunal allowed the assessee's request to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the assessment order. During the hearing, the assessee expressed a desire to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw its appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 250,Section 147,Section 144,Section 144B

AI-generated summary — verify with the full judgment below

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

Before: MS MADHUMITA ROY & SHRI KRINWANT SAHAY

For Appellant: CA (Virtual)
For Respondent: Ms. Priyanka Durbey, Sr. DR
Hearing: 20/06/2026Pronounced: 20/07/2026

INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “H”: NEW DELHI BEFORE MS MADHUMITA ROY, JUDICIAL MEMBER AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER

ITA No. 768/Del/2026 (A.Y 2020-21 Sukhbir Singh Vs. ITO VPO Jharli, District Ward-2 Jhajjar Haryana, 124125 Aayakar Bhawan, Rohtak, Haryana (Appellant) (Respondent) PAN: CVHPS8680Q

Assessee by : Naveen Kumar Goyal, CA (Virtual) Revenue by: Ms. Priyanka Durbey, Sr. DR

Date of Hearing 20/06/2026 Date of pronouncement 20/07/2026

O R D E R PER MADHUMITA ROY, J. M.: The instant appeal filed by the assessee is directed against the order

dated 20.01.2026 passed by the Ld. Commissioner of Income-tax

(Appeals)/National Faceless Appeal Centre- 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 dated03.02.2025

passed by the Assessment Unit, Income-tax Department (hereinafter

referred to as ‘the ld. AO’) under Section 147 r.w.s 144 read with section

144B of the Income-tax Act, 1961 (‘Act for Short) for Assessment Year 2020-

21.

2 ITA No. 768/DEL/2026 Sukhbir Singh

2.

At the time of hearing, learned counsel of the assessee submits

that the assessee wants to withdraw its instant appeal.

3.

Learned Department representative submits that he has no

objection to the instant withdrawal of appeal. Ordered accordingly.

4.

This assessee’s appeal is dismissed as withdrawn.

Order pronounced in the open court on 20/07/2026. Sd/- Sd/- (KRINWANT SAHAY) (MADHUMITA ROY) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated:28/07/2026

R. Naheed, Sr PS Copy forwarded to 1. Applicant 2. Respondent 3. CIT 4. CIT (A) 5. DR:ITAT ASSISTANT REGISTRAR ITAT, New Delhi

3 ITA No. 768/DEL/2026 Sukhbir Singh

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