HARVATI,HARYANA vs. ITO WARD 1(4), GURGOAN

ITA 2418/DEL/2026Status: DisposedITAT Delhi27 July 2026AY 2011-122 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 noted the assessee's request for withdrawal of the appeal. Consequently, the appeal was allowed to be withdrawn and was dismissed as such.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2011-12. The assessee did not appear for the hearing but had filed a request to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’: NEW DELHI

For Respondent: Shri G.P. Singh, Sr. DR

Hearing: 02.07.2026

PER S.RIFAUR RAHMAN,AM: The assessee has filed appeal against the order of the Learned Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi [“Ld. CIT(A)”, for short] dated 06.01.2026 for the Assessment Year 2011-12. 2. None present on behalf of the assessee. However, we observed from the records that the assessee has filed a request for withdrawal of the appeal vide letter dated 25.06.2026. Accordingly, we allow to withdraw the present appeal and the same is dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed. Order pronounced in the open court on this 2nd day of July, 2026 after the conclusion of the hearing. (SUNIL KUMAR SINGH) ACCOUNTANT MEMBER Dated: 27.07.2026/TS

Recent GST High Court judgments

Search GST case law →