ECR BUILDTECH PRIVATE LIMITED ,DELHI vs. DCIT, CENTRAL CIRCLE-27, DELHI

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ITA 1107/DEL/2026Status: DisposedITAT Delhi17 July 2026AY 2020-20212 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 considered the applications for withdrawal and, with no objection from the Department, allowed the withdrawal. Consequently, all six appeals were dismissed as withdrawn.

What were the facts?

The assessee filed six appeals before the ITAT for assessment years 2018-19 to 2023-24. The assessee subsequently filed applications to withdraw all these appeals.

What were the issues?

The primary issue was whether the assessee's appeals should be dismissed as withdrawn, given their formal applications and the Department's no-objection.

AI-generated summary — verify with the full judgment below

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

Before: SHRI RAMIT KOCHAR & SHRI SUDHIR KUMAR

For Appellant: CA Lalit Kumar
For Respondent: Shri K Hauthang, CIT DR
Hearing: 16.07.2026Pronounced: 16.07.2026

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’: NEW DELHI

BEFORE SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER AND SHRI SUDHIR KUMAR, JUDICIAL MEMBER

ITA No.1105-1110/Del/2026 (ASSESSMENT YEAR: 2018-19 to 2023-24)

ECR Buildtech Private Limited The DCIT K.No. 44/4527, Ground Floor Income Tax Department Left Portion, v. Cnetral Circle 27 Kapshera, New Delhi-110037 Jhandewalan Extension New Delhi-110055. PAN-AADCE1934F (Appellant) (Respondent) Assessee by CA Lalit Kumar Department by Shri K Hauthang, CIT DR Date of Hearing 16.07.2026 Date of Pronouncement 16.07.2026

ORDER PER BENCH These six appeals in ITA No. 1105 to 1110/Del/2026 for Assessment Year(s) 2018-19 to 2023-24 have been filed by the assessee before the ITAT, Delhi Benches, New Delhi against separate appellate orders passed by ld. CIT(A)-29, New Delhi .

2.

The assessee through its counsel CA Shri Lalit Kumar(email id lng.cafirm@gmail.com) has filed separate applications all dated 15th June, 2026(email dated 15th June, 2026 sent on 14:17:17 hrs sent to judicial.delhi@itat.nic.in and delhi.bench@itat.nic.in) for withdrawal of all these six appeals. The said applications are placed on record in file.

2 ITA No.8206/Del/2025 Jaspali Chauhan v. The DCIT

2.2 The ld. CIT-DR has no objection to withdrawal by the assessee of all its six appeals.

3.

After hearing both the parties, we dismiss the six appeals in ITA No. 1105 to 1110/Del/2026 for assessment years 2018-19 to 2023-24 as being withdrawn . We order accordingly.

4.

In the result, all the six appeals filed by the assessee stand dismissed as withdrawn.

Order is pronounced in the Open Court on 16.07. 2026 on the conclusion of the hearing and reduced to writing and signed on 17.07.2026. /- - Sd/- Sd/- (SUDHIR KUMAR) (RAMIT KOCHAR) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated:17.07.2026

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