What did the Tribunal hold?

The Tribunal heard both parties and, with no objection from the Department, allowed the assessee's request to withdraw the appeals. The appeals were accordingly dismissed as withdrawn.

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 withdrawal of appeals should be allowed by the Tribunal.

Ecr Buildtech Private Limited vs DCIT | ITAT Delhi 2026

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 .

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.

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parties, we dismiss the six appeals in ITA No. 1105 to 1110/Del/2026 for assessment years 2018-19 to 2023-24 as being withdrawn .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

In the result, all the six appeals filed by the assessee stand dismissed as withdrawn.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

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

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