SURINDER KUMAR KHURANA,HARYANA, PANIPAT vs. INCOME TAX OFFICER, WARD 1/PANIPAT, PANIPAT, HARYANA

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ITA 2693/DEL/2026Status: DisposedITAT Delhi14 July 2026AY 2021-222 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the withdrawal of the appeal as requested by the assessee's counsel. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the NFAC. During the hearing, the assessee's counsel requested to withdraw the present appeal, stating it was filed inadvertently.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to inadvertent filing.

AI-generated summary — verify with the full judgment below

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

For Appellant: Shri Sandeep Yadav, Advocate
For Respondent: Shri Manoj Kumar, Sr. DR
Hearing: 13.07.2026Pronounced: 13.07.2026

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No.2693/DEL/2026 (Assessment Year: 2021-22) Surinder Kumar Khurana, vs. ITO, Ward 1, 47, Kartar Shah Nagar, Panipat. Panipat – 132 103 (Haryana). (PAN : AEZPK7446R) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Sandeep Yadav, Advocate REVENUE BY : Shri Manoj Kumar, Sr. DR Date of Hearing : 13.07.2026 Date of Pronouncement : 13.07.2026 O R D E R PER S.RIFAUR RAHMAN,AM: 1. This appeal is filed by the assessee against the order passed by the ld. Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC) dated 15.01.2026 for the Assessment Year 2021-22

2.

At the time of hearing, ld. AR for the assessee submitted that two appeals being ITA Nos.2693/Del/2026 and 2736/Del/2026 were filed in the aforesaid case and in this regard, ld. AR submitted that the appeal being ITA No.2693/Del/2026 was filed inadvertently and requested to withdraw the present appeal. He submitted that request of withdrawal in writing is

2 ITA No.2693/Del/2025

also placed on record. Accordingly, he prayed that the assessee may be permitted to withdraw the present appeal.

3.

In view of the above, I permit withdrawal of the appeal. Hence, the appeal filed by the assessee is dismissed as withdrawn

Order pronounced in the open court on this 13th day of July, 2026 after the conclusion of the hearing.

Sd/- (S. RIFAUR RAHMAN) ACCOUNTANT MEMBER

Dated: 14.07.2026 TS

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