What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A)/NFAC for AY 2013-14. The assessee did not appear for the hearing. The assessee had previously filed a request to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Prem Singh Tanwar, Haryana vs ACIT | ITAT Delhi 2026

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

For Respondent: Ms. Harpreet Kaur Hansra, Sr. DR

Hearing: 23.06.2026

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI VIMAL KUMAR, JUDICIAL MEMBER Prem Singh Tanwar, vs. ACIT, Circle 30(1), House No.136A, Street No.06, New Delhi. Indira Gandhi Colony, Faridabad – 121 001 (Haryana). (PAN : AHHPT2793D) (APPELLANT) (RESPONDENT) ASSESSEE BY : None REVENUE BY : Ms. Harpreet Kaur Hansra, Sr. DR Date of Hearing : 23.06.2026 Date of Order : 23.06.2026 ORDER 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 16.07.2025 for the Assessment Year 2013-14. 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 through email on 04.06.2026. Accordingly, we allow to withdraw the present appeal and the same is dismissed as withdrawn. 3. In the result, the appeal filed by the assessee is dismissed. Order pronounced in the open court on this 23rd day of June, 2026 after the conclusion of the hearing. sd/- (VIMAL KUMAR) ACCOUNTANT MEMBER Dated: 07.07.2026/TS

PREM SINGH TANWAR,HARYANA vs. ACIT, CIRCLE 30(1), DELHI

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