KASHMIRI LAL CONSTRUCTIONS PVTLTD,UTTARAKHAND vs. DCIT CENTRAL CIRCLE HALDWANI, HALDWANI

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ITA 69/DDN/2026Status: DisposedITAT Dehradun25 May 2026AY 2015-163 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 allowed the assessee's request to withdraw the appeal. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the assessment order for AY 2015-16. The assessee's counsel submitted an application stating they no longer wished to pursue the appeal.

What were the issues?

Whether the assessee can withdraw their appeal before the ITAT. The primary issue was the assessee's request for withdrawal.

Which sections of the Income-tax Act were involved?

Section 250,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DEHRADUN “DB” BENCH: DEHRADUN

Before: SHRI SATBEER SINGH GODARA & SHRI MANISH AGARWAL

For Appellant: Shri Kalrav Mehratra, Adv, Shri Puspak Garg, CA &, Shri Shubham Bansal, Adv
For Respondent: Ms. Poonam Sharma, CIT DR
Hearing: 25.05.2026Pronounced: 25.05.2026

IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN “DB” BENCH: DEHRADUN BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [THROUGH VIRTUAL MODE] ITA No. 69/DDN/2026 [Assessment Year : 2015-16] Kashmiri Lal Constructions vs DCIT Pvt.Ltd., 825, Gandhi Chowk, Central Circle Ranikhet Sadar Bazar, Haldwani S.O. Ranikhet, Almora, Uttarakhand Uttarakhand-263645 PAN-AACCK1932E APPELLANT RESPONDENT Assessee by Shri Kalrav Mehratra, Adv., Shri Puspak Garg, CA & Shri Shubham Bansal, Adv. Revenue by Ms. Poonam Sharma, CIT DR Date of Hearing 25.05.2026 Date of Pronouncement 25.05.2026 ORDER PER MANISH AGARWAL, AM : The captioned appeal is filed by the assessee against the orders dated 19.12.2025 by Ld. Commissioner of Income Tax (A), Lucknow-3 [“Ld.CIT(A)”] in Appeal No. CIT (A), Haldwani/10004/2017-18 u/s 250 of the Income Tax Act, 1961 [“the Act”] arising from the assessment order dated 27.03.2017 passed u/s 143(3) of the Act pertaining to Assessment Years 2015-16.

ITA No.69/DDN/2026

2.

The Ld. Counsel for the assessee prayed that the assessee does not want to pursue the present appeal therefore, the captioned appeal may be permitted to be withdrawn. An application dated 25.05.2026 filed by the Ld. Counsel for the assessee company, is also placed on record. The relevant contents of the application are reproduced as under:- “Kindly refer to the appeal filed by the appellant in the case of Kashmiri Lal Constructions Private Limited Vs. DCIT, Central Circle, Haldwani bearing ITA No. 69/DDN/2026 for Assessment Year 2015- 2016, which is pending for adjudication before the Hon'ble Bench. The appellant respectfully submits that the appellant does not wish to pursue the aforesaid appeal further and therefore seeks permission of the Hon'ble Bench to withdraw the same. It is, therefore, most respectfully prayed that the aforesaid appeal may kindly be treated as withdrawn.”

3.

The Ld. CIT DR for the Revenue has no objection in this regard.

4.

We have heard rival submissions and perused the material available on record. In view of the prayer made by Ld. Authorized Representative of the assessee vide letter dated 25.05.2026, ITA No.69/DDN/2026 [Assessment Year 2015-16] is permitted to be withdrawn. The Revenue has also not expressed any objections. The assessee is however, granted liberty to seek restoration of appeal in accordance with law for adjudication on merits, if circumstances so arise in the ensuing times.

ITA No.69/DDN/2026

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 25.05.2026.

Sd/- Sd/-

(SATBEER SINGH GODARA) (MANISH AGARWAL) JUDICIAL MEMBER ACCOUNTANT MEMBER Date:- 05.08.2026 *Amit Kumar, Sr.P.S*

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