What did the Tribunal hold?

The Tribunal considered the assessee's request and, with no objection from the Revenue, allowed the withdrawal of the appeal.

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee's authorized representative filed a letter requesting to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 250, Section 254, Section 144

Deep Chand Singhal vs DCIT | ITAT Delhi 2026

Income Tax Appellate Tribunal, DELHI “E” BENCH: NEW DELHI

Before: SHRI MAHAVIR SINGH & SHRI MANISH AGARWAL

For Appellant: Shri Tanishq Ahuja, AR

For Respondent: Shri Raghunath, CIT DR

Hearing: 23.06.2026Pronounced: 23.06.2026

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “E” BENCH: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.7777/Del/2025 [Assessment Year : 2020-21] Deep Chand Singhal vs DCIT C-95, Antriksh Apartment, Central Circle-3 Rohini Sector-14, New Delhi North West Delhi, New Delhi-110085. PAN-AVGPS0084H APPELLANT RESPONDENT Appellant by Shri Tanishq Ahuja, AR Respondent by Shri Raghunath, CIT DR Date of Hearing 23.06.2026 Date of Pronouncement 23.06.2026

ORDER PER MANISH AGARWAL, AM : The present appeal is filed by assessee against the order dated 31.07.2020 by Ld. Commissioner of Income Tax (A)-II, New Delhi [“Ld.CIT(A)”] in Appeal No.62/16-17 passed u/s 250 of the Income Tax Act, 1961 [“the Act”] arising out of assessment order dated 31.03.2016 passed u/s 254/144 of the Act pertaining to Assessment Year 2020-21.

Ld.AR filed a letter dated 23.06.2026 and prayed for withdrawal of the said appeal. For the same, the relevant contents of the letter are reproduced as under:-

ITA No.7777/Del/2025 “The above-mentioned appeal is fixed for hearing before your honours for today i.e. 23rd June 2026. Your Honours, it is requested to allow us to withdraw the said appeal. Inconvenience caused is highly regrated.”

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

We have heard the contention of both the parties and perused the material available on record. In view of the prayer made vide letter dated 23.06.2026, ITA No.7777/Del/2025 [Assessment Year 2020- 21] in the case of “Deep Chand Singhal” is permitted to be withdrawn. Hence, appeal of the assessee is dismissed as withdrawn.

In the result, appeal of the assessee is dismissed. Order pronounced in the open Court on 23.06.2026.

Sd/- Sd/- (MAHAVIR SINGH) (MANISH AGARWAL) VICE PRESIDENT ACCOUNTANT MEMBER Date:-21.08.2026 *Amit Kumar, Sr.P.S* Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT 6. Guard File ASSISTANT REGISTRAR ITAT, NEW DELHI Page | 2

DEEP CHAND SINGHAL,DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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