What did the Tribunal hold?

The Tribunal noted that the Revenue had no objection to the withdrawal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal before the ITAT against the order of the Ld. CIT(A). During the hearing, the assessee expressed a desire to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw its appeal before the Tribunal.

Ahuja and Anand Buildwell Private… vs DCIT | ITAT Delhi 2026

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

Before: MS MADHUMITA ROY & SHRI KRIWANT SAHAY

For Appellant: Adv and Shri Jaind Kumar Jaiswal, Adv

For Respondent: Shri Mahendra Singh, Sr. DR

Hearing: 02/07/2026Pronounced: 02/07/2026

INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE MS MADHUMITA ROY, JUDICIAL MEMBER AND SHRI KRIWANT SAHAY, ACCOUNTANT MEMBER

ITA Nos. 6609/Del/2025 (A.Y 2018-19) Ahuja and Anand Buildwell Vs. Deputy Commissioner of Private Limited, Plot No. 3 Income Tax, Central Circle- and 4, 2nd Floor, Savitri A.R.T.O Complex, 2nd Floor, Bhawan, A Block Market, Sector-33, Noida Preet Vihar, Nirman Vihar, East Delhi (Appellant) (Respondent) PAN: AAGCA0327F

Assessee by : Sh. Gagan Khandelwal, Adv and Shri Jaind Kumar Jaiswal, Adv Revenue by: Shri Mahendra Singh, Sr. DR

Date of Hearing 02/07/2026 Date of pronouncement 02/07/2026 O R D E R PER MADHUMITA ROY, J. M.: The instant appeal filed by the assessee is directed against the

order dated 07/08/2025 passed by the Ld. Commissioner of Income-

tax (Appeals), [hereinafter referred to as the Ld. CIT(A)] under

Section 250 of the Income Tax Act, 1961 (hereinafter referred to as

‘the Act’) arising out of the Assessment Order dated 28/09/2021

passed by the Assessment Unit, Income-tax Department (hereinafter

referred to as ‘the ld. AO’) under Section 143(3) of the Act for

Assessment Year 2018-19.

At the time of hearing, learned counsel of the assessee submits

that the assessee wants to withdraw it’s instant appeal.

ITA No. 6609/Del/2025 Ahuja and Anand Buildwell Pvt. Ltd.

Learned department representative submits that he has no

objection to the instant withdrawal of appeal. Ordered accordingly.

This assessee’s appeal is dismissed as withdrawn subject to all just exceptions.

Order pronounced in the open court on 02/07/2026.

Sd/- Sd/- (KRIWANT SAHAY) (MADHUMITA ROY) ACCOUNTANT MEMBER JUDICIAL MEMBER

Dated: 03/07/2026 R. Naheed, Sr PS Copy forwarded to

Applicant 2. Respondent 3. CIT 4. CIT (A) 5. DR:ITAT ASSISTANT REGISTRAR ITAT, New Delhi

AHUJA AND ANAND BUILDWELL PRIVATE LIMITED,DELHI vs. DCIT, CENTRAL CIRCLE, NOIDA

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