SHIV KUMAR JATIA,NEW DELHI vs. DCIT, CIRCLE- 1(1), DELHI

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ITA 1555/DEL/2026Status: DisposedITAT Delhi04 June 2026AY 2013-142 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The Tribunal considered the request for withdrawal and, with no objection from the Revenue, allowed the appeal to be withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 254

AI-generated summary — verify with the full judgment below

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

Before: SHRI M. BALAGANESH & MS KAVITHA RAJAGOPAL

For Appellant: Shri Abhishek Jain, CA
For Respondent: Shri Rajesh Tiwari, Sr. DR
Hearing: 04/06/2026Pronounced: 04/06/2026

INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND MS KAVITHA RAJAGOPAL, JUDICIAL MEMBER ITA No. 1555/Del/2026 (Assessment Year: 2013-14) Shiv Kumar Jatia, Vs. DCIT, B-50, Gulmohar Park, Circle-1(1), New Delhi Delhi (Appellant) (Respondent) PAN:

Assessee by : Shri Abhishek Jain, CA Revenue by: Shri Rajesh Tiwari, Sr. DR Date of Hearing 04/06/2026 Date of pronouncement 04/06/2026

O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.1555/Del/2026 for AY 2013-14, arises out of the order of the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘ld. CIT(A)’, in short] dated 06.01.2026 against the order of assessment passed u/s 143(3) r.w.s. 254 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 22.12.2022 by the Assessing Officer, DCIT, Circle-1(1), Delhi (hereinafter referred to as ‘ld. AO’).

2.

At the time of hearing the ld AR submitted that the assessee does not want to pursue the appeal and therefore requested for withdrawal of the appeal preferred by it.

3.

The Ld. DR does not have any objection for the said request of the ld AR.

ITA No. 1555/Del/2026 Shiv Kumar Jatia

4.

We have gone through the request submitted by the Ld. AR and since the DR does not have any objection, the appeal is allowed to be withdrawn.

5.

In the result the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 04/06/2026.

-Sd/- -Sd/- (KAVITHA RAJAGOPAL) (M. BALAGANESH) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 30/06/2026 A K Keot Copy forwarded to 1. Applicant 2. Respondent 3. CIT 4. CIT (A) 5. DR:ITAT ASSISTANT REGISTRAR ITAT, New Delhi

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