SANJAY SINGH RAGHAV,EAST DELHI, KRISHNA NAGAR vs. DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE

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ITA 3848/DEL/2026Status: DisposedITAT Delhi22 May 2026AY 2020-212 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 observed the assessee's request for withdrawal due to inadvertent filing and bonafide mistake. The Tribunal permitted the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessee filed an application requesting to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw the appeal filed before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “F”, NEW DELHI

Before: SHRI MAHAVIR SINGH & SHRI S. RIFAUR RAHMAN

For Respondent: Shri Vikram Singh Sharma, Sr.DR
Hearing: 22.05.2026

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT and SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITANo.3848 /DEL/2026 (Assessment Year : 2020-21) Sanjay Singh Raghav, vs. DCIT, Central Circle 15, E-15/21, Krishna Nagar, New Delhi. Delhi – 110 051. (PAN: AAKPR5202M) (APPELLANT) (RESPONDENT) ASSESSEE BY : None REVENUE BY : Shri Vikram Singh Sharma, Sr.DR. Date of Hearing : 22.05.2026 Date of Order : 22.05.2026 O R D E R PER S. RIFAUR RAHMAN, AM : 1. At the time of hearing, we observed that assessee has filed an application dated 11.05.2026 requesting for withdrawal of the appeal on the reasons that the said appeal has been filed inadvertently and under a bonafide mistake, without proper verification of relevant facts and procedural aspects and filing of the present appeal is not intended to be pursued and the same deserves to be withdrawn in the interest of justice and to avoid unnecessary

2 ITA No.3848/Del/2026

litigation. Accordingly, the assessee seeks permission to withdraw the present appeal. 2. In view of the above, we permit withdrawal of the appeal. Hence, the appeal filed by the assessee is dismissed as withdrawn Order pronounced in the open court on this 22nd day of May, 2026 after the conclusion of the hearing.

Sd/- sd/- (MAHAVIR SINGH) (S. RIFAUR RAHMAN) VICE PRESIDENT ACCOUNTANT MEMBER Dated : 25.05.2026 TS

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