What did the Tribunal hold?

The Tribunal accepted the prayer of the assessee's Authorized Representative. The appeal was dismissed as withdrawn.

The assessee's counsel filed a withdrawal application seeking to withdraw the appeal. The reason for withdrawal was that adequate relief had already been granted to the assessee in the assessment order.

What were the issues?

Withdrawal of appeal by the assessee.

Joga Singh, Banga vs DCIT | ITAT Chandigarh 2026

Income Tax Appellate Tribunal, “SMC” BENCH, CHANDIGARH

(िनधा�रण वष� / Assessment Year: 2011-12) Shri Joga Singh DCIT (International Tax) C/o J.S. Bhasin (Advocate) C.R. Building Sector – 17E बनाम/ Vs. Sohal Complex, Ground Floor Chandigarh Sehdev Market Jalandhar Punjab – 144001 �ायीलेखासं./जीआइआरसं./PAN/GIR No. CWYPS-1459-R (अपीलाथ�/Appellant) : (��थ� / Respondent) अपीलाथ�कीओरसे/ Appellant by : Withdrawal Application dated 06-04-2026 ��थ�कीओरसे/Respondent by : Sh. Vivek Vardhan (Addl. CIT) – Ld. Sr. DR सुनवाईकीतारीख/Date of Hearing : 07-04-2026 घोषणाकीतारीख /Date of Pronouncement 07-04-2026 : आदेश / O R D E R

1. At the time of hearing of captioned appeal, the registry placed on record a letter of assessee’s counsel Shri J.S. Bhasin seeking withdrawal of the appeal on the ground that adequate relief has already been granted to the assessee in assessment order dated 07- 03-2026. The Ld. Sr. DR did not raise objection to the same.

Accepting the prayer of Ld. AR, the appeal stand dismissed as withdrawn. Order pronounced on 07th April, 2026.

JOGA SINGH,BANGA vs. DCIT (INTERNATIONAL TAXATION), CHANDIGARH

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