GURCHARAN SINGH SAWHNEY, CHANDIGARH,CHANDIGARH vs. INCOME TAX OFFICER, WARD 2(1), CHANDIGARH, CHANDIGARH

PDF · subscribers
ITA 1553/CHANDI/2025Status: DisposedITAT Chandigarh24 February 2026AY 2020-21Bench: SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the application for withdrawal filed by the assessee's counsel and the fact that the DR had no objection. Consequently, the appeal filed by the assessee was dismissed as withdrawn, as per the assessee's request.

What were the facts?

The assessee filed an appeal against the order of the CIT (A) for Assessment Year 2020-21. The assessee's counsel subsequently submitted an application to withdraw the appeal, indicating that the assessee no longer wished to pursue it. The ld. DR did not raise any objection to this request for withdrawal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn based on their application and the Department's no-objection.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CHANDIGARH

Before: SHRI RAJPAL YADAV & SHRI MANOJ KUMAR AGGARWAL

For Appellant: Shri Man Mohan Mangla, Advocate
Hearing: 19.02.2026Pronounced: 24.02.2026

�नधा�रती क� ओर से/Assessee by : Shri Man Mohan Mangla, Advocate राज�व क� ओर से/ Revenue by : Shri Vivek Vardhan, Addl. CIT, Sr.DR तार�ख/Date of Hearing : 19.02.2026 उदघोषणा क� तार�ख/Date of Pronouncement : 24.02.2026 PHYSICAL HEARING आदेश/ORDER PER RAJPAL YADAV, VP The assessee is in appeal against the order passed by the ld. Commissioner of Income Tax (Appeals) [in short ‘the CIT (A)’] dated 26.09.2025 for assessment year 2020-21.

2.

The ld. counsel for the assessee has filed an application seeking withdrawal of the present appeal stating that the assessee does not want to pursue the same.

ITA 1553/CHD/2025 A.Y. 2020-21 2 3. The ld. DR has posed no objection to the request of the ld. Counsel for the assessee.

4.

In view of the above facts and circumstances, the appeal of the assessees is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced on 24th February,2026.

Recent GST High Court judgments

Search GST case law →