NARENDRA KUMAR SINGH,RANCHI vs. DCIT/ACIT CIRCLE 1, RANCHI

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ITA 308/RAN/2025Status: DisposedITAT Ranchi20 February 2026AY 2010-11Bench: SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the application for withdrawal. The revenue's representative had no objection. Therefore, the Tribunal allowed the appellant to withdraw the appeal.

What were the facts?

The assessee filed an appeal against an order of the Addl/JCIT(A). The assessee later filed an application to withdraw the appeal. The grounds for withdrawal were that the Assessing Officer had passed an order under Section 154, which granted the relief sought by the appellant in the present appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn after the Assessing Officer granted the relief sought by the appellant.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI

Before: SHRI GEORGE MATHAN & SHRI RATNESH NANDAN SAHAY

For Respondent: Shri Kailash Gautam, Sr.DR
Hearing: 28/01/2026Pronounced: 20/02/2026

Assessee represented by None- Petition Filed Department represented by Shri Kailash Gautam, Sr.DR Date of hearing 28/01/2026 Date of pronouncement 20/02/2026 O R D E R PER: BENCH 1. This is an appeal filed by the assessee against the order of the ld. Addl/JCIT(A)- 7, Delhi in Appeal No. Addl/JCIT(A)-7 Delhi/10001/2009-10 dated 08/07/2025 for the A.Y. 2010-11.

2.

At the time of hearing, an application dated 20/01/2026 has been filed praying that the appellant wants to withdraw the present appeal on the ground that the Jurisdictional Assessing Officer has passed an order under Section 154 dated 07/08/2025 vide DIN 20101589971. In the said order, the Assessing Officer has granted the relief sought by the appellant in the present appeal before this Tribunal. Consequently, the grievances raised in the grounds of appeal

have been resolved. The ld. Sr. DR for the revenue has no objection if the appellant is allowed to withdraw this appeal. Therefore, considering the prayer of the Narendra Kr Singh Vs DCIT/ACIT appellant, we allow the appellant to withdraw the present appeal. Consequently, this appeal filed by the appellant is dismissed as withdrawn.

3. In the result, this appeal filed by the appellant is dismissed as withdrawn. Order pronounced in open court on 20/02/2026.

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