CHARANJIT SINGH SERHI,HALDWANI vs. ACIT, HALDWANI

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ITA 223/DDN/2024Status: DisposedITAT Dehradun13 January 2026AY 2016-17Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)2 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The Income Tax Appellate Tribunal dismissed the assessee's appeal as withdrawn, as requested by the assessee's counsel and with no objection from the department representative. The dismissal was made subject to all just exceptions.

What were the facts?

The assessee filed an appeal against the order of the CIT(A)/NFAC for assessment year 2016-17, which arose from proceedings under Section 143(3) of the Income-tax Act, 1961. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary legal issue was whether the assessee could withdraw their appeal filed before the ITAT. The tribunal considered the request for withdrawal and the department's lack of objection.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DEHRADUN “DB” BENCH, DEHRADUN

Before: SHRI SATBEER SINGH GODARA & SHRI MANISH AGARWAL

Hearing: 13.01.2026Pronounced: 13.01.2026

This assessee’s appeal for assessment year 2016-17, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN and order no. ITBA/NFAC/S/250/2024-25/1069792807(1), dated 19.10.2024, involving proceedings under sections 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).

At the time of hearing, learned counsel of the assessee submits that the assessee wants to withdraw his instant appeal.

Learned department representative submits that he has no objection to the instant withdrawal of appeal.

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