DHARAMPAL SINGH (HUF),GURGAON vs. CIT, GURGAON

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ITA 1322/DEL/2020Status: DisposedITAT Delhi15 March 2023AY 2010-112 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 allowed the assessee to withdraw the appeal. Consequently, the appeal was treated as withdrawn and dismissed.

What were the facts?

The assessee filed an appeal against an order passed by the CIT under Section 263(1) of the Income-tax Act for AY 2010-11. At the time of hearing, the assessee's counsel sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the CIT's order.

Which sections of the Income-tax Act were involved?

Section 263(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH : F : NEW DELHI

Before: SHRI C.M. GARG & SHRI ANADEE NATH MISSHRA

For Appellant: Shri Shrey Jain, Advocate
For Respondent: Shri T. Kipgen, CIT-DR
Hearing: 15.03.2023Pronounced: 15.03.2023

ORDER

PER C.M. GARG, JM:

1.

This appeal filed by the assessee is directed against the order dated 16.03.2020 of the CIT, Gurgaon, u/s 263(1) of the Income-tax Act, 1961 for AY 2010- 11.

2.

At the time of hearing, the ld. Counsel of the assessee, vide letter dated 15.03.2023, placed on record, submits that he has instructions from the assessee to withdraw the instant appeal and, therefore, wants to withdraw the appeal.

3.

The ld. DR has no objection in the assessee withdrawing its appeal.

4.

In view of the above submission of the ld. counsel, the assessee is allowed to withdraw the instant appeal and the appeal is accordingly treated as ‘withdrawn.’

5.

In the result, the appeal filed by the assessee is dismissed as ‘withdrawn.’ Order pronounced in the open court on 15.03.2023.

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