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Income Tax Appellate Tribunal, [ DELHI BENCH : “ A” NEW DELHI ]
Before: DR. B. R. R. KUMAR & SH. YOGESH KUMAR U.S.
This appeal is filed by the assessee against the order dated 11/09/2017 passed by CIT(A)-29, New Delhi for Assessment Year 2011-12.
None appeared for the assessee.
The Ld. DR fairly submitted that after giving the appeal effect, the assessee cannot have grievance as there is no demand for the tax from the assessee. The Ld. DR has placed the screen shot of the appeal effect which is reproduced hereunder:-
In view of the submission made by the Ld. DR by appreciating the fairness of the Ld. DR the present appeal filed by the assessee is dismissed as became infructuous.
Order pronounced in the Open Court on : 24th February, 2023.