LT. SH. PHOOL SINGH THROUGH L/H. SMT. ROSHNI DEVI,NEW DELHI vs. CIT, GURGAON

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ITA 1325/DEL/2020Status: DisposedITAT Delhi24 February 2023AY 2010-113 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal considered the petition filed by the assessee's authorized representative and permitted the withdrawal of the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT for the assessment year 2010-11. During the hearing, the assessee's authorized representative filed a petition to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

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

Before: SHRI PRADIP KUMAR KEDIA & SHRI YOGESH KUMAR US

For Appellant: Shri Deepesh Garg; Adv.;
For Respondent: Ms. Beenu
Hearing: 22.02.2023Pronounced: 24.02.2023
1.

This appeal is filed by the assessee against the order of the ld. Commissioner of Income Tax, Gurgaon (hereinafter referred to CIT) dated 16.03.2020 for assessment year 2010-11.

Smt. Roshni Devi, L.H. Sh. Phool Singh

2.

At the time of hearing the Authorized Representative of the assessee filed petition on 22.02.2023 requesting for withdrawal of appeal, which is placed on record.

3.

The ld. DR has no objection.

4.

After considering the petition filed by the Authorized Representative of the assessee, the same is permitted to withdraw its appeal.

5.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on : 24/02/2023.

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