Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCH ‘B’, NEW DELHI
Before: SH. ANIL CHATURVEDI & SH. YOGESH KUMAR US
Both the appeals filed by the assessee are directed against the consolidated order dated 16.08.2019 passed by the Commissioner of Income Tax (Appeals)-38, New Delhi under Section 250 of the Income Tax Act, 1961 for Assessment Years 2014-15 & 2015-16.
On the date of hearing none appeared on behalf of the assessee nor any adjournment application was filed despite the fact that the notice of hearing was issued to the assessee. We, therefore, proceed to dispose of the appeals ex parte qua the assessee, after considering the submissions of Learned DR and the material on record.
Page 2 of 3 3. Assessee has filed an application dated 12.01.2023 seeking the withdrawal of the appeals. Revenue has no objection in assessee withdrawing the appeals.
We have heard the rival submissions and perused the material available on record. In view of the aforesaid request of the assessee, the appeals of the assessee are dismissed as withdrawn.
In the result, both the appeals of the assessee are dismissed.
Order pronounced in the open court on 10.02.2023