ANJU JAIN,HARYANA vs. PR.CIT, ROHTAK

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ITA 2032/DEL/2018Status: DisposedITAT Delhi09 February 2023AY 2013-142 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's application for withdrawal of the appeal. The appeal was dismissed as withdrawn, with liberty to refile if deemed necessary.

What were the facts?

The assessee filed an appeal against an order passed under Section 263 of the Income Tax Act. During the hearing, the assessee's counsel filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

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

Before: SHRI CHANDRA MOHAN GARG & SHRI B.R.R. KUMAR

Hearing: 09.02.2023Pronounced: 09.02.2023

Date of Hearing : 09.02.2023 Date of Pronouncement : 09.02.2023 ORDER PER CHANDRA MOHAN GARG, J.M.

This appeal filed by the assessee is directed against the order dated 31.01.2018 of the order u/s. 263 of the Income Tax Act 1961, relating to Assessment Year 2013-14.

2.

The counsel of the assessee has filed an application dated 09.02.2023 seeking the withdrawal of this appeal. Revenue has no objection in assessee withdrawing this appeal.

3.

As agreed by the Ld. CIT(DR), the application of assessee withdrawal of this appeal is allowed. Appeal is dismissed as withdrawn with liberty to file it again if found necessary by the assessee.

4.

In the result appeal of assessee is dismissed.

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