YOGENDRA,GHAZIABAD vs. INCOME TAX OFFICER WARD-2(1), GHAZIABAD

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ITA 1960/DEL/2022Status: DisposedITAT Delhi30 January 2023AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal, after hearing the parties and perusing the record, permitted the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for assessment year 2010-11 against the order of the CIT(A). The assessee's counsel requested permission 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 “SMC” BENCH: NEW DELHI

Before: SHRI KUL BHARAT

For Appellant: Shri Sumit Gupta, CA
For Respondent: Ms. Maimun Alam, Sr.DR
Hearing: 30.01.2023Pronounced: 30.01.2023

PER KUL BHARAT, JM :

1.

The present appeal filed by the assessee for the assessment year 2010- 11 is directed against the order of Ld. CIT(A)-1, Noida dated 28.12.2018.

2.

Ld. Counsel for the assessee prayed that the present appeal may be permitted to be withdrawn. A letter dated 08.11.2022 filed by Shri S.Agarwal, Chartered Accountant of the assessee company, is also placed on record.

3.

Ld. Sr. DR has no objection in this regard.

4.

I have heard Ld. Authorized representatives of the parties and perused the material available on record. In view of the prayer made by Ld. Authorized Representative of the assessee vide letter dated 08.11.2022, Year 2010-11] is permitted to be withdrawn. Hence, appeal of the assessee is dismissed as withdrawn.

5.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open Court on 30th January, 2023.

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