RAHUL GARG,SHAMLI vs. PR.CIT, MUZAFFARNAGAR
What did the Tribunal hold?
The Tribunal accepted the assessee's request for withdrawal. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the order of the Principal Commissioner of Income Tax for the assessment year 2014-15. During the hearing, the assessee did not appear but submitted a letter seeking withdrawal of the appeal.
What were the issues?
The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their request.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH: ‘F’ NEW DELHI
Before: SHRI G.S. PANNU, HON’BLE & SHRI SAKTIJIT DEY
This is an appeal by the assessee against order dated 06.03.2019 of learned Principal Commissioner of Income Tax, Muzaffarnagar, for the assessment year 2014-15.
When the appeal was called for hearing, none appeared on behalf of the assessee. However, the assessee has furnished letter dated 23.12.2022 seeking withdrawal of the appeal.
Accepting prayer of the assessee for withdrawal of the appeal, the appeal is dismissed as withdrawn.
Order pronounced in the open court on 6th January, 2023
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