SATYAVIR SINGH CHANDEL HUF,KARNAL vs. NATIONAL FACELESS ASSESSMENT CENTRE, DELHI

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ITA 3032/DEL/2025Status: DisposedITAT Delhi30 July 2025AY 2013-14Bench: SHRI VIKAS AWASTHY (Judicial Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal allowed the withdrawal of the appeal as per the assessee's request, noting that two appeals were filed inadvertently against the same order.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2013-14. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw an appeal filed before the tribunal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “SMC”, DELHI

For Appellant: Shri R.C Rai, Advocate
Hearing: 30/07/2025

(A.Y.2013-14) Satyavir Singh Chandel HUF, 361, Sector-8, Karnal, Haryana 132001 ...... अपीलाथ�/Appellant PAN: AAMHS-7226-L बनाम Vs. National Faceless Assessment Centre, ..... �ितवादी/Respondent Delhi Assessee by : Shri R.C Rai, Advocate Department by : Ms. Sudha Gupta, SR. DR सुनवाई क� ितिथ/ Date of hearing : 30/07/2025 घोषणा क� ितिथ/ Date of pronouncement : : 30/07/2025 आदेश/ORDER

PER VIKAS AWASTHY, JM:

1.

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [in short ‘the CIT(A)’] dated 11.03.2025, for Assessment Year 2013-14.

2.

Shri R.C Rai, appearing on behalf of the assessee submitted that the assessee wishes to withdrawn this as two appeals against the same order of CIT(A) were inadvertently filed. The other appeal was filed by the assessee in ITA No. 2220/Del/2025. Therefore, the later appeal is being withdrawn. The ld. Counsel also filed letter dated 30.07.2025 for withdrawal of appeal.

3.

Ms. Sudha Gupta, representing the department raised no objection to the said request.

(AY 2013-14) 4. In light of written request dated 30.07.2025 (supra) received from the Counsel of assessee, appeal of the assessee is dismissed as withdrawn, as prayed for. Order pronounced in the open court on Wednesday the 30th day of July, 2025.

Sd/- Sd/- (VIKAS AWASTHY) �याियक सद�य/JUDICIAL MEMBER िद�ी/Delhi, �दनांक/Dated 30/07/2025 NV/- �ितिलिप अ�ेिषतCopy of the Order forwarded to :

1. 1. अपीलाथ�/The Appellant , �ितवादी/ The Respondent. 2.

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