ANKIT JAIN,GURGAON vs. ACIT, CIRCLE-66(1), NEW DELHI

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ITA 7172/DEL/2017Status: DisposedITAT Delhi22 November 2022AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Income Tax Appellate Tribunal permitted the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the CIT(Appeals). At the time of hearing, the assessee's counsel requested 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 BENCH ‘A’ : NEW DELHI

For Appellant: Shri Sachit Jolly, Advocate
For Respondent: Shri Kanav Bali, Sr. DR
Hearing: 17.11.2022

PER SHAMIM YAHYA, ACCOUNTANT MEMBER :

1.

This appeal by the assessee is directed against the order of the ld. CIT (Appeals)-21, New Delhi dated 01.09.2017 for the assessment year 2013-14. 3. At the outset, in this case, ld. Counsel of the assessee submitted that assessee seeks to withdraw the appeal. Ld. DR did not have any objection to the same. Hence, we permit the withdrawal of the appeal. 4. In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on this 22nd day of November, 2022.

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