NIKITA AGARWAL,MEERUT vs. DCIT, CIRCLE-2, MEERUT

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ITA 5461/DEL/2018Status: HeardITAT Delhi07 November 2022AY 2015-163 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's application and dismissed the appeal as withdrawn. The CIT(A)'s order thus stands confirmed.

What were the facts?

The assessee appealed against the CIT(A)'s order confirming an addition of Rs.14,97,949/- made under Section 68 of the Income Tax Act for AY 2015-16. The assessee was represented by none before the tribunal.

What were the issues?

Whether the addition made by the Assessing Officer and confirmed by the CIT(A) under Section 68 was justified. The appeal was withdrawn by the assessee.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘E’, NEW DELHI

Before: SH. N.K. BILLAIYA & SH. KUL BHARAT

Hearing: 07/11/2022Pronounced: 07/11/2022

This appeal by the assessee is preferred against the order of the CIT(A), Meerut dated 12.06.2018 pertaining to A.Y. 2015-16.

2.

The solitary grievance of the assessee is that the CIT(A) erred in confirming the addition of Rs.14,97,949/- made u/s. 68 of the Act.

3.

At the very outset the Counsel for the assessee moved following application:-

4.

Noting the contents of the application this appeal is dismissed as withdrawn.

5.

Decision pronounced in the open court on 07.11.2022.

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