INDERDEEP SINGH,NEW DELHI vs. PR, CIT DELHI -15, NEW DELHI

PDF · subscribers
ITA 618/DEL/2021Status: DisposedITAT Delhi09 September 2022AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the withdrawal of all the appeals. Consequently, all the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed appeals before the Income Tax Appellate Tribunal for multiple assessment years. The assessee subsequently submitted letters requesting the withdrawal of these appeals.

What were the issues?

The primary issue was the assessee's request for withdrawal of their appeals before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’ : NEW DELHI

For Respondent: Ms. Ranu Mukherjee, CIT DR
Hearing: 07.09.2022

PER SHAMIM YAHYA, ACCOUNTANT MEMBER : These are appeals by the assessee against the order of the ld. CIT (Appeals) for respective assessment years.

assessment years. 3. Ld. DR for the Revenue did not have any objection in this regard. 4. Hence, we permit withdrawal of all these appeals and accordingly, all the appeals are dismissed as withdrawn. Order pronounced in the open court on this 9th day of September, 2022.

Recent GST High Court judgments

Search GST case law →