INDERDEEP SINGH,NEW DELHI vs. PR, CIT DELHI -15, NEW DELHI
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 Consequently, all the appeals filed by the assessee were dismissed as withdrawn.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
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 Hence, we permit withdrawal of all these appeals and accordingly, all the appeals are dismissed as withdrawn.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.
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