RAJENDER PARKASH BHARDWAJ,KARNAL vs. PCIT, KARNAL

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ITA 5248/DEL/2019Status: DisposedITAT Delhi23 August 2022AY 2012-133 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal. Based on the assessee's letter, the Tribunal decided to dismiss the appeal.

What were the facts?

The assessee filed an appeal against an order passed by the Pr. CIT under Section 263 of the Income Tax Act. The assessee subsequently sought to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “F” NEW DELHI

Before: SHRI C.M GARG & SHRI PRADIP KUMAR KEDIA

For Appellant: Ms. Sapna Bhatia, CIT DR
Hearing: 23.08.2022

आदेश/O R D E R PER PRADIP KUMAR KEDIA, AM:

1.

This appeal by the assessee is preferred against the order dated 18.03.2019 framed u/s. 263 of the Act by the Pr. CIT, Karnal.

2.

As per letter dated 23.08.2022, the assessee has sought to withdraw the present appeal.

3.

On the basis of the aforementioned letter, the appeal is dismissed as withdrawn.

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