ASHOK KUMAR CHITLANGIA,DELHI vs. ITO WARD 46(1), NEW DELHI

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ITA 3929/DEL/2019Status: DisposedITAT Delhi25 August 2022AY 2012-132 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 accepted the assessee's request for withdrawal of the appeal. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2012-13. The assessee subsequently requested to withdraw the appeal due to the disputed amount being small and to save the Tribunal's time.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “A”: NEW DELHI

Before: SHRI N.K. BILLAIYA & MS. ASTHA CHANDRA

For Respondent: Shri Kanav Bali, Sr. DR
Hearing: 25.08.2022

The appeal filed by the assessee is directed against the order dated 15.02.2019 of the Ld. Commissioner of Income Tax (Appeals)- 16, New Delhi pertaining to the assessment year 2012-13.

2.

The Ld. AR for the assessee, vide letter dated 24.08.2022 has requested for withdrawal of the appeal in view of disputed amount being small and to save the time of Hon’ble Tribunal.

3.

The Ld. Sr. DR has no objection for withdrawal of the appeal.

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