RAJENDER PARKASH BHARDWAJ,KARNAL vs. PCIT, KARNAL

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ITA 5249/DEL/2019Status: DisposedITAT Delhi25 August 2022AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's application for withdrawal of the appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against the orders of the PCIT under Section 263 of the IT Act for AYs 2013-14 and 2014-15. The assessee subsequently filed an application seeking withdrawal of these appeals.

What were the issues?

The primary issue was whether the appeals filed by the assessee should be allowed to be withdrawn.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: Shri Aman Garg, CA
For Respondent: Ms Sapna Bhatia, CIT, DR
Hearing: 24.08.2022Pronounced: 25.08.2022

ORDER PER C.M. GARG, JM: These appeals filed by the assessee are directed against the orders dated 18.03.2019 of the PCIT, Karnal u/s 263 of the IT Act, 1961, relating to Assessment Years 2013-14 and 2014-15.

2.

The ld. Counsel for the assessee, at the time of hearing, filed an application seeking withdrawal of the appeals. In the absence of any objection from the side of the ld. DR, the application of the assessee seeking withdrawal of & 5250/Del/2019 the appeals is accepted. The appeals filed by the assessee are, accordingly, dismissed as ‘withdrawn.’

3.

In the result, the appeals filed by the assessee are dismissed.

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