TURQUOISE MANAGEMENT CONSULTANCY PVT LTD,NEW DELHI vs. ITO WARD - 25(4), NEW DELHI

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ITA 6937/DEL/2019Status: DisposedITAT Delhi30 June 2022AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal, without delving into the merits of the case, dismissed the appeal as withdrawn based on the assessee's application.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) which had partly allowed their appeal against an assessment order. During the hearing, the assessee filed an application for withdrawal of the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

Before: SH. G.S.PANNU, HON’BLE & SH. ANUBHAV SHARMA

For Respondent: Shri Mrinal Kumar Dass, Sr. DR
Hearing: 22.06.2022

The assessee had filed this appeal against impugned appellate order dated 25.06.2019 of the Commissioner of Income Tax (Appeals)-28, New Delhi whereby Ld. CIT(A) had partly allowed the appeal of assessee against order dated 26.12.2017 passed u/s 143(3)/147 of the Income Tax Act, 1961 by the ITO, Ward 25(4), New Delhi.

Turquoise Management Consultancy P. Ltd. 2

2.

As the matter was called for hearing, a power of Attorney was filed along with an application for withdrawal of appeal. Without observing anything on the merits of grounds for withdrawal, The appeal is dismissed as withdrawn.

Order pronounced in the open court on 30th June, 2022.

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