RAJEEV KUMAR,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 14, NEW DELHI

ITA 4486/DEL/2019Status: DisposedITAT Delhi15 June 2022AY 2013-142 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 and, with no objection from the revenue, dismissed the appeal. The appeal was disposed of as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the CIT(A). During the hearing, the assessee's counsel requested permission to withdraw the appeal. The revenue had no objection to this request.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the ITAT. There were no substantive legal issues decided by the Tribunal in this order.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “F” : DELHI

Before: SHRI ANIL CHATURVEDI & SHRI N.K. CHOUDHARY

Hearing: 15.06.2022Pronounced: 15.06.2022

ORDER PER ANIL CHATURVEDI, A.M.

This appeal by Assessee has been directed against the order of the Ld. CIT(A)-XXVI, New Delhi, dated 22.12.2017 relating to the A.Y. 2013-2014.

During the course of hearing, the Learned Counsel for the Assessee filed letter dated 15.06.2022

2 ITA.No.4486/Del./2019 Shri Rajeev Kumar, New Delhi. seeking permission for withdrawal of the appeal, to which, the Ld. D.R. has no objection.

We, therefore, dismiss the appeal of the assessee as withdrawn.

In the result, appeal of the Assessee is dismissed as withdrawn.

Order pronounced in the open court on at the time of hearing i.e., on 15.06.2022.

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