PARDEEP BHARDWAJ,KARNAL vs. PCIT, KARNAL

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ITA 5247/DEL/2019Status: DisposedITAT Delhi13 June 2022AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the PCIT under section 263(1). During the hearing, the assessee's representative sought permission 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Whether the assessee's appeal should be dismissed as withdrawn.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(1)

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: 13.06.2022Pronounced: 13.06.2022

ORDER PER ANIL CHATURVEDI, A.M.

This appeal by Assessee has been directed against the Order of the Ld. PCIT, Karnal, passed under section 263(1) of the I.T. Act, 1961, dated 25.03.2019 relating to the A.Y. 2013-2014.

2.

During the course of hearing, the Learned Authorized Representative for the Assessee vide letter dated

2 ITA.No.5247/Del./2019 Shri Pardeep Bhardwaj, Karnal, 13.06.2022 seeks permission of the Bench for withdrawal of the appeal to which the Ld. D.R. has no objection.

3.

We, therefore, dismiss the appeal of the assessee as withdrawn.

4.

In the result, appeal of the Assessee is dismissed as withdrawn.

Order pronounced in the open court on 13.06.2022.

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