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Income Tax Appellate Tribunal, DELHI BENCH: ‘C’ NEW DELHI
Before: SHRI RAMA KANTA PANDA & SHRI SAKTIJIT DEY
ORDER PER RAMA KANTA PANDA: ACCOUNTANT MEMBER: Captioned appeals have been filed by the assessee assailing the direction issued by learned Commissioner of Income-Tax (Appeals)-3, Gurgaon, to initiate proceedings for imposition of penalty under Section 271D of the Income-Tax Act, 1961 pertaining to assessment years 2010-11, 2011-12, 2012-13, 2013-14, 2014-15, 2015-16 and 2016-17.
Learned Authorized Representative of the assessee has furnished letter dated 15.03.2022, seeking withdrawal of the appeals as the issue raised by the assessee in these appeals has become academic, post, deletion of penalty imposed under Section 271D of the Act by the Tribunal.
Learned Departmental Representative did not raise any objection to assessee’s request for withdrawal of the appeals.
In view of the aforesaid, we permit the assessee to withdraw these appeals. Accordingly, appeals are dismissed as withdrawn.
In the result, all these appeals are dismissed. Order pronounced in the open court on 25th March, 2022 Sd/- Sd/- (SAKTIJIT DEY) ( RAMA KANTA PANDA ) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 25th March, 2022. Mohan Lal