SUMAN AGARWAL,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 19, NEW DELHI

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ITA 5290/DEL/2018Status: DisposedITAT Delhi11 March 2022AY 2015-161 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 permitted the assessee to withdraw their appeal. The Revenue did not object to the withdrawal request.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order of the CIT(A). During the hearing, the assessee's counsel requested permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI

Before: Sh. Saktijit DeyDr. B. R. R. Kumar

For Appellant: Ms. Monika Agarwal, Adv
Hearing: 08.03.2022Pronounced: 11.03.2022

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the assessee against the order of the ld. CIT(A)-27, New Delhi dated 11.06.2018.

2.

During the hearing, the ld. Counsel for the assessee submitted that they may be permitted to withdraw their appeal. The ld. DR did not object for withdrawal.

3.

In the result, the appeal of the assessee is dismissed as withdrawn. Order Pronounced in the Open Court on 11/03/2022.

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