SUNIT KUMAR SINGHAL,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 3, NEW DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
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 ITAT 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's request for withdrawal of the appeal should be granted.
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
Per Dr. B. R. R. Kumar, Accountant Member:
The present appeal has been filed by the assessee against the order of the ld. CIT(A)-23, New Delhi dated 31.08.2018.
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.
In the result, the appeal of the assessee is dismissed as withdrawn. Order Pronounced in the Open Court on 10/03/2022.
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