What did the Tribunal hold?

The Tribunal noted that the appellant wished to withdraw the appeal as they did not wish to pursue the matter further. The Revenue had no objection to this request.

The assessee preferred an appeal against the order dated 11.03.2019 passed by the Ld. CIT(A)-27, New Delhi. During the proceedings, the appellant filed an application to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon the appellant's request.

Seema Tripathi vs ACIT | ITAT Delhi 2025

Income Tax Appellate Tribunal, DELHI BENCHES: G: NEW DELHI

Before: SHRI SUNIL KUAMAR SINGH & SHRI BRAJESH KUMAR SINGH

For Appellant: Shri Rohit Tiwari & Ms. Tanya, Advocates

For Respondent: Shri Sanjay Sharma, Sr. DR

Hearing: 14.05.2025Pronounced: 16.05.2025

Mrs. Seema Tripathi, Vs ACIT, Circle-27, D-9, Oberoi Apartments, New Delhi Majnu Ka Tilla, North Delhi Delhi 110054 PAN: ACEPT6474H Assessee by : Shri Rohit Tiwari & Ms. Tanya, Advocates Revenue by : Shri Sanjay Sharma, Sr. DR Date of Hearing : 14.05.2025 Date of Pronouncement : 16.05.2025 ORDER

PER SUNIL KUMAR SINGH, JM:

This appeal has been preferred against the impugned order dated 11.03.2019 passed by the Ld. CIT(A)-27, New Delhi.

At the very outset, the appellant has moved an application with a prayer to withdraw the appeal on the ground that appellant does not wish to pursue the matter and has decided not to contest the appeal.

Learned DR has no objection.

In view of appellant’s request, the assessee’s appeal stands dismissed as withdrawn.

Order pronounced in the open court on 16.05.2025.

SEEMA TRIPATHI,DELHI vs. ACIT, CIRCLE-27(2), NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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