SAMEER KAPOOR,DELHI vs. ITO, WARD- 16(3), NEW DELHI

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ITA 7468/DEL/2018Status: HeardITAT Delhi06 January 2022AY 2015-163 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 allowed the assessee's request to withdraw the appeal. Since both parties agreed, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order which confirmed an addition of Rs. 30,63,436/- under Section 54F. The assessee later requested to withdraw the appeal as the departmental appeal on the same issue was dismissed due to low tax effect.

What were the issues?

Whether the assessee's appeal should be permitted to be withdrawn given the dismissal of the departmental appeal on the same issue.

Which sections of the Income-tax Act were involved?

Section 54F

AI-generated summary — verify with the full judgment below

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

ORDER PER ANADEE NATH MISSHRA, AM: (A) This appeal by Assessee is filed against the order of Learned Commissioner of Income Tax (Appeals)-6, Delhi [Ld.

CIT(A)”, for short], dated 10.09.2018 for Assessment Year 2015-16.

Grounds taken in this appeal of Assessee are as under:

“1. That the Learned Commissioner of Income tax (A) -6 Delhi has erred in confirming the addition of Rs.30,63,436/- u/s 54F as against addition of Rs 1,18,28,760/- as made by the Learned AO.

2.

That on the facts and circumstances of the case and in law the Learned Commissioner of Income tax (A) has erred in sustaining the addition of Rs.30,63,436/-u/s 54F on wrong and infirm interpretation of facts by not considering the amount of Rs. 21,67,600/- spent on account of addition/improvement of the new house property bought by the appellant.

3.

It is therefore prayed that the addition u/s 54F sustained by the Learned Commissioner of Income tax (A) may kindly be deleted and appeal of the appellant be allowed.

4.

That the appellant craves leave to add, alter, modify and withdraw any grounds of appeal before or during the appellate proceedings.” (B) During the appellate proceedings in Income Tax Appellate Tribunal, (‘ITAT’ for short) a written communication was received from the assessee side, requesting for withdrawal of this appeal.

The relevant part of the communication is reproduced as under:

“The captioned appeal arising out of order dated 10.09.2018 passed by the Commissioner of Income Tax (Appeals)-6, Delhi [briefly 'CIT(A)'] is fixed for hearing before the Hon'ble Bench on 06.01.2022. It is submitted that by order dated 10.09.2018, the CIT(A) in partly allowing the appeal has restricted the disallowance under section 54F of the Income Tax Act, 1961 to Rs.98,56,564/- as against the claim of Rs.1,29,20,000/- and thereby denied the deduction of Rs.30,63,436/-. Against the order of CIT(A) both the assessee as well as department came in appeal and assessee's appeal is registered as [ No. 7656/Del/2018]. However, by order dated 23.8.2019 departmental appeal [ITA No. 7656/Del/2018] was dismissed on account of low tax effect [order dated 23.8.2019 is attached]. Since the departmental appeal has already been dismissed, assessee do not want to pursue the present appeal [ITA No. 7468/Del/2018] fled by the assessee.” Under the circumstances, on instructions it is prayed that we may be permitted to withdraw the appeal filed by the assessee.”

Sameer Kapoor vs. ITO (C) At the time of hearing, the Ld. Counsel made oral prayer for withdrawal of appeal. The Ld. Departmental Representative (“DR”, for short) expressed no objection to the assessee’s request for withdrawal of appeal. In view of the foregoing, having regard to the written as well as oral request from assessee side, and as both sides are in agreement to this; the present appeal is dismissed as withdrawn.

(D) Our order was already pronounced orally in the Court on 06.01.2022, the presence of representatives of both sides, after conclusion of hearing. This written order is now signed today on 06.01.2022.

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