FARIDABAD EDUCATION COUNCIL,FARIDABAD vs. CIT(E), CHANDIGARH

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ITA 5316/DEL/2019Status: DisposedITAT Delhi17 January 20222 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 withdrawal of the appeal as the assessee no longer wished to pursue it. The appeal was dismissed as infructuous.

What were the facts?

The assessee filed an appeal against the order of the CIT(E). During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI KUL BHARAT & DR. B.R.R.KUMAR

For Respondent: Ms. Yagyasaini Kakkar, CIT-DR
Hearing: 17.01.2022Pronounced: 17.01.2022

ORDER

PER Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER :

1.

This appeal has been filed by the assessee against the order of the ld. CIT(E), Chandigarh, dated 28.05.2019.

During the hearing, the Ld. AR submitted that they would like to withdraw the appeal and Ld. DR has not objected to the proposal.

Hence, the appeal of the assessee is dismissed as in-fructuous.

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