HIMANSHU SINGHAL,NEW DELHI vs. ACIT, CENTRAL CIRCLE-3, NEW DELHI

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ITA 6817/DEL/2018Status: DisposedITAT Delhi07 December 2021AY 2015-162 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 appeals. The revenue had no objection to the withdrawal.

What were the facts?

The assessee filed appeals against the CIT(A) orders for AY 2014-15 and 2015-16. The assessee's representative requested to withdraw the appeals during the hearing.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of appeals should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

Before: SH. ANIL CHATURVEDI & SH. AMIT SHUKLA

For Appellant: Shri Nippun Mittal, C.A
For Respondent: Shri Sanjay Kumar, CIT-D.R
Hearing: 07.12.2021Pronounced: 07.12.2021

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. AMIT SHUKLA, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) & 6817/Del/2018 (Assessment Years : 2014-15 & 2015-16) Himanshu Singhal Vs. ACIT F-100, 1st Floor, Circle -3 Rajouri Garden, New Delhi New Delhi – 110 027 PAN : CNYPS 3849 G (APPELLANT) (RESPONDENT) Assessee by Shri Nippun Mittal, C.A. Revenue by Shri Sanjay Kumar, CIT-D.R. Date of hearing: 07.12.2021 Date of Pronouncement: 07.12.2021 ORDER PER ANIL CHATURVEDI, AM :

Both the appeals filed by the assessee are directed against the order dated 31.08.2018 of the Commissioner of Income Tax (Appeals)-23, New Delhi relating to Assessment Years 2014-15 & 2015-16.

2.

On the date of hearing, Ld. A.R., Shri Nippun Mittal filed a letter submitting that assessee wants to withdraw the appeals as the assessee is not interested in pursuing the appeals. Revenue has no objection in assessee withdrawing the appeal.

3.

We have heard the rival submissions and perused the material on record. In view of the aforesaid request of Ld. A.R, the appeals of the assessee are dismissed as withdrawn.

4.

In the result, both the appeals of the assessee are dismissed. Order pronounced in the open court on 07.12.2021

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