VIKAS BHASIN,NOIDA vs. ACIT, CIRCLE- 2, GHAZIABAD

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ITA 6908/DEL/2018Status: DisposedITAT Delhi20 October 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The Tribunal noted the contents of the email and decided to dismiss the appeal as withdrawn. The decision was announced in open court.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2015-16. Subsequently, an email was sent stating the appeal was wrongly filed and should be treated as infructuous.

What were the issues?

Whether the appeal, having been wrongly filed and declared infructuous by the assessee, should be dismissed as withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘F’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH. KUL BHARAT

Hearing: 20/10/2021Pronounced: 20/10/2021

PER N. K. BILLAIYA, AM:

1.

This appeal by the assessee is preferred against the order of the CIT(A), Ghaziabad dated 31.08.2018 pertaining to A.Y.2015- 16.

2.

At the very outset our attention was drawn to the email dated 18.10.2021 sent by ahluwalia.kk@gmail.com wherein it has been mentioned that this appeal has been wrongly filed and should be treated as infructuous.

3.

Noting the contents of the email this appeal is dismissed as withdrawn.

4.

Decision announced in the open court in the presence of both the representatives on 20.10.2021.

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