ANITA SINGHAL,NEW DELHI vs. ACIT, CENTRAL CIRCLE-3, NEWDELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal considered the assessee's request for withdrawal and the absence of objection from the Department. Consequently, the appeal was allowed to be withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT. During the hearing, the assessee's representative requested to withdraw the appeal as the assessee was no longer interested in pursuing it.
What were the issues?
The primary issue was whether the assessee's appeal could be withdrawn at their request.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH “G”: NEW DELHI
Before: SHRI AMIT SHUKLA & SHRI ANADEE NATH MISSHRA
This appeal filed by the assessee is directed against the order dated 29.9.2017 passed by the Ld. CIT (A)- 23, New Delhi relating to assessment year 2014-15.
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