TARA CHAND TAYAL,NEW DELHI vs. ITO WARD 55(1), NEW DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The assessee's counsel requested to withdraw the appeal. The tribunal, in view of the request, dismissed the appeal as withdrawn.
What were the facts?
The assessee filed an appeal before the Income Tax Appellate Tribunal against an order of the CIT(A) for the assessment year 2015-16. The assessee's counsel appeared before the tribunal.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH: ‘SMC’ NEW DELHI
Before: SHRI O.P. KANT & SHRI K.N. CHARY
ORDER PER O.P. KANT, AM:
The present appeal by the assessee is directed against the order dated 20.02.2019 passed by the learned Commissioner of Income Tax (Appeals)-19, New Delhi, for the assessment year 2015-16. 2. At the outset, learned counsel for the assessee submitted that she wants to withdraw the appeal, therefore, the same may be treated as withdrawn.
In view of above, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court.
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