RAJINDER KUMAR,NEW DELHI vs. ITO, WARD-49(3), NEW DELHI

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ITA 7499/DEL/2019Status: DisposedITAT Delhi27 April 2021AY 2010-112 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 assessee's application for withdrawal of the appeal. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the CIT (Appeals). The assessee later filed an application seeking to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, [ DELHI BENCH : ‘SMC–2’ NEW DELHI ]

Before: SHRI N. K. BILLAIYA, S. M. C.

For Appellant: Shri Manu K. Giri, Advocate;
For Respondent: Shri R. K. Gupta, Sr. D.R.;
Hearing: 27.04.2021Pronounced: 27.04.2021

This appeal by the assessee is preferred against the order of the CIT (Appeals)- 17, New Delhi, dated 6.08.2019 pertaining to assessment year 2010-11. 2. Vide application dated NIL the assessee sought permission for the withdrawal of the appeal. Noting the contents of the application the appeal is dismissed as withdrawn. 3. In the result the appeal of the assessee is dismissed.

Order pronounced in the Open Court on this 27th Day of April, 2021.

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