MRS. RITU MISHRA,GURGAON vs. ACIT, NEW DELHI

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ITA 3420/DEL/2017Status: DisposedITAT Delhi11 February 2021AY 2009-103 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 assessee sought permission to withdraw the appeal after paying the self-assessment tax and noting that the CIT(A) had already deleted a part of the addition. The tribunal granted permission to withdraw.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2009-2010. The assessee's counsel submitted a letter stating the appeal was dismissed for non-payment of self-assessment tax.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to subsequent developments and payment of dues.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “G” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR

Hearing: 11.02.2021Pronounced: 11.02.2021

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-XXVI, New Delhi, Dated 28.03.2013, for the A.Y. 2009-2010.

2 ITA.No.3420/Del./2017 Mrs. Ritu Mishra, Gurgaon. 2. None appeared on behalf of the Assessee. However, Learned Counsel for the Assessee filed letter stating therein that appeal of assessee was dismissed for non-payment of self-assessment tax. The assessee after making payment of self-assessment tax filed the appeal separately in which the Ld. CIT(A) has deleted the part addition. Assessee, therefore, seeks permission to withdraw the appeal.

3.

In view of the above, appeal of assessee is dismissed as withdrawn.

4.

In the result, appeal of the Assessee dismissed as withdrawn.

Order pronounced in the open Court.

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