SH. SWADESH KUMAR MISHRA,GURGAON vs. ACIT, NEW DELHI

ITA 3422/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 making the required payment and obtaining partial relief from the CIT(A). The Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). 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 prior dismissal for non-payment of self-assessment tax.

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.3422/Del./2017 Sh. Swadesh Kumar Mishra, Gurgaon. 2. None appeared on behalf of the Assessee. However, the 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.

In view of the above, appeal of assessee is dismissed as withdrawn.

In the result, appeal of the Assessee dismissed as withdrawn.

Order pronounced in the open Court.

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