VIJAY KUMAR AGGARWAL,NEW DELHI vs. ITO, WARD- 36(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The Tribunal dismissed the appeal as withdrawn. This decision was based on a statement made by the authorized representative for the assessee during the hearing. The Tribunal accepted the assessee's request to withdraw the appeal. No other issues were decided, and no specific reasoning beyond the assessee's request for withdrawal was provided in the judgment. The operative direction was to dismiss the appeal.
What were the facts?
The assessee, Vijay Kumar Aggarwal, filed an appeal before the Income Tax Appellate Tribunal (ITAT), Delhi Bench 'G', against an order for the assessment year 2006-07. The appeal was against the Income Tax Officer (ITO), Ward-36(1), New Delhi. The assessee was represented by Chartered Accountants Sh. Ved Jain and Sh. Ashish Goel, and the Revenue by Senior DR Shri Prakash Dubey. The appeal was heard on February 2, 2021.
What were the issues?
1. Whether the appeal should be dismissed as withdrawn, based on a statement made by the authorized representative for the assessee. The assessee's representative stated that the present appeal is hereby dismissed as withdrawn. The Revenue did not record any specific arguments in the judgment.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘G’ : NEW DELHI
Before: SHRI R.K.PANDA & SHRI KULDIP SINGH
IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SHRI R.K.PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.4599/Del./2017) (ASSESSMENT YEAR : 2006-07) Vijay Kumar Aggarwal, vs. ITO, M-64,65 Jagat Ram Park, Ward-36(1), Laxmi Nagar New Delhi New Delhi (PAN : AEXPA2040R) (APPELLANT) (RESPONDENT) ASSESSEE BY : Sh. Ved Jain, CA & Sh. Ashish Goel, CA REVENUE BY : Shri Prakash Dubey, Senior DR Date of Hearing : 02.02.2021 Date of Order : 02.02.2021 O R D E R
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