SOIL ENGINEERING CONSULTANTS,NEW DELHI vs. ACIT, CIRCLE- 61(1), NEW DELHI

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ITA 3964/DEL/2017Status: DisposedITAT Delhi23 October 2020AY 2012-132 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 accepted the assessee's request for withdrawal of the appeals. The Senior DR had no objection to the withdrawal.

What were the facts?

The assessee filed appeals before the ITAT for assessment years 2012-13 and 2013-14. The assessee subsequently requested to withdraw these appeals.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH FRIDAY ‘A’ NEW DELHI

Before: JUSTICE P.P. BHATT, HON’BLE & SHRI G.S. PANNU

For Respondent: Shri Jagdish Singh Dahiya, Sr. DR

These appeals by the assessee pertaining to assessment years 2012-13 and 2013-14 are directed against the order of learned CIT(A)-20, New Delhi dated 30.03.2017.

The learned counsel for the assessee, vide letter dated 28th September, 2. 2020 received through email has requested for withdrawal of the appeals.

3.

Learned Senior DR has no objection.

4.

In view of the above, we accept the request of the assessee for withdrawal of the appeals.

5.

In the result, the appeals of the assessee are dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing on 23rd October, 2020.

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