ANIL KUMAR TOMAR,GHAZIABAD vs. PR. CIT, GHAZIABAD

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ITA 2673/DEL/2019Status: DisposedITAT Delhi02 March 2020AY 2009-103 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. The appeal was consequently dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for assessment year 2009-10. Subsequently, the assessee sought to withdraw the appeal via a letter.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, [ DELHI BENCH “A” : NEW DLEHI ]

Before: SHRI G.S. PANNUSHRI K. NARASIMHA CHARY

For Respondent: Ms. Rakhi Vimal, Sr. D. R.;
Hearing: 28/02/2020

Assessee by : N O N E; Department by : Ms. Rakhi Vimal, Sr. D. R.; Date of hearing : 28/02/2020 Date of order : 02/03/2020

O R D E R PER K. NARSIMHA CHARY, J.M. :

This is an appeal filed against order dated 27/12/2018 passed by the Pr. Commissioner of Income Tax, Ghaziabad, in the case of Shri Anil Kumar Tomar (“Assessee”) for assessment year 2009-10.

2.

The assessee has filed a letter dated 07.02.2020 seeking permission to withdraw the appeal on the ground that since Assessing Officer has passed an assessment order in pursuance of order of Pr. CIT, hence the assessee is not interested to pursue the above appeal and the appeal may be taken as withdrawn.

3.

The learned Departmental Representative reports no objection.

4.

Permission to withdraw the appeal is granted and the appeal is dismissed, as withdrawn.

Order pronounced in the open court on : 02/03/2020

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