AMAR KAMBOJ,GHAZIABAD vs. ITO, WARD- 1(5), GHAZIABAD

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ITA 6709/DEL/2018Status: DisposedITAT Delhi19 February 2020AY 2010-111 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's request to withdraw the appeal and the Revenue's no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. The assessee later filed an application to withdraw the appeal, stating they did not wish to press it. The Revenue had no objection to the withdrawal.

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 ‘Friday-A’ NEW DLEHI

Before: SHRI G.S. PANNU, VICE- & SHRI K. NARASIMHA CHARY

Hearing: 14.02.2020

Date of hearing: 14.02.2020 Date of order : 19.02.2020

ORDER PER K. NARASIMHA CHARY, J.M. None is present on behalf of the assessee. However, an application filed by assessee dated 23.01.2020 is placed on record, stating that the assessee does not wish to press this appeal and seeks permission to withdraw the same. The ld. DR reports no objection on this request of the assessee. Therefore, the appeal is liable to be dismissed as withdrawn.

2.

In the result, the appeal is dismissed. Order pronounced in the open court on 19th February, 2020. (G.S. PANNU) (K. NARASIMHA CHARY) VICE-PRESIDENT JUDICIAL MEMBER Dated: 19/02/2020

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