SH. RAMNIK GUPTA,NEW DELHI vs. ACIT, NEW DELHI

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ITA 1600/DEL/2016Status: DisposedITAT Delhi21 January 2020AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for the assessment year 2012-13. During the hearing, the assessee sought to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’, NEW DELHI

Before: SH. R. K. PANDA & MS. SUCHITRA KAMBLE

For Appellant: Ms. Vidhi Agarwal, CA
Hearing: 21/01/2020Pronounced: 21/01/2020

ORDER PER R.K PANDA, AM:

This appeal filed by the assessee is directed against the order dated 07.01.2016 of the CIT(A)-18, New Delhi relating to A.Y.2012-13.

2.

The Ld. Counsel for the assessee at the time of hearing filed an application seeking permission of the Bench to withdraw the appeal filed by the assessee on the ground that the amount involved in the appeal is very small and the assessee does not want to pursue the appeal. In absence of any objection from the side of the Ld. DR, the request of the assessee seeking permission of the Bench to withdraw the appeal is accepted. The appeal filed by the assessee is accordingly dismissed as “withdrawn”.

3.

In the result, the appeal filed by the assessee is dismissed.

Order pronounced in the open court at the time of hearing itself i.e. on 21.01.2020.

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