SH. RAMESH KUMAR RAJPAL,NEW DELHI vs. PR. CIT, KARNAL

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ITA 805/DEL/2017Status: DisposedITAT Delhi06 January 2020AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT challenging an order passed by the Pr. Commissioner of Income Tax under section 263 of the Income-tax Act for the assessment year 2011-12. The assessee subsequently expressed a desire to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the Pr. CIT's order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘F’ NEW DLEHI

Before: SHRI K. NARASIMHA CHARY & SHRI ANANDEE NATH MISHRA

For Respondent: Smt. Sushma Singh, CIT/DR
Hearing: 06/01/2020

Challenging the order dated 16.12.2015 passed by the learned Pr. Commissioner of Income Tax, Karnal New Delhi for assessment year 2011-12 under section 263 of the Income-tax Act (for short “the Act”), Ramesh Kumar Rajpal (“the assessee”) filed this appeal.

2.

At the outset, assessee in this appeal expressed its desire to withdraw this appeal and sought permission. Ld. DR reports no objection.

Recording the same, permission to withdraw is granted and consequently the appeal is dismissed as withdrawn.

Pronounced in open court on 6th January, 2020.

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