SHRI VINAY KUMAR,CHANDIGARH vs. ACIT, C-2(1), CHANDIGARH

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ITA 1367/CHANDI/2019Status: DisposedITAT Chandigarh06 March 2025AY 2011-12Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)1 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 allowed the withdrawal of the appeal as the Assessing Officer did not object. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2011-12. During the hearing, the assessee's counsel moved an application to withdraw the appeal. The issue in the appeal was also raised in another appeal where the assessee had availed the benefit of the VsV Scheme.

What were the issues?

Whether the appeal filed by the assessee should be permitted to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 154,Section 143(3)

AI-generated summary — verify with the full judgment below

सुनवाई की तारीख/Date of Hearing : 06/03/2025 उदघोषणा की तारीख/Date of Pronouncement : 06/03/2025 आदेश/Order PER LALIET KUMAR, J.M: This is an appeal filed by the Assessee against the order of the Ld. CIT(A)-1, Chandigarh dt. 15/03/2019 pertaining to Assessment Year 2011-12. 2. During the course of hearing the Ld. Counsel for the Assessee moved an application to withdraw the appeal, contents of which read as under:

Subject: Prayer for withdrawal of appeal in appeal no. 1367/Chandi/2019 in the case of Sh. Vinay Kumar, PAN: AAUPK1557A, AY 2011-12. Hon'ble Sir, Kindly refer to the matter cited as subject above. In regards to this, it is submitted that the captioned appeal in the case of the assessee pertaining to AY 2011-12, filed by the assessee, is pending before the Hon'ble Bench against the order passed by Id. CIT(A) u/s 154, whereby an addition of Rs. 7,89,600 was made on the basis of market rental value of property. The said issue has also been raised by the assessee in appeal no. 304/Chandi/2016 filed u/s 143(3). However, the assessee has availed the benefit of VsV Scheme in appeal no. 304/Chandi/2016 and accordingly, Form 1 was filed on 26.12.2024 which is pending for rectification with the Id. AO. In view of the above, your honour is most humbly requested to allow withdrawal of above-mentioned appeal in AY 2011-12 filed u/s 154. We will be highly obliged.

3.

Ld. Sr. DR did not object if the appeal of the assessee is dismissed as withdrawn.

4.

In view of the above the appeal of the assessee is dismissed as withdrawn.

5.

In the result, appeal of the Assessee is dismissed.

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