SHRI INDERJEET SINGH CHADHA,MORADABAD vs. DCIT, NEW DELHI

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ITA 4893/DEL/2016Status: DisposedITAT Delhi03 September 2019AY 2010-112 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The Tribunal considered the request of the assessee's counsel and dismissed the appeal as withdrawn. The Departmental Representative had no objection to this request.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2010-11. The assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn based on the assessee's request.

AI-generated summary — verify with the full judgment below

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

Before: SHRI SUDHANSHU SRIVASTAVA & SHRI O.P. KANT

For Appellant: Shri Shivansh Pandya, Adv
For Respondent: Shri Raghunath, Sr.DR
Hearing: 28.08.2019Pronounced: 03.09.2019

ORDER PER O.P. KANT, A.M.: The present appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-30, New Delhi, dated 15.06.2016, pertaining to assessment year 2010-11. 2. At the outset, Shri Shivansh Pandya, Advocate, learned counsel for the assessee submitted he does not want to press this appeal and requested that the same may be dismissed as withdrawn, to which, the learned Departmental Representative has no objection.

3.

Considering the request of the assessee’s counsel, the appeal is dismissed as withdrawn. Order is pronounced in the open court on 3rd September, 2019.

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