VIKAS AGARWAL,GURGAON vs. CIT (C), GURGAON

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ITA 2478/DEL/2015Status: DisposedITAT Delhi23 July 2019AY 2011-122 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 for withdrawal of the appeal. Since the revenue representative had no objection, the Tribunal allowed the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against an order passed by the Commissioner of Income Tax under Section 263. The assessee's authorized representative requested to withdraw the appeal as they no longer wished to pursue it.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn at their request, with the revenue's consent.

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 DELHI

For Appellant: Shri Ved Jain
For Respondent: Shri Surender Pal
Hearing: 23/07/2019Pronounced: 23/07/2019

O R D E R PER AMIT SHUKLA, J. M.

1.

This appeal has been filed by the assessee against the order u/s 263, of the Commissioner of Income Tax(Central) dated 24.02.2015 for the Assessment Year 2011-12.

2.

At the outset the Ld. AR requested for withdrawal of the appeal preferred by it and took our attention to letter dated 23.07.2019 of the Ld. AR requesting that this appeal may be allowed to be withdrawn for the reason that the assessee does not want to pursue the appeal.

3.

The Ld. DR does not have any objection for the said request of the ld AR.

4.

We have gone through the request submitted by the Ld. AR and since the DR does not have any objection, the appeal is allowed to be withdrawn.

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