M/S MAMRAJ CHUNI LAL,DELHI vs. ITO, NEW DELHI

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ITA 5482/DEL/2016Status: DisposedITAT Delhi16 October 2019AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's prayer to withdraw the appeal. The appeal was accordingly dismissed as having been withdrawn.

What were the facts?

The assessee filed an appeal against an order passed under section 143(3) of the Income-tax Act, 1961. The appeal was for the assessment year 2012-13. The assessee later filed a letter seeking to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal. The primary issue was the assessee's request for withdrawal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

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

Before: MS. SUSHMA CHOWLA & SHRI ANADEE NATH MISSHRA

For Respondent: Ms. Rakhi Vimal, Sr.DR
Hearing: 16.10.2019Pronounced: 16.10.2019

आदेश आदेश / ORDER आदेश आदेश PER SUSHMA CHOWLA, JM: The appeal filed by assessee is against order of CIT(A)-16, New Delhi, dated 07.03.2016 relating to assessment year 2012-13 against the order passed under section 143(3) of the Income-tax Act, 1961 (in short ‘the Act’).

1.

Assessment Year 2012-13 2. The assessee has filed a letter dated 22.07.2019 seeking permission to withdraw the captioned appeal, for which learned Departmental Representative for the Revenue has not objected. Accordingly, the prayer of assessee is granted. Thus, the appeal of assessee is dismissed as having been ‘withdrawn’.

3.

In the result, appeal of assessee is dismissed.

Order pronounced in the open court on 16th day of October, 2019.

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