RAVI JAIN,NEW DELHI vs. ACIT, NEW DELHI

ITA 2681/DEL/2017Status: DisposedITAT Delhi26 August 2019AY 2013-142 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 assessee's Authorized Representative sought permission to withdraw the appeal. The Tribunal granted this permission.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) challenging an order from the CIT(A). The appeal was for the assessment year 2013-14.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘F’ BENCH,

Before: MS. SUSHMA CHOWLA & BEFORE SHRI N.K. BILLAIYA,

Hearing: 26/08/2019Pronounced: 26/08/2019

PER N.K. BILLAIYA, ACCOUNTANT MEMBER, With this appeal, the assessee has challenged the correctness of the order of the Ld. CIT(A)-16, New Delhi dated 27.3.2017 pertaining to A.Y. 2013-14. 2. Vide application dated 26.8.2019 C. A. Sh. Suresh K. Gupta, the Authorized Representative of the assessee sought permission to withdraw the appeal. 3. Accordingly, the appeal is dismissed as withdrawn. The order is pronounced in the open court on 26/08/2019.

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