PRADEEP K BHARGAVA HUF,SAHARANPUR vs. PR. CIT, MUZAFFARNAGAR

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ITA 6222/DEL/2016Status: DisposedITAT Delhi22 August 2019AY 2013-143 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 assessee's request for withdrawal and the respondent's lack of objection. The Tribunal allowed the assessee to withdraw the appeal.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under section 263. At the time of hearing, the assessee requested to withdraw the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw their appeal.

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

The assessee has filed an appeal against the order of Pr. Commissioner of Income Tax, Muzaffarnagar, passed under section 263 of the Income Tax Act dated 16th November, 2016.

2.

Whereas at the time of hearing the assessee filed a letter for permission to withdraw the appeal. The ld. DR has no objection.

3.

We considering the letter filed by the assessee and the submissions of the ld. DR of no objection are inclined to allow the assessee to withdraw the appeal and the appeal is treated as dismissed as withdrawn.

4.

In the result, assessee’s appeal is dismissed.

Order pronounced in the open court on 22nd August, 2019.

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