LATE SH. VIKAS JHUNJHUNWALA,GHAZIABAD vs. PR.CIT, GHAZIABAD

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ITA 4078/DEL/2018Status: DisposedITAT Delhi01 August 2019AY 2012-132 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 to withdraw the appeal and the lack of objection from the Department. Consequently, the appeal was allowed to be withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the Principal Commissioner of Income Tax. During the hearing, the assessee requested to withdraw the appeal to avoid further litigation.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “F”: NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI PRASHANT MAHARISIHI

For Appellant: Shri Raj Kumar Agarwal, CA
For Respondent: Shri Surender Pal, Sr. DR
Hearing: 01/08/2019

This appeal has been filed by the assessee against the order of the Ld. Principal Commissioner of Income Tax, Ghaziabad dated 28.3.2018 for 2012-13 asstt. year.

2.

At the outset the Ld. AR submitted that assessee has filed a letter requesting that this appeal may be allowed to be withdrawn for the reason that to avoid any litigation in the assessment, he is not interested to prosecute the appeal. Therefore, the appellant prays to withdraw the appeal.

3.

The Ld. Sr. DR does not have any objection for the said request of the AR. 4. After considering the request submitted by the appellant and also Ld. Sr. DR do not have any objection, the appeal is allowed to be withdrawn. 5. In the result the appeal of the assessee is dismissed as withdrawn.

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