PURSHOTTAM LAL GUPTA,FARIDABAD vs. DCIT, FARIDABAD

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ITA 2869/DEL/2015Status: DisposedITAT Delhi17 December 2019AY 2010-112 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 submissions of both parties. The assessee's counsel requested to withdraw the appeal, and the Departmental Representative did not object.

What were the facts?

The assessee filed appeals before the ITAT for Assessment Years 2009-10 and 2010-11. The assessee's counsel, with instructions from the assessee, requested to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw the appeals filed before the Tribunal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI AMIT SHUKLA & SHRI ANADEE NATH MISSHRA

For Appellant: Shri Amit Gupta, Adv
For Respondent: Smt. Sulekha Verma, CIT-DR

PER AMIT SHUKLA, J.M.: The aforesaid appeals have been filed by the assessee against the impugned order dated 12.02.2015 passed by Ld. Principal Commissioner of Income Tax (OSD), Gurgaon for the Assessment Years 2009-10 & 2010-11.

2.

During the course of hearing, at the outset, the ld. counsel for the assessee submitted he has the instruction to withdraw this appeal and written request dated 17.12.2019 of the assessee’s counsel is placed on record.

3.

In his rival submissions, learned Department Representative did not object if the appeal of the assessee is dismissed as withdrawn.

4.

After considering the submissions of both the parties and the material available on record, we dismiss the appeals of the assessee as withdrawn.

6.

In the result, both the appeals of the assessee is dismissed as withdrawn. Order pronounced in the open Court on 17th December, 2019.

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