SH. AMARJEET SINGH,NEW DELHI vs. DCIT, NEW DELHI

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ITA 5657/DEL/2016Status: DisposedITAT Delhi17 December 2019AY 2012-131 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT challenging an order passed by the CIT(A) for the assessment year 2013-14. At the hearing, the assessee's counsel stated that the assessee no longer wished to pursue the appeal.

What were the issues?

The primary issue was whether the assessee intended to press the appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: “A’’ NEW DELHI

Before: SHRI R.K. PANDA & SHRI K.NARASIMHA CHARY

For Respondent: Dr. V.K. Chadha, Sr. DR
Hearing: 17/12/2019Pronounced: 17/12/2019

Assessee by Sh. Saket Singh, Advocate Revenue by Dr. V.K. Chadha, Sr. DR Date of Hearing 17/12/2019 Date of Pronouncement 17/12/2019 ORDER PER K. NARASIMHA CHARY, J.M. Challenging the order dated 02.09.2016 passed by the learned CIT(A) for assessment year 2013-14, Sh. Amarjeet Singh (“the assessee”) filed this appeal.

2.

At the outset, the ld. AR submits that the assessee does not intend to press this appeal and, therefore, sought permission to withdraw the same. Ld. DR reports no objection. Recording the same, permission to withdraw is granted and consequently the appeal is dismissed as withdrawn. Pronounced in open court on 17th December, 2019. 3. (R.K. PANDA) JUDICIAL MEMBER Dated: 17/12/2019 ‘aks’

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