ABHAY CHAND BARDIA,DELHI vs. ACIT, CENTRAL CIRCLE- 2, NEW DELHI

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ITA 7708/DEL/2017Status: DisposedITAT Delhi06 December 2019AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeals. Consequently, all four appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed four appeals before the ITAT challenging the orders of the CIT(A) for assessment years 2011-12 to 2014-15. The assessee appeared before the tribunal and expressed a desire to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw the pending appeals before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘Friday’ NEW DLEHI

Before: SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY

Hearing: 6/12/2019

PER K. NARASIMHA CHARY, J.M.

1.

Challenging the orders dated 27/10/2017 passed by the learned Commissioner of Income Tax (Appeals)-23, New Delhi for assessment years 2011-12 to 2014-15, Abhay Chand Bardia (“the assessee”) filed these four appeals.

2.

At the outset, assessee in these appeals expressed desire to withdraw these appeals and sought permission. Ld. DR reports no objection. Recording the same, permission to withdraw is granted and consequently all the four appeals are dismissed as withdrawn.

Pronounced in open court on this the 6th day of December, 2019.

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