NIDHI GUPTA,NEW DELHI vs. ITO, WARD-19(2), NEW DELHI

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ITA 4859/DEL/2018Status: DisposedITAT Delhi04 December 2019AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal, as the Revenue did not object. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for the assessment year 2015-16. The assessee subsequently sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘S.M.C’, NEW DELHI

Before: MS. SUSHMA CHOWLA

For Appellant: Adv. &, Dr. Rakesh Gupta, Adv
Hearing: 04.12.2019Pronounced: 04.12.2019

आदेश / ORDER आदेश आदेश आदेश PER SUSHMA CHOWLA, JM:

1.

The present appeal filed by assessee is against order of CIT(A)-7, New Delhi dated 18.05.2018 relating to assessment year 2015-16 under section 143(3) of the Income-tax Act, 1961 (in short ‘the Act’).

2.

The assessee is seeking permission to withdraw the captioned appeal, for which learned Departmental Representative for the Revenue has not objected. Accordingly, the prayer of assessee is granted. Thus, the appeal of assessee is dismissed as having been ‘withdrawn’.

In the result, appeal of assessee is dismissed. 3.

Order pronounced in the open court on 04th day of December, 2019.

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