What did the Tribunal hold?

The Tribunal considered the withdrawal application filed by the assessee. As the Departmental Representative did not object, the Tribunal allowed the withdrawal.

The assessee filed an appeal against an order of the Pr.CIT for the Assessment Year 2014-15. At the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn.

Ajay Kumar Katta, Moradabad vs PCIT | ITAT Delhi 2019

Income Tax Appellate Tribunal, DELHI BENCHES: ‘A’ NEW DELHI

Before: SMT. BEENA A PILLAI & SHRI MAHARISHI PRASHANT

Hearing: 15/05/2019Pronounced: 17/05/2019

ORDER PER BEENA A PILLAI, JUDICIAL MEMBER

Present appeal has been filed by assessee against order of Ld.Pr.CIT, Moradabad, dated 21.03.2018 for A.Y. 2014-15.

At the outset Ld.Counsel for assessee submitted a withdrawal application requesting to permit him to withdraw the appeal, copy of which is extracted for ready reference.

ITA 3882/Del/2018 , A.Y.2014-15 Shree Ajay Kumar Katta

ITA 3882/Del/2018 , A.Y.2014-15 Shree Ajay Kumar Katta 2.1. Ld.Sr.D.R. did not object for the same.

Accordingly, we dismiss the appeal as ‘withdrawn’.

In the result, appeal filed by assessee stands dismissed as ‘withdrawn’. Order pronounced in the Open Court on 17/05/2019. Sd/- Sd/- (MAHARISHI PRASHANT) (BEENA A PILLAI) ACCOUNTANT MEMBER JUDICIAL MEMBER Dt. 17/05/2019. *GMV Copy forwarded to: - 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT - TRUE COPY -

AJAY KUMAR KATTA,MORADABAD vs. PR.CIT, MORADABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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