M/S NEELKANTH CORPORATE CONSULTANTS PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The assessee requested to withdraw the appeal to avoid further litigation, and the department had no objection. The Tribunal accordingly dismissed the appeal as withdrawn.
What were the facts?
The assessee filed an appeal against an addition made by the Income-tax Officer. During the hearing, the assessee stated that the tax on the addition had been paid and no penalty was levied.
What were the issues?
The primary issue was whether the assessee should be allowed to withdraw the appeal after paying the tax on the disputed addition.
AI-generated summary — verify with the full judgment below
Before: Shri Amit Shukla & Shri L.P. Sahu
ORDER Per L.P. Sahu, A.M.: During the course of hearing, the ld. counsel for the assessee submitted an application stating that since tax on the impugned addition has been paid and no penalty has been levied by the department, the assessee does not wish to press this appeal and seeks permission to withdraw the same so as to avoid further litigation. The ld. DR has no objection on the request of the assessee. Accordingly, the appeal of the assessee deserves to be dismissed as withdrawn.
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