SANJAY GUPTA,NEW DELHI vs. ACIT CIRCLE-14(1), NEW DELHI

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ITA 2227/DEL/2019Status: DisposedITAT Delhi03 May 2019AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under section 263. At the outset, the assessee's counsel sought permission to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw an appeal filed before the ITAT.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘B’ NEW DELHI

Before: SHRI G.D. AGRAWAL & SHRI K.NARASIMHA CHARY

Hearing: 03.05.2019Pronounced: 03.05.2019

Assessee by Sh Akshat Jain, CA, Sh Rajat Jain, CA Revenue by Mrs. NainaSoin Kapil, Sr. DR Date of Hearing 03.05.2019 Date of Pronouncement 03.05.2019 ORDER PER K. NARASIMHA CHARY, J.M. This is an appeal by the Assessee against the orders dated 24/1/2019 passed by the Principal Commissioner of income tax, Delhi-5 under section 263 of the Income-tax Act, 1961.

2.

At the outset, learned AR filed a memo stating that the appeal was wrongly filed and therefore the appellant/assessee desires to withdraw the same and sought the permission of the Tribunal.

3.

Learned DR reports no objection to permit the withdrawal. Recording the same, we dismiss the appeal as withdrawn.

4.

In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the Open Court on 03rd May, 2019.

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