SMT. RENU GUPTA,MUZAFFARNAGAR vs. ITO, MUZAFFARNAGAR

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ITA 2077/DEL/2016Status: DisposedITAT Delhi29 April 2019AY 2007-082 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A) for AY 2007-2008. The assessee subsequently filed a letter stating they did not wish to pursue the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their request.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “C”: DELHI

Before: SHRI BHAVNESH SAINI & SHRI O.P. KANT

Hearing: 29.04.2019Pronounced: 29.04.2019

PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Ld. CIT(A), Muzaffarnagar, Dated 29.01.2016, for the A.Y. 2007-2008.

2.

Learned Counsel for the Assessee filed a letter dated 29.04.2019 on record stating therein that assessee is not interested to pursue this appeal and seeks permission to withdraw the appeal.

1.

2 ITA.No.2077/Del./2016 Smt. Renu Gupta, Muzaffarnagar. U.P. 3. In view of the above, appeal of assessee is dismissed as withdrawn.

Order pronounced in the open Court.

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