SMT. SUNITA YADAV,GURGAON vs. PR. CIT, GURGAON

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ITA 2249/DEL/2016Status: DisposedITAT Delhi07 February 2019AY 2010-113 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee filed a letter requesting to withdraw the appeal. The revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the Pr. CIT(A) for AY 2010-11. No one appeared for the assessee during the hearing.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

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

Before: SHRI R. K. PANDA & MS SUCHITRA KAMBLE

Hearing: 06.02.2019Pronounced: 07.02.2019

This appeal is filed by the assessee against the order dated 29/03/2016 passed by Pr. CIT(A)- Gurgaon for Assessment Year 2010-11.

2.

None appeared for the assessee when the matter was called out. However, at the time of hearing, application/letter dated 30.01.2019 was filed on behalf of the assessee stating that the assessee wants to withdraw the appeal. The Ld. Sr. DR did not have any objection if the permission to withdraw the appeal is granted to the assessee. Accordingly in view of the above factual matrix the appeal of the assessee is dismissed as withdrawn.

3.

In result, appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Open Court on 07th FEBRUARY, 2019.

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