LATE SH. RAM BABU,NEW DELHI vs. ITO, NEW DELHI

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ITA 6034/DEL/2015Status: DisposedITAT Delhi05 March 2019AY 2011-122 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 requested to withdraw the appeal as the matter had attained finality. The Tribunal allowed the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessing officer passed an order under section 143(3), bringing finality to the case.

What were the issues?

Whether an appeal can be withdrawn by the assessee when the underlying assessment order has attained finality.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “D”: NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI PRASHANT MAHARISHI

For Appellant: Shri Anil Jain, CA
Hearing: 05/03/2019

The assessee has filed petition for withdrawing of appeal vide letter dated 5th March, 2019 stating that the order u/s 143(3) of the Income Tax Act has already been passed by the assessing officer and case has attained finality. Therefore, the assessee wishes to withdraw the appeal. Ld. DR has no objection.

2.

According the appeal of the assessee is dismissed as withdrawn.

In the result appeal of the assessee is dismissed.

Order pronounced in the Open Court on 5th March, 2019.

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