M/S AJAY MEHRA,NEW DELHI vs. ACIT, NEW DELHI

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ITA 876/DEL/2016Status: DisposedITAT Delhi01 March 2019AY 2010-113 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for the assessment year 2010-11. During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “A”, NEW DELHI

Before: SHRI H.S. SIDHU & SHRI O.P. KANT

ORDER

PER H.S. SIDHU, JM

1.

The Assessee has filed this appeal against the order dated 10/9/2015 passed by the Ld. CIT(A)-20, New Delhi relating to assessment year 2010-11.

2.

At the time of hearing, Sh. Shailender Bajaj, CA/Ld. AR for the Assessee wants to withdraw the Appeal. In this regard, he endorsed his remarks on the Grounds of Appeal by mentioning that “Appeal is withdrawn due to ITAT Order in dt. 4/7/2018.”

3.

Ld. Sr. DR did not object the request of the Ld. AR for the assessee.

4.

We have heard both the parties and perused the records. We find that at the time of hearing Ld. AR for the Assessee requested for withdrawal of Appeal and endorsed his remarks on the original grounds of appeal. Keeping in view of the facts and circumstances of the case, as aforesaid, we accept the aforesaid request of the AR for the Assessee for withdrawal of the Appeal and accordingly, we dismiss the Assessee’s Appeal as withdrawn.

5.

In the result, the appeal of the assessee stands dismissed.

Order pronounced on 01/03/2019.

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