TALWINDER SINGH,GAUTAM BUDH NAGAR vs. ITO, WARD- 4, NOIDA

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ITA 1914/DEL/2018Status: DisposedITAT Delhi05 December 2018AY 2005-062 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 Tribunal noted that the assessee had filed a letter stating they did not wish to press the appeal. Therefore, the appeal was dismissed as not pressed.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2005-2006. The assessee did not appear before the CIT(A) and also did not appear before the ITAT.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed due to non-prosecution and a request not to press the appeal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI BHAVNESH SAINI

Hearing: 05.12.2018Pronounced: 05.12.2018

ORDER This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-1, Noida, Dated 29.09.2016, for the A.Y. 2005-2006. 2. The Ld. D.R. filed copy of the letter Dated 16.08.2018 of the assessee in which assessee prayed that he does not want to press the appeal. It may also be noted here that assessee did not appear before the Ld. CIT(A) to prosecute the appeal. In this view of the matter, appeal of the assessee is dismissed as not pressed.

2 ITA.No.1914/Del./2018 Shri Talwinder Singh, Gautam Budh Nagar.

4.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open Court.

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