MR. NAGESHWAR PANDEY,NEW DELHI vs. ACIT, NEW DELHI

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ITA 1526/DEL/2011Status: DisposedITAT Delhi26 November 2018AY 2006-073 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed under section 143(3) for AY 2006-07. The assessee later filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their application.

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 ‘E’ BENCH,

Before: SHRI N.K. BILLAIYA, & MS. SUCHITRA KAMBLE

For Appellant: Shri Abhishek Mathur, CA
Hearing: 22.11.2018Pronounced: 26.11.2018

PER N.K. BILLAIYA, ACCOUNTANT MEMBER,

1.

This appeal by the assessee is preferred against order dated 05.01.2011 framed u/s 143(3) of the Income-tax Act, 1961 pertaining to A.Y 2006-07.

2.

Vide application dated 22.11.2018, the assessee has prayed for withdrawal of the appeal on the ground that the assessee has been provided adequate relief by the CIT(A)-XXVIII, New Delhi.

3.

After going through the orders of the authorities below and the application furnished by the assessee seeking permission to withdraw the appeal, we grant permission to withdraw the same.

4.

In the result, the appeal of the assessee in is dismissed as withdrawn.

The order is pronounced in the open court on 26.11.2018.

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