MANMOHAN KHEMKA,NEW DELHI vs. ITO, WAQRD-61(2), NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SHRI S. RIFAUR RAHMANAssessment Year:2015-16 Sh. Manmohan Khemka, C/o- Kapil Goel, Adv., F-26/124, Sector-7, Rohini, New Delhi Vs. Income Tax Officer, Ward-61(2), New Delhi PAN :AALPK0180E (Appellant)
PER SATBEER SINGH GODARA, JM
This assessee’s appeal for assessment year 2015-16, arises against the Commissioner of Income Tax (Appeals)-38 [in short, the “CIT(A)”], New Delhi’s order dated 11.02.2019 passed in case no.
160/2018-19, dated 29.12.2017 involving proceedings under section 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).
Assessee by Dr. Kapil Goel, Adv.
Department by Sh. Arvind Kumar Trivedi, Sr. DR
Date of hearing
30.01.2025
Date of pronouncement
30.01.2025
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The assessee appears to have filed his application dated 30.01.2025 for withdrawal of the instant appeal, as under: “May it please your honors
This relates to aforesaid connection captioned matter hearing in which fixed for 30.01.2025. Before your honours
That the assessee has already to opt for direct tax vivad se vishwas 2024 and submit the form dated
20.12.2024
vide
Acknowledgment
Number
-
763442910201224, so present appeal proceedings may please be accordingly disposed as per law.”
Learned departmental representative submits that he has no objection to the instant withdrawal application per se. Ordered accordingly. 4. This assessee’s appeal is dismissed as withdrawn, subject to all just exceptions. Order pronounced in the open court on 30th January, 2025 (S. RIFAUR RAHMAN) JUDICIAL MEMBER
Dated: 30th January, 2025. RK/-