LOKESH SACHDEVA,DELHI vs. DCIT, CENTRAL CIRCLE - 29, DELHI

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ITA 3068/DEL/2023Status: DisposedITAT Delhi17 February 2025Bench: SHRI PRADIP KUMAR KEDIA (Accountant Member), SHRI SHRI YOGESH KUMAR U.S. (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee wished to withdraw the appeal and the revenue had no objection. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee submitted an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

Hearing: 17/02/2025Pronounced: 17/02/2025

PER YOGESH KUMAR, U.S. JM:

1.

The present appeal is filed by the Assessee against the order of the Commissioner of Income Tax (Appeals)-30, New Delhi [‘Ld. CIT(A) ’ for short] dated 31/08/2023 for the Assessment Year 2015-16.

2.

At the time of hearing, the Ld. AR submitted the application/letter dated 14/07/2023 was filed by the Assessee expressing the desire to withdraw the present appeal and sought for dismissing the Appeal as withdrawn.

3.

The Ld. Sr. DR for Revenue expressed no objection against withdrawal of the appeal by the Assessee.

4.

In view of the foregoing; this appeal filed by the Assessee is dismissed as withdrawn.

Order pronounced in the open court on 17th February, 2025

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