PRAMOD AGGARWAL,GURGAON vs. ACIT-61(1), NEW DELHI

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ITA 5242/DEL/2024Status: DisposedITAT Delhi04 March 2025AY 2015-16Bench: SH. PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SH. SUDHIR KUMAR (Judicial Member)2 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 allowed the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the NFAC for Assessment Year 2015-16. The assessee's counsel stated that the appeal was mistakenly filed on the same grounds as another appeal and requested to withdraw it.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to a mistaken filing.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “F”, DELHI

Before: SH. PRADIP KUMAR KEDIA & SH. SUDHIR KUMAR

For Respondent: Ms. Harpreet Kaur Hansra, SR. DR
Hearing: 04/03/2025Pronounced: 04/03/2025

ORDER PER SUDHIR KUMAR, JUDICIAL MEMBER:

This appeal by the assessee is directed against the order of the National Faceless Appeal Centre/ Commissioner of Income Tax (Appeals) [hereinafter referred to as “NFAC)”] vide order dated 19.09.2024 pertaining to A.Y. 2015-16.

2.

At the outset, the Ld.AR has stated that the two appeals have mistakenly filed on the same ground. He requested for withdraw the appeal.

3.

The request of the assessee is allowed and the appeal is dismissed as withdrawn. Order pronounced in the open court on 04.03.2025.

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