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Income Tax Appellate Tribunal, DELHI BENCH ‘G’ NEW DELHI
Before: SHRI G.D. AGRAWAL, HON’BLE & SHRI SUDHANSHU SRIVASTAVA
order passed u/s 263 of the Income Tax Act, 1961 (hereinafter referred to as "the Act") by the ld. Pr. CIT, Muzaffarnagar wherein vide the impugned order, the ld. Pr. CIT has set aside the assessment order dated 18.02.2015 passed by the Assessing Officer u/s 143(3) of the Act. ITA 965/Del/2017 also pertains to & 965/D/2017 Assessment year 2012-13 assessment year 2012-13 and is against order passed u/s 263 of the Act wherein the ld. Pr. CIT, Muzaffarnagar has set aside the order of the Assessing Officer dropping penalty proceedings initiated u/s 271(1)(c) of the Act.
At the outset, the ld. AR appearing on behalf of the assessee submitted that he had instructions from the client to withdraw both the appeals. Ld. Sr. DR had no objection to the assessee’s prayer for withdrawal of the appeals. Accordingly, keeping in view the request of the ld. AR, we permit the withdrawal of the above captioned appeals and dismiss the same as withdrawn.
In the result, the appeals of the assessee stand dismissed as withdrawn.