MADHU GOEL,GHAZIABAD vs. ITO, WARD - 1(4), GHAZIABAD

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ITA 635/DEL/2018Status: DisposedITAT Delhi21 June 2018AY 2009-103 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 assessee requested to withdraw the appeal. The Tribunal permitted the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against a penalty order under section 271(1)(c) of the Income Tax Act, 1961. The appeal was for the assessment year 2009-10.

What were the issues?

Whether the assessee's request for withdrawal of the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES: “SMC”: NEW DELHI

Before: SHRI R.S. SYAL

Hearing: 20.06.2018Pronounced: 21.06.2018

PAN: BMTPP2792Q (Appellant) (Respondent) Assessee By : None Department By : Sh. B.R. Mishra, Sr. DR Date of Hearing : 20.06.2018 Date of Pronouncement : 21.06.2018 ORDER PER R.S. SYAL, VP: This appeal by the assessee is directed against the order passed by the learned CIT(A), Ghaziabad on 31.08.2017 confirming penalty of Rs. 28,830/- imposed by the Assessing Officer under section 271(1)(c) of the Income Tax Act, 1961 in relation to assessment year 2009-10.

2.

The assessee has filed an application requesting for the withdrawal of the appeal. No objection was taken by the learned DR to such withdrawal. I, therefore, permit the assessee to withdraw the instant appeal.

3.

In the result, appeal is dismissed as withdrawn.

The order pronounced in the open court on 21st June, 2018.

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