SH. PRAMOD PANDAY,NOIDA vs. ACIT, NEW DELHI

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ITA 3244/DEL/2014Status: DisposedITAT Delhi12 December 2017AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2010-11. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI G.D. AGRAWAL & AND & SHRI CHANDRA MOHAN GARG SHRI CHANDRA MOHAN GARGSHRI CHANDRA MOHAN GARG SHRI CHANDRA MOHAN GARG

For Appellant: Shri S. Srikanth, CA
For Respondent: Shri Atiq Ahmed, Senior DR
Hearing: 12.1Pronounced: 12.12.2017

PER G.D. AGRAWAL, PER G.D. AGRAWAL, PRESIDENT PER G.D. AGRAWAL, PER G.D. AGRAWAL, PRESIDENT PRESIDENT :- PRESIDENT

1.

This appeal by the assessee for the assessment year 2010-11 is directed against the order of learned CIT(A)-XXXII, New Delhi dated 28th February, 2014.

2.

At the time of hearing before us, the learned counsel for the assessee filed an application dated 12th December, 2017 requesting for withdrawal of the appeal filed by the assessee to avoid litigation and to buy peace of mind. Learned DR had no objection.

3.

In view of the above, we accept the request of the assessee for withdrawal of the appeal. Accordingly, the appeal filed by the assessee is dismissed as withdrawn.

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