MAMTA DANDRIYAL,DEHRADUN vs. DCIT, CENTRAL CIRCLE, DEHRADUN

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ITA 4251/DEL/2017Status: DisposedITAT Delhi12 December 2017AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the written request for withdrawal and the lack of objection from the revenue. Consequently, the appeal was dismissed as withdrawn.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's counsel submitted a written request to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI

Before: Sh. N. K. Saini

For Respondent: Ms. Ashima Neb, Sr. DR
Hearing: 12.12.2017Pronounced: 12.12.2017

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. N. K. Saini, Accountant Member Asstt. Year : 2013-14 Ms. Mamta Dandriyal, Vs Deputy Commissioner of income 194, Dharampur Danda, Near Tax, Central Circle, Ambiwala, Gurudwara, Dehradun Dehradun (APPELLANT) (RESPONDENT) PAN No. AYDPD5055F Assessee by : Sh. V. K. Goel, Adv. Revenue by : Ms. Ashima Neb, Sr. DR Date of Hearing : 12.12.2017 Date of Pronouncement : 12.12.2017 ORDER

This is an appeal by the assessee against the order dated 27.02.2017 of ld. CIT(A)-IV, Kanpur.

2.

During the course of hearing the ld. Counsel for the assessee submitted that he has the instruction to withdraw the appeal and gave in writing as under: “Hon’ble Sir, It is submitted that the above appeal is fixed for hearing on 12.12.2017. In this case, the assessee wants to withdraw the appeal.

2 Mamta Dandriyal It is therefore, requested your honour to kindly treat the appeal filed by the assessee as withdrawal and oblige.” Yours faithfully, Sd/- (Counsel for the assessee) Date: 11.12.2017 3. The ld. DR did not object if the appeal is dismissed as withdrawn.

4.

In view of the above, the appeal filed by the assessee is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed. (Order Pronounced in the Court on 12/12/2017)

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