NEELAM BHATT,MUMBAI vs. ITO, NEW DELHI

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ITA 5908/DEL/2016Status: DisposedITAT Delhi20 November 2017AY 2012-132 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, in the absence of any objection from the Department's representative, allowed the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as not pressed.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the CIT(A). During the hearing, the assessee's counsel requested permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “SMC”, NEW DELHI

Before: SHRI R. K. PANDA

For Appellant: Shri (Dr.) Puran Chand, Adv
For Respondent: Ms. Yamini, Sr.DR

Assessee by : Shri (Dr.) Puran Chand, Adv. Department by : Ms. Yamini, Sr.DR Date of hearing : 20-11-2017 Date of pronouncement : 20-11-2017 O R D E R

PER R. K. PANDA, AM :

1.

This appeal filed by the assessee is directed against the order dated 12.08.2016 of CIT(A)- 19, New Delhi relating to assessment year 2012-13.

2.

Ld. counsel for the assessee at the time of hearing filed a letter seeking permission of the Bench to withdraw the appeal filed by the assessee. In absence of any objection from the ld. DR, the request of the assessee seeking permission of the Bench to withdraw the appeal is allowed and the appeal is dismissed as not pressed. 3. In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court at the time of hearing itself i.e. on this 20th day of November, 2017. Sd/- (R. K. PANDA) ACCOUNTANT MEMBER Dated: 20-11-2017. Sujeet

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