SUNIT KUMAR SINGHAL,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 3, NEW DELHI

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ITA 7205/DEL/2017Status: DisposedITAT Delhi11 September 2024AY 2014-15Bench: Sh. Shamim Yahya, Accountant Member Sh. Laliet Kumar (Judicial Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal and the 'no objection' from the Revenue's representative. Permitting the withdrawal, the Tribunal accordingly dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). During the hearing, the assessee's authorized representative requested to withdraw the appeal, citing that a related appeal by the Revenue had already been dismissed.

What were the issues?

Whether the assessee should be permitted to withdraw their appeal given that the Revenue's cross-appeal in the same matter had already been dismissed.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

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

Before: Sh. Shamim YahyaSh. Laliet Kumar

For Respondent: Ms. Jaya Choudhary, CIT-DR
Hearing: 10.09.2023Pronounced: 11.09.2023

Per Laliet Kumar, Judicial Member:

1.

The present appeal has been filed by the assessee against the order of ld. CIT(A)-23, New Delhi dated 29.09.2017.

2.

The ld. AR, Mr. Pranav Yadav submitted that the assessee had instructed to him to withdraw the appeal as the Appeal by the Revenue has already been dismissed. Permission was sought by the ld. AR for withdrawal the present appeal.

3.

The ld. DR for the Revenue has no objection for withdrawal of the appeal.

4.

Having heard the contention of both the parties, we permit the ld. AR to withdraw present appeal as per instruction of the assessee. Accordingly, the appeal is dismissed as withdrawn.

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