ITO WARD-20(3), NEW DELHI vs. QUETZAL EXIM PVT. LTD., NEW DELHI

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ITA 1767/DEL/2023Status: DisposedITAT Delhi13 August 2024AY 2016-17Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR KUMAR (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the submission by the Revenue and granted permission for the withdrawal of the appeal. Consequently, the appeal filed by the Revenue was dismissed as withdrawn.

What were the facts?

The Revenue filed an appeal against the order of the CIT(A) for Assessment Year 2016-17. During the hearing, the DR for the Revenue submitted that the appeal was filed inadvertently and requested its withdrawal, a request also supported by a letter dated 12.08.2024.

What were the issues?

Whether the Revenue should be permitted to withdraw an appeal that was filed inadvertently.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘F’: NEW DELHI

For Respondent: Shri P.N. Barnwal, CIT DR
Hearing: 13.08.2024

PER S.RIFAUR RAHMAN,AM: The Revenue has filed appeal against the order of the Learned Commissioner of Income Tax (Appeals)-7, New Delhi [“Ld. CIT(A)”, for short] dated 08.11.2019 for the Assessment Year 2016-17. 2. At the time of hearing, ld. DR for the Revenue submitted that two appeals being ITA No.717/Del/2020 and 1767/Del/2023 were filed in the aforesaid case and in this regard, ITO, Ward 20 (3) has mentioned that the second appeal being ITA No.1767/Del/2023 was filed inadvertently and requested to withdraw the present appeal. He submitted that request of withdrawal vide letter dated 12.08.2024 is also 2 placed on record. Accordingly, he prayed that the Revenue may be permitted to withdraw the present appeal.

In view of the above, we permit withdrawal of the appeal. Hence, the 3. appeal filed by the Revenue is dismissed as withdrawn Order pronounced in the open court on this 13th day of August, 2024. Dated: 13.08.2024 TS

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