RAVEENA KHERA,NEW DELHI vs. ITO WARD 34(5), NEW DELHI

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ITA 3682/DEL/2023Status: DisposedITAT Delhi31 May 2024AY 2017-18Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)3 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 Income Tax Appellate Tribunal, considering the assessee's request for withdrawal and the Department's agreement, dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order from the Commissioner of Income Tax (Appeals), which originated from orders by the Assessing Officer. During the hearing, the assessee's counsel submitted an application to withdraw the appeal, and the Departmental Representative did not object.

What were the issues?

Whether the appeal filed by the assessee before the ITAT should be dismissed based on the assessee's request for withdrawal.

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

Before: SHRI MEMBER & SHRI SUDHIR PAREEK

For Appellant: Shri S R Varshney, CA
For Respondent: Shri Vivek Vardhan, SR. DR
Hearing: 20.05.2024Pronounced: 31.05.2024

ORDER PER S RAFAUR RAHMAN, ACCOUNTANT MEMBER:

This is an appeal filed by the assessee against the order of the Commissioner of Income Tax (Appeals) (hereinafter referred to as Ld. First Appellate Authority or ‘the ld. FAA’ for short) in appeals filed before him against the orders of the ld. Assessing Officer (hereinafter referred to as the Ld. AO, for short).

2.

At the time of hearing, when the case was called for hearing, learned assessee’s counsel moved an application dated 20th May 2024 requesting withdrawal of the present appeal filed by it.

3.

On the other hand, learned Departmental Representative has no objection to the said withdrawal of the appeal.

4.

Having heard both the sides and perusing the record as well as considering the withdrawal request, we dismiss the present appeal as withdrawn.

5.

In the above circumstances, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 31/05/2024.

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