VIJAY KUMAR KUSHWAHA,HARIDWAR vs. ITO, WARD- 2, HARIDWAR

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”, NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER Assessment Year : 2006-07 VIJAY KUMAR KUSHWAHA, ITO, HARIDWAR Vs. WARD-2, HARIDWAR PAN : ADPPK0311E (Appellant) (Respondent) : Assessee by None Revenue by : Sh. Amit Jain, Sr. DR Date of hearing : 25-10-2017 Date of pronouncement : 27-10-2017 O R D E R PER R. K. PANDA, AM :

This appeal filed by the assessee is directed against the order dated 19th November, 2012 of the CIT(A)- Dehradun relating to assessment year 2006-07. 2. Levy of penalty of Rs. 6,46,920/- by the AO u/s 271(1)(c) of the IT Act, 1961 and confirmed by the CIT(A) is the only issue raised by the assessee in the grounds of appeal

3. The ld. Counsel for the assessee at the outset filed an application seeking withdrawal of the appeal on the ground that the quantum appeal has already been set aside by the Tribunal to the file of the AO with a direction to decide the issue denovo. A copy of the order of the Tribunal vide ITA no. 797.Del.2013 order dated 30th June, 2017 was also filed. In view of the above and in absence of any objection filed by the Ld. DR, the request of the assessee seeking withdrawal of the appeal is accepted. The Appeal filed by the assessee is accordingly dismissed as withdrawn.

4. In the result, the appeal filed by the assessee is dismissed. (Order pronounced in the Open Court on 27/10/2017.