What did the Tribunal hold?

The Tribunal acknowledged the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal before the ITAT. During the proceedings, the assessee requested permission to withdraw the appeal. The ITAT noted that the assessee had also made a similar request to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Sh. Dinesh Pandey, Noida vs ACIT | ITAT Delhi 2017

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

Before: SH. BHAVNESH SAINI & SH. PRASHANT MAHARISHI

Hearing: 11.10.2017Pronounced: 11.10.2017

This appeal by assessee has been directed against the order of Ld. CIT(A)-XXXII, New Delhi, dated 28.02.2014 for assessment year 2010-11.

The assessee made statement before Ld. CIT(A) that he does not want to press the instant appeal and seeks permission to withdraw the same. Ld. CIT(A) accordingly, dismissed the appeal of the assessee as withdrawn. 3. The assessee has placed on record letter making a request to withdraw the present appeal as well. 4. The appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court on 11th October, 2017.

(PRASHANT MAHARISHI) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER Date: 11.10.2017 @m!t Copy of order to: - 1) The Appellant; 2) The Respondent; 3) The CIT; 4) The CIT(A)-, New Delhi; 5) The DR, I.T.A.T., New Delhi; True Copy By Order

ITAT, New Delhi

S.No. Details Date 1 Draft dictated on 11.10.2017 2 Draft placed before author 11.10.2017 Draft proposed & placed before 3 the Second Member Draft discussed/approved by 4 Second Member Approved Draft comes to the 5 Sr. PS/PS 6 Kept for pronouncement on 7 File sent to Bench Clerk Date on which the file goes to 8 the Head Clerk Date on which file goes to the 9 A.R. 10 Date of Dispatch of order

SH. DINESH PANDEY,NOIDA vs. ACIT, NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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