SH. VIRENDER KHANNA,NEW DELHI vs. ACIT, NEW DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal allowed the assessee's request to withdraw the appeal. The Revenue did not object to the withdrawal.
What were the facts?
The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) challenging an order passed by the Commissioner of Income Tax (Appeals). At the hearing, the assessee requested to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee should be permitted to withdraw their appeal before the Tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH: ‘D’ NEW DELHI
Before: SHRI G.D. AGRAWAL, HON’BLE & SHRI K.N. CHARY
PER SHRI G.D. AGRAWAL, PRESIDENT
This is an appeal by the assessee challenging the order dated 22.05.2015 in appeal no. 72/2014-15 passed by the Ld. Commissioner of Income Tax (Appeals)-20, New Delhi (for short hereinafter called as the ‘Ld. CIT (A)’).
At the outset, the assessee sought the permission of this bench to permit them to withdraw the appeal. Ld. DR reports no objection. Hence, recording the same the appeal is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court on 18.09.2017
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