ENTREPRENEURSHIP GROWTH FOUNDATION,GURUGRAM, HARYANA vs. DEPUTY COMMISSIONER OF INCOME TAX, GURGAON, HARYANA

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ITA 2732/DEL/2023Status: DisposedITAT Delhi25 April 2024AY 2023-24Bench: SHRI M BALAGANESH (Accountant Member), MS. MADHUMITA ROY (Judicial Member)2 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?

Considering the assessee's request not to press the matters, the Tribunal dismissed both appeals as withdrawn. Consequently, both appeals were dismissed.

What were the facts?

The appeals before the Income Tax Appellate Tribunal involved the same assessee. During the hearing, the assessee's counsel stated that they had instructions not to proceed with the matters and did not wish to press them, a submission not controverted by the Departmental Representative.

What were the issues?

Dismissal of appeals due to the assessee's request not to prosecute/press the matters.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

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

Before: SHRI M BALAGANESH

For Appellant: Ms. Shruti Khimta, AR
For Respondent: Ms. Rishipal Bedi, CIT-DR
Hearing: 24.04.2024

O R D E R PER MADHUMITA ROY, JM Since both the matters relate to the same assessee, these are heard analogously and are being disposed of by common order.

2.

At the time of hearing of the instant appeals the Ld. Counsel appearing for the assessee submitted before us that she has instructions not to proceed with the matter and hence the matters are not pressed. Such submissions, however, has not been controverted by the Ld. DR.

3.

In view of the aforesaid facts and circumstances of the case, the matters are dismissed as withdrawn.

4.

In the result, both the appeals are dismissed.

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