PRASHANT KUMAR,GURGAON vs. DEPUTY COMMISSIOONER OF INCOME TAX, CIRCLE 2(1)(2),INTERNATIONAL TAXATION, NEW DELHI
What did the Tribunal hold?
The Tribunal considered the submissions and allowed the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as 'withdrawn'.
What were the facts?
The assessee, Prashant Kumar, had filed an appeal seeking credit for foreign taxes. During the hearing, the counsel for the assessee requested to withdraw the appeal, stating that the Assessing Officer (AO) had already granted the said relief in the scrutiny assessment.
What were the issues?
Whether the assessee's appeal can be withdrawn when the relief sought has already been granted by the Assessing Officer.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCHES : D : NEW DELHI
Before: SHRI G.S. PANNU, HON’BLE & SHRI ANUBHAV SHARMA
ORDER PER ANUBHAV SHARMA, JM: At the time of hearing, vide the application dated 18th April, 2024, placed before the Bench, the ld. counsel for the assessee requested to withdraw the instant appeal since the relief sought in the appeal has been granted by the AO in scrutiny assessment by way of allowing credit of foreign taxes claimed by the assessee in the return of income.
In the light of the above submissions, the assessee is allowed to withdraw his appeal.
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