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Facts
The assessee filed appeals against the orders of the CIT (Appeals) for Assessment Years 2006-07 and 2007-08. During the hearing, the assessee requested to withdraw the appeals, citing pending applications for compounding before the Jurisdictional High Court. The Senior DR confirmed having no objection to the withdrawal.
Held
The Tribunal accepted the assessee's request for withdrawal without delving into the merits of the case. Consequently, the appeals filed by the assessee were dismissed as withdrawn.
Key Issues
Whether the Income Tax Appellate Tribunal should allow the withdrawal of appeals when compounding applications related to the case are pending before the High Court.
Sections Cited
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL
Before: SHRI G.S. PANNU BEFORE SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & SHRI CHALLA NAGENDRA PRASAD CHALLA NAGENDRA PRASADSHRI SHRI SHRI
PER G.S. PANNU PER G.S. PANNU, , , , VP PER G.S. PANNU PER G.S. PANNU VP VP : VP These Appeals by the assessee for assessment years 2006-07 and 2007-08 are directed against the orders of learned CIT (Appeals)- 30, New Delhi dated 29th August, 2018 and 10th September, 2018.
At the time of hearing before us, the learned counsel for the assessee submitted that the assessee has filed a letter dated 29th January, 2024 praying for withdrawal of the instant Appeals on the ground that the applications of the assessee for compounding are pending before the Hon’ble Jurisdictional High Court.
Learned Senior DR has no objection to the prayer of the assessee for withdrawal of the Appeals.
2 ITA-476/Del/2020
Without going into the merit, the request of the assessee for withdrawal of the Appeals is accepted.
Accordingly, the Appeals of the assessee are dismissed as withdrawn.
Above decision was announced in the open Court on conclusion of hearing on 2nd February, 2024.