Loading judgment…
Facts
The assessee filed appeals against orders of the CIT(A) for assessment years 2006-07 and 2007-08. During the hearing, the assessee requested to withdraw these appeals, stating that applications for compounding are pending before the Hon'ble Jurisdictional High Court. The Senior DR had no objection to this withdrawal.
Held
The Income Tax Appellate Tribunal accepted the assessee's request for withdrawal without examining the merits of the case. Consequently, the appeals were dismissed as withdrawn.
Key Issues
Whether the assessee's request to withdraw appeals, citing pending compounding applications before the High Court, should be granted by the Tribunal.
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Accordingly, the Appeals of the assessee are dismissed as withdrawn.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.