JASBIR SINGH,KARNAL vs. ITO, KARNAL

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ITA 1747/DEL/2016Status: DisposedITAT Delhi04 May 2017AY 2011-123 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?

The Tribunal, in the absence of any objection from the Revenue, allowed the assessee's request to withdraw the appeal. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Pr. CIT under Section 263(1) of the Income-tax Act, 1961. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal against the Pr. CIT's order should be allowed to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “E” BENCH,

Before: SHRI R.K. PANDA & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Shri SK.L. Aneja, Adv
For Respondent: Shri Rajesh Kumar, Sr. DR
Hearing: 04.05.2017Pronounced: 04.05.2017

PER R.K. PANDA, ACCOUNTANT MEMBER:-

1.

This appeal filed by the assessee is directed against the order dated 23.02.2016 passed u/s 263(1) of the Income-tax Act, 1961 by the Pr. CIT, Karnal relating to A.Y. 2011-12.

2.

The ld. Counsel for the assessee has filed an application seeking permission of the Bench to withdraw the appeal filed by the assessee. In absence of any objection from the ld. DR, the request of the assessee seeking permission of the Bench to withdraw the appeal filed by the assessee is acceded to.

3.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court at the time of hearing itself on 04.05.2017.

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