RAJ KUMAR MANGLA,GURGAON vs. ACIT, GURGAON

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ITA 553/DEL/2011Status: DisposedITAT Delhi01 May 2017AY 1989-902 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 considered the assessee's request to withdraw the appeals. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed three appeals before the ITAT for assessment years 1989-90 to 1991-92. The assessee appeared in person and requested to withdraw the appeals.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of appeals should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘F’ NEW DELHI

Before: SH. AMIT SHUKLA & SH.ANADEE NATH MISSHRA

consolidated order dated 12.01.2011 of CIT(A)-XXV, New Delhi pertaining to A.Ys.

1989-90 to 1991-92.

2.

In the aforesaid appeals, the assessee who had himself appeared before the Court to represent his cases, submitted that he did not wish to press the appeals and requested for withdrawals of these appeals. Ld. DR do not have any objection. In view of the aforesaid request of the assessee, the appeals of the assessee are dismissed as withdrawn.

3.

In the result, the appeals of the assessee are dismissed as withdrawn.

The order is pronounced in the open court on 01st of May 2017.

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