What did the Tribunal hold?

The Tribunal noted that the assessee's counsel had instructions to withdraw the appeal. The Revenue did not object to the withdrawal.

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee's counsel requested to withdraw the appeal as it had become infructuous.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn by the assessee.

Sh. Chand Rattan Bagri, New Delhi vs ACIT | ITAT Delhi 2017

Income Tax Appellate Tribunal, DELHI BENCH ‘B’, NEW DELHI

Hearing: 05.04.2017Pronounced: 05.04.2017

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. N. K. Saini, AM and Sh. Sudhanshu Srivastava, JM Asstt. Year : 2006-07 Sh. Chand Rattan Bagri, Vs ACIT, 4318/3, Ansari Road, Darya Ganj Circle-3(1), New Delhi-110002 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAGPB1216K Assessee by : Sh. V. Raja Kumar, Adv. Revenue by : Sh. Anil Kumar Sharma, Sr. DR Date of Hearing : 05.04.2017 Date of Pronouncement : 05.04.2017 ORDER Per N. K. Saini, AM:

This is an appeal by the assessee against the order dated 18.09.2013 of ld. CIT(A)-VI, New Delhi.

During the course of hearing the ld. Counsel for the assessee at the very outset stated that he has the instruction to withdraw the appeal and gave in writing as under: “Hon’ble ITAT decided the quantum and penalty appeal in favour of assessee. This appeal becomes infructuous as withdrawn. ITAT order filed.” Sd/- (V. Raja Kumar) Adv.

Chand Rattan Bagri 3. The ld. DR did not object if the appeal is dismissed as withdrawn.

In view of the above, the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed as withdrawn. (Order Pronounced in the Open Court on 05/04/2017)

SH. CHAND RATTAN BAGRI,NEW DELHI vs. ACIT, NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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