MR. SURINDER MOHAN KOCHHAR,NEW DELHI vs. ACIT, NEW DELHI

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ITA 2083/DEL/2013Status: DisposedITAT Delhi28 March 2017AY 2008-093 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 appeal. Since the due tax had been paid and the request was duly signed, the tribunal allowed the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A) for AY 2008-09. The assessee later requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn based on their request and payment of due tax.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “G”, NEW DELHI

Before: SHRI BHAVNESH SAINI & SHRI L.P. SAHU

For Respondent: Shri. N.K. Bansal, Sr. D.R
Hearing: 28/03/2017Pronounced: 28/03/2017

O R D E R PER BHAVNESH SAINI J.M.:

1.

This appeal by the assessee has been directed against the order of learned CIT(A)-XXVI, New Delhi dated 31.01.2013 for AY 2008-09.

2.

Shri. H.R. Sood, learned counsel for the assessee forwarded a request that since due tax has already been paid therefore appeal may be treated as withdrawn. The request is also duly signed by the assessee / appellant. The same is placed on record. 3. In view of the above, the appeal of the assessee is dismissed as withdrawn.

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