What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal. The appeal was accordingly dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee's counsel filed an application to withdraw the appeal. The reason for withdrawal was that the subject matter of the appeal had been resolved by the Assessing Officer.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn based on the assessee's application and the resolution of the dispute with the AO.

Keith Gordan Hildreth, New Delhi vs ACIT | ITAT Delhi 2017

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

Before: Sh. N. K. Saini

For Respondent: Ms. Bedobani Choudhari, Sr. DR

Hearing: 14.03.2017Pronounced: 14.03.2017

ORDER This is an appeal by the assessee against the order dated 28.06.2016 of ld. CIT(A)-32, New Delhi.

During the course of hearing nobody was present on behalf of the assessee, however application dated 06.03.2017 has been filed by the ld. Counsel for the assessee stating therein as under: “Sub: Withdrawal of Appeal Dear Sir, 1) The aforesaid appeal is fixed for hearing on 14.03.2017 at 10.30 a.m.

2 Keith Gordan Hildreth 2) We withdraw the appeal since the subject matter of the appeal has been addressed to and resolved by the AO. We regret the inconvenience caused.” Thanking You Yours faithfully, For Giri & Bansal (Chartered Accountants) Sd/- N.P. Bansal (Partner) M.No. 80319 3. The ld. DR did not object if the appeal of the assessee is dismissed as withdrawn.

In view of the above, the appeal of the assessee is dismissed as withdrawn.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. (Order Pronounced in the Court on 14/03/2017)

KEITH GORDAN HILDRETH,NEW DELHI vs. ACIT (CPC), BANGALORE

What did the Tribunal hold?

What were the facts?

What were the issues?

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