Vipin Mahajan, New Delhi vs ACIT | ITAT Delhi 2016

Income Tax Appellate Tribunal, DELHI BENCH ‘SMC-3’, NEW DELHI

For Appellant: Shri Shafiq Khan, Adv

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-3’, NEW DELHI BEFORE SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER Sh. Vipin Mahajan vs. ACIT, Circle 33(1) 56, Double Storey New Delhi New Rajinder Nagar New Delhi 110 060 PAN: AAKPM 3287 B (Appellant) (Respondent) Appellant by : Shri Shafiq Khan, Adv. Respondent by : Sh. P.Damkanunjna, Sr.D.R. O R D E R This is an appeal filed by the Assessee directed against the order of the Ld. Commissioner of Income Tax (Appeals-XXVI, New Delhi dated 09.07.2014 pertaining to the Assessment Year (A.Y.) 2009-10.

At the outset the ld.Counsel for the assessee submitted that he is withdrawing the appeal. The Ld.Sr.D.R. had no objection.

In the result the appeal of the assessee is dismissed as ‘withdrawn’. Order pronounced in the Open Court on 10th August, 2016.

VIPIN MAHAJAN,NEW DELHI vs. ACIT, NEW DELHI

Recent GST High Court judgments