SH. MAHESH CHAND JAIN,GURGAON vs. ITO, NEW DELHI

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ITA 5438/DEL/2014Status: DisposedITAT Delhi21 June 2016AY 2008-092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal acceded to the assessee's request for withdrawal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2008-09. At the time of hearing, the assessee's counsel requested withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to relief obtained in other proceedings.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES : SMC-I : NEW DELHI

Before: SHRI R.S. SYAL

For Appellant: Shri A.T. Panda, Advocate
For Respondent: Shri Deepak Garg, Sr. DR
Hearing: 20.06.2016Pronounced: 21.06.2016

ORDER This appeal filed by the assessee is directed against the order passed by the CIT(A) on 29.08.2014 in relation to the assessment year 2008-09.

2.

At the time of hearing, the ld. counsel for the assessee submitted that the assessee is not interested in the prosecution of the instant appeal as the necessary relief has been granted in some other proceedings. He, therefore, requested for the withdrawal of the appeal. The ld. DR did not raise any objection to such withdrawal of the appeal.

3.

Acceding to the request made on behalf of the assessee, I permit the withdrawal of the appeal.

4.

In the result, the appeal is dismissed as withdrawn.

The order pronounced in the open court on 21.06.2016.

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