MAYO COLLEGE ALUMNI ASSOCIATIOM,NEW DELHI vs. DCIT CPC, BANGLORE

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ITA 8458/DEL/2019Status: DisposedITAT Delhi20 January 2022AY 2016-172 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 assessee's counsel stated that the assessee had no grievance due to the rectification order and wished to withdraw the appeal. The Tribunal accepted this submission.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2016-17. The Assessing Officer subsequently passed a rectification order.

What were the issues?

The primary issue was whether the appeal should be withdrawn by the assessee due to a subsequent rectification order by the Assessing Officer.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “SMC” BENCH: NEW DELHI

Before: SHRI KUL BHARAT

For Appellant: Shri V.K.Tulsian, CA &, Shri Anjani Kumar Sharma, CA
For Respondent: Shri Om Parkash, Sr.DR
Hearing: 20.01.2022Pronounced: 20.01.2022

ORDER PER KUL BHARAT, JM :

This appeal filed by the assessee for the assessment year 2016-17 is directed against the order of Ld. CIT(A)-40, Delhi dated 29.08.2019.

2.

At the outset, Ld. Counsel for the assessee submitted that the Assessing Officer has passed a rectification order therefore, the assessee has no grievance. He submitted that under the instructions of the assessee, he wishes to withdraw the present appeal.

3.

Learned Sr. DR has no objection.

4.

I have heard the rival contentions and perused the material available on record. In view of the statement made by the Ld. Counsel for the assessee, the appeal of the assessee is dismissed as withdrawn. Page | 1

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 20th January, 2022.

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