MAHENDRA KUMAR,SIDHMUKH vs. CIT (A), DELHI- 42, DELHI

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ITA 301/JPR/2021Status: DisposedITAT Jaipur29 March 2022AY 2017-20182 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 allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A) for the assessment year 2017-18. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal, which was granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES,VC, JAIPUR

Before: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 301/JP/2021

For Appellant: Shri R.S. Punia (CA) jktLo dh vksj ls@

This appeal by the assessee is directed against the order dated 08.09.2021 of ld. CIT (Appeals), Delhi-42, Delhi for the assessment year 2017-18.

2.

At the time of hearing, the ld. Counsel for the assessee submitted letter dated 15.03.2022 stating that the assessee wants to withdraw this appeal as it has been filed twice and, therefore, requested to permit the assessee to withdraw the present appeal. The ld. D/R has raised no objection if the appeal of the assessee is dismissed as withdrawn. Accordingly, the appeal of the assessee is dismissed as withdrawn.

Order is pronounced in the open court on 29/03/2022.

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