SHRI RAJNISH GANDHI,NEW DELHI vs. ACIT, NEW DELHI

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ITA 1518/DEL/2015Status: DisposedITAT Delhi24 May 2018AY 2010-112 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 considered the assessee's request for withdrawal and the Department's lack of objection. Consequently, the appeal was allowed to be withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). During the pendency of the appeal, the assessee requested to withdraw it due to payment of additional demand and other circumstances.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

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

Before: SHRI AMIT SHUKLA & SHRI O.P. KANT

For Appellant: Shri R.M. Bali, Advocate
For Respondent: Shri Atiq Ahmed, Sr. DR
Hearing: 24/05/2018

This appeal has been filed by the assessee against the order of the Ld.

Commissioner of Income Tax (Appeals) -13, New Delhi dated 5.2.2015 for 2010-11 asstt. year.

2.

At the outset the Ld. AR submitted that assessee has filed a letter requesting that this appeal may be allowed to be withdrawn for the reason that payment of additional demand created vide assessment order dated 13.3.2013 passed u/s 143(3) and other circumstances. Therefore, the appellant prays to withdraw the appeal.

3.

The Ld. DR does not have any objection for the said request of the AR.

4.

After considering the request submitted by the appellant and also Ld. DR do not have any objection, the appeal is allowed to be withdrawn.

5.

In the result the appeal of the assessee is dismissed as withdrawn.

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