SH. SIDDHARTH AHUJA,NEW DELHI vs. ACIT, NEW DELHI

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ITA 2775/DEL/2013Status: DisposedITAT Delhi27 May 2016AY 2009-102 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 requested to withdraw the appeal. The Departmental Representative had no serious objection to this request.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the Commissioner of Income Tax (Appeals). The appeal was for the assessment year 2009-10.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘G’: NEW DELHI

Before: SH. I.C. SUDHIR & SH. O.P. KANT

For Appellant: Smt. Anima Barnwal, Sr. DR
Hearing: 13.04.2016Pronounced: 27.05.2016

PER O.P. KANT, A.M.: This appeal by the assessee is directed against the order of learned Commissioner of Income Tax(Appeals)-XXIII, New Delhi, dated 25.03.2013 for the assessment year 2009-10. 2. At the outset, Sh. B.L. Aggarwal, Chartered Accountant, Authorized Representative of the assessee submitted that he wants to withdraw this appeal, which the learned Departmental Representative has no serious objection.

3.

We have heard both the counsel. As per the request of assessee’s counsel, the appeal of the assessee is dismissed as withdrawn. The decision is pronounced in the open court on 27th May, 2016. (I.C. SUDHIR) (O.P. KANT) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 27th May, 2016. RK/-

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