SH. AMIT SACHDEVA,NEW DELHI vs. ACIT, NEW DELHI

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ITA 6079/DEL/2013Status: DisposedITAT Delhi03 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 tribunal allowed the assessee's request to withdraw the appeal. The Revenue did not object to this request.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). During the hearing, the assessee's representative stated that the assessee no longer wished to pursue the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal before the tribunal.

AI-generated summary — verify with the full judgment below

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

Before: SMT DIVA SINGH & SH.PRASHANT MAHARISHI

Hearing: 15.03.2016Pronounced: 03.05.2016

Date of Hearing 15.03.2016 Date of Pronouncement 03.05.2016 ORDER

PER DIVA SINGH, JM

1.

The present appeal has been filed by the assessee assailing the correctness of the order dated 16.08.2013 of CIT(A)-X, New Delhi pertaining to 2009-10 assessment year.

2.

However, at the time of hearing, a petition was filed by the Ld.AR stating that the assessee does not wish to pursue with the appeal filed and prays for permission to withdraw the same. Considering the submissions the Ld. DR, Mr. K.K. Jaiswal had no objection if the appeal is permitted to be withdrawn. In view of the above, the assessee given liberty to withdraw the appeal filed. 3. In the result, the appeal of the assessee is dismissed as withdrawn. The order is pronounced in the open court on 03 of May, 2016.

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