KANTI KUMAR,DEHRADUN vs. CIT, DEHRADUN

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ITA 2198/DEL/2013Status: DisposedITAT Delhi31 March 2016AY 2009-102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The appeal filed by the Revenue was dismissed as withdrawn.

What were the facts?

The Revenue filed an appeal against an order passed by the CIT under Section 263 of the Income Tax Act. The assessee sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal filed by the Revenue should be allowed to be withdrawn by the assessee.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

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

Before: SHRI CHANDRA MOHAN GARG, & SHRI L.P. SAHU,

For Appellant: Shri G.S. GRewal, CA
Hearing: 31.03.2016Pronounced: 31.03.2016

PER CHANDRA MOHAN GARG, JUDICIAL MEMBER

1.

This appeal filed by the Revenue is directed against the order dated 20.03.2013 of the ld. CIT, Dehradun for AY 2009-10.

2.

At the outset of the opening of the hearing the ld. A.R. Shri G.S. Grewal has stated that assessee seeks permission to withdraw the appeal filed by the assessee against the order dated 20.03.2013 passed by the ld. CIT u/s 263 of the Income tax Act, 1961.

3.

The ld. D.R. raised no serious objection.

4.

In view of the above facts and circumstances, we dismiss this appeal filed by the assessee as withdrawn.

5.

In the result, the appeal of the assessee stands dismissed as withdrawn.

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