SUNIL DANDRIYAL,DEHRADUN vs. DCIT, CENTRAL CIRCLE, DEHRADUN
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal noted that both assessees had submitted letters seeking to withdraw their respective appeals. Consequently, the Tribunal dismissed the appeals as withdrawn.
What were the facts?
The assessees filed appeals before the Income Tax Appellate Tribunal (ITAT) for assessment years 2010-11 to 2013-14. The appeals were against the orders of the CIT(A).
What were the issues?
The primary issue was the withdrawal of appeals by the assessees. There were no substantive legal issues decided by the Tribunal in this order.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘DB’, NEW DELHI
Before: SH. N. K. BILLAIYA & MS. ASTHA CHANDRA
ORDER PER BENCH These appeals by the assessee are preferred against the order of the CIT(A)-IV, Kanpur dated 27.02.2017 and 28.02.2017 pertaining to A.Y.2011-12 to 2012-13 and 2010-11 to 2013-14.
As per letter dated 22.08.2022, both the assessees have sought to withdraw the present appeal.
On the basis of the aforementioned letter, the above captioned appeals are dismissed as withdrawn.
Decision announced in the open court on 26.08.2022.
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