GURJEET SINGH,KURUSHETRA vs. .INCOME TAX OFFICER, INCOME TAX DEPARTMENT

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ITA 751/CHANDI/2023Status: DisposedITAT Chandigarh19 April 2024AY 2018-2019Bench: SHRI VIKRAM SINGH YADAV (Accountant Member), SHRI PARESH M. JOSHI (Judicial Member)2 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 the withdrawal application.

What were the facts?

The assessee filed an appeal before the ITAT Chandigarh for AY 2018-19. The assessee subsequently filed a withdrawal application stating that a favorable order was passed by the ITAT Delhi in a related appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CHANDIGARH

Before: SHRI VIKRAM SINGH YADAV & SHRI PARESH M. JOSHI

For Appellant: Shri Gurjeet Singh, assessee
For Respondent: Smt. Amanpreet Kaur, Sr.DR
Hearing: 16.04.2024Pronounced: 19.04.2024

आदेश/ORDER

PER VIKRAM SINGH YADAV,A.M.

1.

This is assessee's appeal for assessment year 2018-19 against the order of the CIT(A) NFAC Delhi 26.07.2023.

2.

The ld. counsel for the assessee has filed an Application dated ‘Nil’ stating that the assessee had filed an appeal in ITAT Delhi (Appeal No.2726/Del/2023) and an order dated 16.01.2024 has been passed by the ITAT Delhi in assessee's favour. Therefore, he seeks permission to withdraw

ITA 751/CHD/2023 A.Y.2018-19 Page 2 of 2 the appeal filed before this Tribunal. The assessee has placed on record a copy of the order passed by the ITAT, Delhi.

3.

The ld. DR has posed no objection to the request of the assessee.

4.

In view of the above facts and circumstances, the appeal of the assessee is dismissed as withdrawn

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Open Court on 19th April,2024.

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