SIMRAN GUPTA,NEW DELHI vs. ITO WARD - 55(5), NEW DELHI

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ITA 8254/DEL/2019Status: DisposedITAT Delhi12 December 2023AY 2015-16Bench: SHRI SHAMIM YAHYA (Accountant Member), SHRI CHALLA NAGENDRA PRASAD (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal. Accordingly, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order of the CIT(Appeals). The assessee subsequently filed a letter praying for the withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

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

For Respondent: Shri Anuj Garg, Sr. DR
Hearing: 12.12.2023

PER SHAMIM YAHYA, ACCOUNTANT MEMBER :

1.

This appeal filed by the assessee is directed against the order of ld. CIT (Appeals)-38, Delhi dated 08.05.2019 for the Assessment Year 2015-16.

2.

Vide letter dated 28.08.2021, assessee prayed for withdrawal of the present appeal. Accordingly, this appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on this 12TH day of December, 2023 after the conclusion of the hearing.

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