JASMOHAN SINGH,DELHI vs. ACIT CIRCLE- 9(2), NEW DELHI

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ITA 1076/DEL/2020Status: DisposedITAT Delhi05 December 2023AY 2016-17Bench: SHRI SAKTIJIT DEY (Vice President), SHRI M. BALAGANESH (Accountant 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 acknowledged the assessee's instruction not to press the appeal. Consequently, the tribunal dismissed the appeal as not pressed.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT). The assessee's counsel, upon receiving instructions from the assessee, informed the tribunal that they did not wish to press the appeal.

What were the issues?

Whether the appeal filed by the assessee should be pressed or not.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “C”: NEW DELHI

Before: SHRI SAKTIJIT DEY & SHRI M. BALAGANESH

For Appellant: Shri Tarandeep Singh, Adv
For Respondent: Shri Sandeep Mishra, Sr. DR
Hearing: 05/12/2023Pronounced: 05/12/2023

O R D E R PER M. BALAGANESH, A. M.: The appeal in AY 2012-13, arises out of the 1. order of the Commissioner of Income Tax (Appeals)-3, New Delhi, [hereinafter referred to as ‘ld. CIT(A)’, in short] in Appeal No.3/10120/19-20, A.Y. 2016-17 dated 10.02.2020 against the order of assessment passed u/s 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 19.12.2018 by the Assessing Officer, Circle-9(2), New Delhi (hereinafter referred to as ‘ld. AO’).

2.

When the matter was called for the ld counsel for the assessee Shri Tarandeep Singh submitted that he has got instruction from the assessee not to press the appeal. The same is reckoned as statement made from the bar and accordingly the appeal of the assessee is hereby dismissed as not pressed. Ld counsel for the assessee also made an endorsement to this effect by affixing his signature in Form No. 36 after stating that the appeal is not pressed.

3.

In the result, the appeal of assessee is hereby as not pressed. Order pronounced in the open court on 05/12/2023.

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