What did the Tribunal hold?

The Tribunal heard the Learned DR and perused the records. In view of the assessee's request, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT for AY 2014-15. The assessee's counsel subsequently filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn.

Amrik Singh ( Through His Lr)… vs ITO | ITAT Delhi 2023

Income Tax Appellate Tribunal, DELHI BENCH: A: NEW DELHI

Before: SHRI G.S PANNU, HON’BLE & SHRI CHANDRA MOHAN GARG

For Respondent: Shri Kanv Bali, Sr. DR

Hearing: 11.10.2023Pronounced: 11.10.2023

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: A: NEW DELHI BEFORE SHRI G.S PANNU, HON’BLE PRESIDENT AND SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER Assessment Year: 2014-15 Amrik Singh (Through His LR), Vs. ITO, Ward -1(5), Ghaziabad. Flat No. 401, Tower No. 5, Orange Country, Ahinsa Khand-1, Indirapuram, UP 201014 PAN No. AACHPS 0677 E (APPELLANT) (RESPONDENT) Assessee by None (Withdrawal Application) Revenue by Shri Kanv Bali, Sr. DR Date of hearing: 11.10.2023 Date of Pronouncement: 11.10.2023 PER C.M. GARG, JM : This appeal has been filed by the assessee against the order of Ld. CIT, Ghaziabad dated 31.08.2018 for A.Y. 2014-15.

The counsel of the assessee has filed an application dated 11.10.2023 seeking the withdrawal of the appeal. Revenue has no objection in assessee withdrawing the appeal.

We have heard the Learned DR and perused the material on record. In view of the aforesaid request of the assessee, the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open court on 11.10.2023

AMRIK SINGH ( THROUGH HIS LR),GHAZIABAD vs. ITO, WARD 1(5), GHAZIABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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