RAKESH DAWRA,FARIDABAD vs. PR. CIT FARIDABAD, HARYANA

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ITA 1218/DEL/2022Status: DisposedITAT Delhi09 October 2023AY 2017-18Bench: SHRI SHAMIM YAHYA (Accountant Member), SHRI YOGESH KUMAR US (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 permitted the withdrawal of the appeal as the Revenue did not object. Consequently, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax (PCIT) under Section 263. The assessee subsequently moved an application to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the PCIT's order under Section 263 should be allowed to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

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

Before: SHRI SHAMIM YAHYA & SHRI YOGESH KUMAR US

Hearing: 04.10.2023Pronounced: 09.10.2023

Date of Hearing 04.10.2023 Date of Pronouncement 09.10.2023 ORDER PER SHAMIM YAHYA, AM,

This appeal by the assessee is directed against the order of the Ld.

PCIT, Faridabad, dated 31.03.2022 pertaining to Assessment Year 2017-18.

2.

In this appeal, the assessee has challenged the order passed u/s 263 by the Ld. PCIT, Faridabad. At the outset, in this case, the ld. Counsel for the assessee has moved an application for withdrawal of the appeal. The Ld. DR does not have any objection in this regard. Hence, we permit the withdrawal of the appeal of the assessee.

3.

In the result, appeal of the assessee stands dismissed.

Order pronounced in the open court on 09th October, 2023.

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