What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal and, with no objection from the Revenue, disposed of the appeal as withdrawn.

The assessee filed an appeal before the ITAT against an order of the CIT(Appeals). The assessee subsequently filed an application for withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the Tribunal.

Usha Yadav, Ghaziabad vs ACIT | ITAT Delhi 2023

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

Before: SHRI CHANDRA MOHAN GARG & SHRI GIRISH AGRAWAL

For Respondent: Shri Anuj Garg, Sr. DR

Hearing: 13.09.2023Pronounced: 13.09.2023

PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:

This appeal filed by the assessee is against the order of Ld. CIT(Appeals)- Ghaziabad, vide appeal no. 366051171160118/358/454 dated 29.11.2018 against the assessment order passed U/s 143(3) of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) dated 30.12.2017 passed by ACIT, Circle-2, Ghaziabad for Assessment Year 2015-16.

ITA No.- 171/Del/2019 Usha Yadav.

At the outset, we note that the assessee has moved an application for withdrawal of the present appeal vide letter dated 11.09.2023. Considering the said application and no objection being raised by the Ld. Sr. DR thereon, we dispose of this appeal as withdrawn.

In the result, appeal by the assessee is dismissed as withdrawn.

Order pronounced in the Open Court on 13.09.2023

USHA YADAV,GHAZIABAD vs. ACIT, CIRCLE-2, GHAZIABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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