ASHISH GARG,NOIDA vs. ACIT,CENTRAL CIRCLE-2, NEW DELHI
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Income Tax Appellate Tribunal, DELHI
Before: SH. G.S.PANNU, HON’BLE & SH. ANUBHAV SHARMA
PER ANUBHAV SHARMA, JM:
The appeals have been preferred by the assessee against the appellate order dated 30.12.2022 of Commissioner of Income Tax (Appeals)-23, New Delhi for Assessment Year 2013-14, 2014-15 & 2015-16 respectively whereby the appeal of the assessee against assessment order u/s 153A r.w.s 143(3) of the Income Tax Act, 1961 dated 09.04.2021 passed by Assistant Commissioner of Income Tax, CPC, Central Circle-2, Delhi (hereinafter referred to as the Ld. AO).
ITA-612 & Ors. 2
During the course of hearing, the Ld. Counsel for the assessee submitted that he has instruction to withdraw these appeals and filed a consolidated application to that effect. Para 2 of the application, being relevant, is reproduced as below ; “2. In the impugned assessment orders dated 09/04/2021 under the present appeal, no independent addition has been made. The assessing officer has merely adopted the last assessed income as per earlier assessment orders dated 11/01/2018. The appeals in respect of the earlier assessment orders dated 11/01/2018 are being separately pursued. Accordingly, the present appeals are being withdrawn. So, you are requested to allow the withdrawal of same.” 3. The Ld. DR has no objection if the appeals are allowed to be withdrawn. 4. In view of the above, the appeals of the assessee are dismissed as withdrawn, with no liberty of restoration or filing the appeal on same grounds. Order pronounced in the open court on 31st August, 2023.
Sd/- Sd/- (G.S.PANNU) (ANUBHAV SHARMA) PRESIDENT JUDICIAL MEMBER Dated :31st /08/2023 *Binita, Sr. P.S.* Copy forwarded to: - 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR, ITAT By Order Assistant Registrar, ITAT, Delhi