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

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ITA 3706/DEL/2019Status: DisposedITAT Delhi28 August 2023AY 2014-15Bench: SH. N. K. BILLAIYA, ACCOUNTANT MEMBER AND SH.KUL BHARAT (Judicial Member)2 pages

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Income Tax Appellate Tribunal, DELHI BENCH ‘H’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH.KUL BHARAT

Hearing: 28/08/2023Pronounced: 28/08/2023

Appellant by Sh. Tarandeep Singh, CA Respondent by Sh. Amit Katoch, Sr DR Date of hearing: 28/08/2023 Date of Pronouncement: 28/08/2023 ORDER PER N. K. BILLAIYA, AM:

This appeal by the assessee is preferred against the order of the CIT(A)-34, New Delhi dated 26.02.2019 pertaining to A.Y.2014-15.

2.

At the very outset the Counsel for the assessee CA Tarandeep Singh stated that he does not intend to press any grounds of appeal.

3.

On such statement the appeal of the assessee is dismissed as not pressed.

4.

Decision announced in the open court on 28.08.2023.

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