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Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR
Before: DR. M. L. MEENA & SH. ANIKESH BANERJEE
Both the captioned appeals have been filed by the assessee against the order of the ld. CIT(A) National Faceless Appeal Centre (NFAC), Delhi even dated 28.06.2023 in respect of Assessment Year: 2010-11.
At the outset, the ld. counsel for the assessee submitted that the assessee has withdrawn the appeals vide his letter dated 29.07.2021 filed before the ld. CIT(A) stating therein as under:
Consequent to the order of the ld. Pr. Commissioner of Income Tax-1, Amritsar u/s 263 of the Income Tax Act, 1961, the assessment order has been
Accordingly, he prayed that the appeals filed against the assessment order and consequently penalty order in & 247/Asr/2023 respectively may be treated as withdrawn.
The ld. DR has no objection to the request of the assessee.
Accordingly, the subject appeals are allowed to be withdrawn.
In the result, both the appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in the open court on 10.11.2023