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Income Tax Appellate Tribunal, DELHI BENCH : A : DELHI
Before: SHRI M. BALAGANESH & SHRI ANUBHAV SHARMA
ITA Nos.1279 & 1244/Del/2022 ORDER PER M. BALAGANESH, AM: These appeals in & 1244/Del/2022 for Assessment Year 2007- 08, arise out of the order of the Commissioner of Income Tax (Appeals)-2, New Delhi [hereinafter referred to as ‘ld. CIT(A)’, in short] in appeal Nos.10702/19-20 and 10703/19-20 dated 26.06.2020 against order of assessment u/s 153C of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 28.03.2013 passed by the DCIT, Central Circle-11, New Delhi (hereinafter referred to as ‘ld. AO’).
At the outset, the ld. DR submitted that these two appeals are to be withdrawn as the appeals were filed by the Revenue twice by inadvertence. Accordingly, the matter was taken as heard subject to an undertaking given by the ld. DR that a letter to this effect would be filed. Subsequently, a letter has been filed by ld. CIT- DR which is reproduced hereinbelow:-
In view of the above, the appeals of the Revenue are hereby dismissed as withdrawn.
In the result, the appeals of the Revenue are dismissed.