SUNIL SHARMA,BHIWANI vs. ITO CHARKHI DADRI, BHIWANI
Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI
Before: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahman
Per Satbeer Singh Godara, Judicial Member:
This Revenue’s appeal for Assessment Year 2014-15, arises against the CIT(A)/NFAC, Delhi’s DIN & order No.
ITBA/NFAC/S/250/2024-25/1073652514(1) dated 24.02.2025, in proceedings u/s 271B of the Income Tax Act, 1961 (in short
“the Act”).
Heard both the parties at length. Case file perused.
Learned counsel submits at the outset that the assessee does not want to press the instant appeal being a “duplicate” file as the main case ITA No. 1905/Del/2025 is already listed herewith. The Revenue is equally fair in not disputing all these facts. Sunil Sharma 2 4. This assessee’s appeal is dismissed as not pressed in above terms, subject to all just exceptions. Order Pronounced in the Open Court on 01/09/2025. (S. Rifaur Rahman) (Satbeer Singh Godara) Accountant Member Judicial Member
Dated: 01/09/2025
*Subodh Kumar, Sr. PS*