AVININDER SINGH PURI,NEW DELHI vs. DCIT, CC-5, NEW DELHI

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ITA 1775/DEL/2021Status: DisposedITAT Delhi19 July 2023AY 2011-122 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee stated that he was not willing to pursue the appeals and requested to withdraw them. The Tribunal accepted the assessee's request.

What were the facts?

The assessee filed multiple appeals before the Income Tax Appellate Tribunal for various assessment years. During the hearing, the assessee appeared in person.

What were the issues?

The primary issue was the assessee's intention to withdraw the pending appeals before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘A’ : NEW DELHI

For Appellant: Shri Avininder Singh Puri, Assessee in person
For Respondent: Shri P. Praveen Sidharth, CIT DR
Hearing: 17.07.2023

Order : 19.07.2023 ORDER PER BENCH : These appeals filed by the assessee are directed against the respective orders of ld. CIT (A) pertaining to respective assessment years. 2. At the outset of the hearing, assessee appeared in person and submitted that he is not willing to pursue the appeals and requested to withdraw the same. Accordingly, the appeals filed by the assessee are dismissed as withdrawn. Order pronounced in the open court on this 19th day of July, 2023.

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