AVININDER SING PURI,NEW DELHI vs. DCIT, CC-5, NEW DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The assessee expressed his unwillingness to pursue the appeals and requested their withdrawal. Consequently, the Tribunal allowed the withdrawal of the appeals.
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 decision 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
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 Accordingly, the appeals filed by the assessee are dismissed as withdrawn.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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