SANGEETA MADAN,MORADABAD vs. DCIT CIRCLE-2, MORADABAD

ITA 6351/DEL/2019Status: HeardITAT Delhi24 May 2023AY 2015-163 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's request to withdraw the appeal. The Revenue had no objection to the withdrawal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an appellate order of the CIT(A) for AY 2015-16. During the hearing, the assessee's counsel requested to withdraw the appeal as it had become infructuous.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to it becoming infructuous.

Which sections of the Income-tax Act were involved?

Section 143(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

Before: SH. ANIL CHATURVEDI & SH. ANUBHAV SHARMASmt. Sangeeta Madan,

For Respondent: Shri B.M.Singh, Sr. DR

Hearing: 24.05.2023Pronounced: 24.05.2023

The Assessee has come in appeal against the appellate order dated 14.05.2019 of CIT(A), Moradabad for Assessment Year 2015-16 whereby the appeal of the assessee against assessment order u/s 143(1) of the Income Tax Act, 1961 dated 28.12.2017 passed by Dy. Commissioner of Income Tax-II, Moradabad (hereinafter referred as the Ld. AO).

During the course of hearing, the Ld. Counsel for the assessee submitted that he has the instruction to withdraw this appeal since it has become infructuous and filed an application to that effect. The Ld. DR has no objection if the appeal is dismissed as withdrawn.

ITA-6351.Del.2019 2

In view of the above, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 24th May, 2023.

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