LATE SH. KRISHAN KUMAR MITTAL THROUGH LEGAL HAIR SMT. KAMLESH MITTAL,DELHI vs. ACIT CENTRAL CIRCLE-20, DELHI

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ITA 982/DEL/2022Status: DisposedITAT Delhi16 May 2023AY 2018-192 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal permitted the assessee to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2018-19. The assessee's counsel submitted that the CIT(A) had granted full relief by quashing the assessment order.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal after the CIT(A) granted full relief.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU, HON’BLE & SHRI SAKTIJIT DEY

For Respondent: Ms. Sapna Bhati, CIT (DR)
Hearing: 16.05.2023Pronounced: 16.05.2023

ORDER PER SAKTIJIT DEY, JM: This is an appeal by the assessee against order dated 14.03.2022 of learned Commissioner of Income Tax (Appeals) -27, New Delhi, for the assessment year 2018-19.

2.

At the outset, learned counsel appearing for the assessee submitted that the appeal was wrongly filed as learned Commissioner (Appeals) has essentially granted full relief to the assessee by quashing the assessment order. Thus, on instructions, he sought permission to withdraw the appeal. A letter to this effect furnished by learned counsel for assessee is kept on record.

3.

Learned Departmental Representative has no objection to withdrawal of the appeal filed by the assessee.

4.

Considering the above, we permit the assessee to withdraw the present appeal. Accordingly, the appeal is dismissed as withdrawn.

5.

In the result, appeal is dismissed.

Order pronounced in the open court on 16th May, 2023

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