AASHIYANA BUILDMART PVT. LTD.,NOIDA vs. DCIT, CENTRAL CIRCLE, NOIDA

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ITA 359/DEL/2019Status: DisposedITAT Delhi12 May 2023AY 2010-112 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 Tribunal allowed the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

Whether the assessee has the right to withdraw its appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “A” NEW DELHI

Before: SHRI ANIL CHATURVEDI & SHRI YOGESH KUMAR US

आदेश /O R D E R

PER ANIL CHATURVEDI, AM:

1.

This appeal by assessee has been directed against the order passed by CIT(A)-IV, Kanpur u/s 250(6) of the Income Tax Act, 1961 dated 19.11.2018 relating to A.Y. 2010-11.

I.T.A.No.359/Del/2019

2.

During the course of hearing, the Ld. Counsel for the assessee submitted that he has the instruction to withdraw this appeal and therefore the appeal be treated as withdrawn.

3.

The Ld. DR has no objection in assessee withdrawing its appeal.

4.

Considering the submissions of Learned AR, the appeal is allowed to withdrawn the appeal. Accordingly, the appeal is dismissed as withdrawn.

5.

In the result, appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court on 12/05/2023.

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