What did the Tribunal hold?

The Tribunal heard the submissions and, in view of the assessee's request, dismissed the appeal as withdrawn. The Revenue had no objection to the withdrawal.

The assessee filed an appeal against the order of the CIT(A) for AY 2010-11. On the date of hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the Tribunal.

Surander Yadav, New Delhi vs ACIT | ITAT Delhi 2023

Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI

For Appellant: Shri Deepesh Garg, Adv

For Respondent: Shri H. K. Choudhary, CIT-D.R

Hearing: 05.04.2023Pronounced: 05.04.2023

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER (Assessment Year : 2010-11) Surander Yadav Vs. ACIT C/o. M/s. RRA Taxindia, Gurgaon D-28, South Extension Part-I, New Delhi – 110049 PAN : AAHPY 7699 A (APPELLANT) (RESPONDENT) Assessee by Shri Deepesh Garg, Adv. Revenue by Shri H. K. Choudhary, CIT-D.R. Date of hearing: 05.04.2023 Date of Pronouncement: 05.04.2023 ORDER PER BENCH :

This appeal filed by the assessee is directed against the order dated 16.03.2020 of the Commissioner of Income Tax (Appeals)- Gurgaon relating to Assessment Year 2010-11.

On the date of hearing, the Counsel for the assessee seeking the withdrawal of the appeal. Revenue has no objection in assessee withdrawing the appeal.

2 3. We have heard the rival submissions and perused the material available on record. In view of the aforesaid request of the assessee, the appeal of assessee is dismissed as withdrawn.

In the result, appeal of assessee is dismissed.

Order pronounced in the open court on 05.04.2023

SURANDER YADAV,NEW DELHI vs. ACIT, GURGAON

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments