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“Section 254(2)”

Section References (mined)Section 254Section 254(2)468 judgments

The decision most relied on for Section 254(2) is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 judgments on BharatTax.

Leading authorities on Section 254(2)

National Thermal Power Co. Ltd. v. CIT
229 ITR 383 · 1998 · Supreme Court
5,834
citing judgments

Appellate authorities can consider new claims and additional grounds if the relevant facts are already on record. The purpose of assessment is to correctly determine tax liability, allowing both parties to raise issues.

CIT v. Tata Elxsi Ltd.
349 ITR 98 · 2012 · High Court
818
citing judgments

When computing deduction under Section 10A, if communication or telecommunication expenses are excluded from export turnover, they must also be excluded from total turnover to maintain consistency and apply the ordinary meaning of 'turnover' in context.

ACIT v. Saurashtra Kutch Stock Exchange Ltd.
305 ITR 227 · 2008 · Supreme Court
470
citing judgments

Non-consideration of a decision by a jurisdictional High Court or the Supreme Court constitutes a mistake apparent from the record. However, non-consideration of a non-jurisdictional High Court decision does not typically amount to such a mistake.

Asia Satellite Telecommunications Co. Ltd. v. DIT
332 ITR 340 · 2011 · High Court
359
citing judgments

Payments for the use of equipment, such as satellite transponders, do not constitute 'royalty' under Section 9(1)(vi) of the Income-tax Act, 1961, or under applicable tax treaties, especially when there is no transfer of the right to use a process or underlying technology.

CIT v. Tasgaon Taluka S.S.K. Ltd.
103 Taxmann.com 57 · 2019 · Supreme Court
306
citing judgments

The Supreme Court holds that the issue of payment of excessive price on purchase of sugarcane by assesses is no longer res integra. The court elaborately dealt with this issue.

Bangalore Club v. CIT
350 ITR 509 · 2013 · Supreme Court
247
citing judgments

The Supreme Court affirmed the doctrine of mutuality, holding that contributions received from and returned to members for a common purpose do not constitute taxable profits. However, income from transactions with non-members or interest earned from investments in external entities (like cooperative banks) may break the mutuality chain and be taxable under Section 56, falling outside the scope of Section 80P deductions.

Assam Bengal Cement Co. Ltd. v. CIT
27 ITR 34 · 1955 · Supreme Court
174
citing judgments

The Supreme Court established the foundational test for distinguishing between capital and revenue expenditure, holding that the aim and object of the expenditure and whether it brings into existence an asset or an advantage of an enduring nature determines its character, irrespective of the payment method. An advantage lasting five years or more can be considered enduring.

CIT v. Visakhapatnam Port Trust
144 ITR 146 · 1983 · High Court
124
citing judgments

Sections 4 and 5 of the Income Tax Act, which define total income and chargeability, are subject to Section 90, meaning that Double Taxation Avoidance Agreements (DTAAs) override the Act's provisions in case of a conflict.

Judgments citing Section 254(2)

Sultanpur Juth Seva Sahkari Mandli Ltd, Rajkot vs. Assessment Unit, NFAC (Present Juris. ACIT-DCIT Cir 1(1), Rajkot

In the result, appeal filed by the assessee is allowed

ITA 493/RJT/2024[2020-21]Status: DisposedITAT Rajkot27 Feb 2025AY 2020-21

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No.492 & 493 & 697/Rjt/2024 ("नधा"रण वष"/Assessment Year: (2018-19 & 2020-21) Sultanpur Juth Seva Sahkari Assessment Unit, Nfac Mandali Ltd. (Present Juris. Acit-Dcit Vs. Cir-1(1) Sultanpur, At Sultanpur Tal: Gondal, Dist. It Office, New Aayakar Bhavan, Vatiaka, Rajkot – 364470 Rajkot - 360001 "थायी लेखा सं./जीआइआरसं./Pan/Gir No.: Aaabs0194F (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Sulabh Pad Shah, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 142(1)Section 143(3)Section 270ASection 80P(2)(a)Section 80P(2)(d)

Jurisdictional High Court and Supreme Court is a mistake apparent on record, therefore, the above orders of the jurisdictional Tribunal require rectification under section 254 (2) of the Act. In this regard, we find that the Co-ordinate Bench of Rajkot, in the above decisions, has clearly considered ... Therefore, we note that above decisions of the Co-ordinate Bench, are speaking and reasoned decisions and hence, do not require rectification under section 254(2) of the Sultanpur Juth Seva Sahakari Mandali Ltd. v. ACIT ITA No. 492 & 493 & 697 /Rjt/2024 ( AY. 2018-19 & 2020-21) Act, as judicial

Sultanpur Juth Seva Sahkari Mandli Ltd, Rajkot vs. Assessment Unit, NFAC (Present Juris. ACIT-Dict Cir 1(1) Rajkot), Rajkot

In the result, appeal filed by the assessee is allowed

ITA 492/RJT/2024[2018-19]Status: DisposedITAT Rajkot27 Feb 2025AY 2018-19

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No.492 & 493 & 697/Rjt/2024 ("नधा"रण वष"/Assessment Year: (2018-19 & 2020-21) Sultanpur Juth Seva Sahkari Assessment Unit, Nfac Mandali Ltd. (Present Juris. Acit-Dcit Vs. Cir-1(1) Sultanpur, At Sultanpur Tal: Gondal, Dist. It Office, New Aayakar Bhavan, Vatiaka, Rajkot – 364470 Rajkot - 360001 "थायी लेखा सं./जीआइआरसं./Pan/Gir No.: Aaabs0194F (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Sulabh Pad Shah, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 142(1)Section 143(3)Section 270ASection 80P(2)(a)Section 80P(2)(d)

Jurisdictional High Court and Supreme Court is a mistake apparent on record, therefore, the above orders of the jurisdictional Tribunal require rectification under section 254 (2) of the Act. In this regard, we find that the Co-ordinate Bench of Rajkot, in the above decisions, has clearly considered ... Therefore, we note that above decisions of the Co-ordinate Bench, are speaking and reasoned decisions and hence, do not require rectification under section 254(2) of the Sultanpur Juth Seva Sahakari Mandali Ltd. v. ACIT ITA No. 492 & 493 & 697 /Rjt/2024 ( AY. 2018-19 & 2020-21) Act, as judicial

Leela Dutt Sharma, Chandigarh vs. Income Tax Officer, Ward 5(5), Chandigarh

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

ITA 929/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh25 Feb 2025AY 2017-18

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 929/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Leela Dutt Sharma, The Ito, बनाम Scf No. 566, Kesho Ram Ward 5 (5), Complex, Chandigarh Vs. Burail, Chandigarh "थायी लेखा सं./Pan No: Apaps8338G अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Mode ) "नधा""रती क" ओर से/Assessee By : None (Withdrawal Application) राज"व क" ओर से/ Revenue By : Shri Vivek Vardhan, Addl. Cit, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 25.02.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 25.02.2025 आदेश/Order Per Bench : Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 16.08.2024 Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’], For The Assessment Year 2017-18. 2. During The Proceedings, None Appeared On Behalf Of The Assessee. However, An Application Dated 30.01.2025 Has Been Filed By The Assessee For Withdrawal Of This Appeal On The 929-Chd-2024 Leela Dutt Sharma, Chandigarh

For Appellant: None (Withdrawal Application)For Respondent: Shri Vivek Vardhan, Addl. CIT, Sr. DR
Section 254(2)

full benefit of this Scheme, then both sides will be at liberty to get the appeal revived after filing of application under Section 254(2) of the Income Tax Act. Such application be filed within due date of limitation provided under this Scheme. 4. In the result, appeal

Sandhya Rani, Yamuna Nagar vs. Income Tax Officer, Ward-4, Yamuna Nagar

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

ITA 830/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh25 Feb 2025AY 2015-16

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 830/Chd/2024 "नधा"रण वष" / Assessment Year : 2015-16 Sandhya Rani, The Ito, बनाम C/O Tej Mohan Singh, Ward 4, Advocate, Yamunanagar Vs. 527, Sector 10-D, Chandigarh "थायी लेखा सं./Pan No: Auopr2187B अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Mode ) "नधा""रती क" ओर से/Assessee By : Shri Tej Mohan Singh, Advocate राज"व क" ओर से/ Revenue By : Shri Vivek Vardhan, Addl. Cit, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 25.02.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 25.02.2025 आदेश/Order Per Bench : Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 18.06.2024 Of Ld. Addl. / Joint Commissioner Of Income Tax (Appeals)-1, Delhi For The Assessment Year 2015-16. 2. During The Proceedings, An Application Dated 31.01.2025 Has Been Filed By The Counsel Of The Assessee For Withdrawal Of This Appeal On The Ground That The Assessee Has Moved An Application Under The Direct Tax 'Vivad Se Vishwas Scheme

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Shri Vivek Vardhan, Addl. CIT, Sr.DR
Section 254(2)

full benefit of this Scheme, then both sides will be at liberty to get the appeal revived after filing of application under Section 254(2) of the Income Tax Act. Such application be filed within due date of limitation provided under this Scheme. 4. In the result, appeal

Vijay Sharma, Ropar vs. Income Tax Officer Ward 2(4) Ropar, Ropar

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

ITA 724/CHANDI/2024[2013-14]Status: DisposedITAT Chandigarh25 Feb 2025AY 2013-14

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 724/Chd/2024 "नधा"रण वष" / Assessment Year : 2013-14 Vijay Sharma, The Ito, बनाम Kaplish Niwas, Ward 2(4), Gurudwara Road, Ropar Vs. Ropar "थायी लेखा सं./Pan No: Aceps9708H अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Mode ) "नधा""रती क" ओर से/Assessee By : None (Withdrawal Application) राज"व क" ओर से/ Revenue By : Shri Ved Parkash Kalia, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 25.02.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 25.02.2025 आदेश/Order Per Bench : Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 26.04.2024 Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2013-14. 2. During The Proceedings, None Appeared On Behalf Of The Assessee. However, An Application Dated 22.02.2025 Through E.Mail Has Been Filed By The Counsel Of The Assessee For Withdrawal Of This Appeal On The Ground That The Assessee Has Opted To Take Benefit Under The Direct Tax 'Vivad Se Vishwas

For Appellant: None (Withdrawal Application)For Respondent: Shri Ved Parkash Kalia, Sr.DR
Section 254(2)

full benefit of this Scheme, then both sides will be at liberty to get the appeal revived after filing of application under Section 254(2) of the Income Tax Act. Such application be filed within due date of limitation provided under this Scheme. 4. In the result, appeal

Gurmail Singh, Chandigarh vs. Income Tax Officer, Chandigarh

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

ITA 525/CHANDI/2024[2011-12]Status: DisposedITAT Chandigarh25 Feb 2025AY 2011-12

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 525/Chd/2024 "नधा"रण वष" / Assessment Year : 2011-12 Gurmail Singh, The Ito, बनाम H.No. 2667, Chandigarh Sector 37-C, Vs. Chandigarh "थायी लेखा सं./Pan No: Ajdps9389N अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Mode ) "नधा""रती क" ओर से/Assessee By : Shri Tej Mohan Singh, Advocate राज"व क" ओर से/ Revenue By : Shri Vivek Vardhan, Addl. Cit, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 25.02.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 25.02.2025 आदेश/Order Per Bench : Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 20.03.2024 Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’], For The Assessment Year 2011-12. 2. During The Proceedings, An Application Dated 11.02.2025 (Wrongly Written As 11.02.2024) Has Been Filed By The Counsel Of The Assessee For Withdrawal Of This Appeal On The Ground That The Assessee Has Filed An Application In Form 1 Under The 525-Chd-2024 Gurmail Singh, Chandigarh

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Shri Vivek Vardhan, Addl. CIT, Sr.DR
Section 254(2)

full benefit of this Scheme, then both sides will be at liberty to get the appeal revived after filing of application under Section 254(2) of the Income Tax Act. Such application be filed within due date of limitation provided under this Scheme. 4. In the result, appeal

Anju Kaushal, Panchkula vs. Income Tax Officer, Ward-1, Panchkula

In the result, both the appeals are dismissed as withdrawn

ITA 759/CHANDI/2023[2010-11]Status: DisposedITAT Chandigarh25 Feb 2025AY 2010-11

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 758 & 759/Chd/2023 "नधा"रण वष" / Assessment Year: 2010-11 Anju Kaushal, The Ito, बनाम C/O Shri Tej Mohan Singh, Ward 1, Advocate, Panchkula Vs. # 527, Sector 10D, Chandigarh "थायी लेखा सं./Pan No: Afspk0769D अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Mode ) "नधा""रती क" ओर से/Assessee By : Shri Tej Mohan Singh, Advocate राज"व क" ओर से/ Revenue By : Shri Vivek Vaadhan, Addl. Cit, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 25.02.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 25.02.2025 आदेश/Order Per Bench : Both The Appeals Have Been Filed By The Assessee Against The Separate Orders Dated 20.10.2023 & 24.11.2023 Respectively Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’], For The Assessment Year 2010-11. 2. During The Proceedings, An Application Dated 23.01.2025 Has Been Filed By The Counsel Of The Assessee For Withdrawal Of Aforesaid Appeals On The Ground That The Assessee Has Opted

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Shri Vivek Vaadhan, Addl. CIT, Sr.DR
Section 254(2)

full benefit of this Scheme, then both sides will be at liberty to get the appeals revived after filing of application under Section 254(2) of the Income Tax Act. Such application be filed within due date of limitation provided under this Scheme. 7. In the result, both the appeals

Anju Kaushal, Panchkula vs. Income Tax Officer, Ward-1, Panchkula

In the result, both the appeals are dismissed as withdrawn

ITA 758/CHANDI/2023[2010-11]Status: DisposedITAT Chandigarh25 Feb 2025AY 2010-11

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 758 & 759/Chd/2023 "नधा"रण वष" / Assessment Year: 2010-11 Anju Kaushal, The Ito, बनाम C/O Shri Tej Mohan Singh, Ward 1, Advocate, Panchkula Vs. # 527, Sector 10D, Chandigarh "थायी लेखा सं./Pan No: Afspk0769D अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Mode ) "नधा""रती क" ओर से/Assessee By : Shri Tej Mohan Singh, Advocate राज"व क" ओर से/ Revenue By : Shri Vivek Vaadhan, Addl. Cit, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 25.02.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 25.02.2025 आदेश/Order Per Bench : Both The Appeals Have Been Filed By The Assessee Against The Separate Orders Dated 20.10.2023 & 24.11.2023 Respectively Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’], For The Assessment Year 2010-11. 2. During The Proceedings, An Application Dated 23.01.2025 Has Been Filed By The Counsel Of The Assessee For Withdrawal Of Aforesaid Appeals On The Ground That The Assessee Has Opted

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Shri Vivek Vaadhan, Addl. CIT, Sr.DR
Section 254(2)

full benefit of this Scheme, then both sides will be at liberty to get the appeals revived after filing of application under Section 254(2) of the Income Tax Act. Such application be filed within due date of limitation provided under this Scheme. 7. In the result, both the appeals

M/S Metlonics Industries Pvt. Ltd., Chandigarh vs. DCIT, C-1(1), Chandigarh

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

ITA 1239/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh25 Feb 2025AY 2011-12

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 1239/Chd/2019 "नधा"रण वष" / Assessment Year : 2011-12 M/S Metlonics Industries The Dcit, बनाम Pvt. Ltd., Circle 1(1), Plot No. 118, Industrial Chandigarh Vs. Area Phase -2, Chandigarh "थायी लेखा सं./Pan No: Aaccm2009A अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Mode ) "नधा""रती क" ओर से/Assessee By : None (Withdrawal Application) राज"व क" ओर से/ Revenue By : Shri Ved Parkash Kalia, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 25.02.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 25.02.2025 आदेश/Order Per Bench : Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 18.07.2019 Of Ld. Commissioner Of Income Tax (Appeals)-1, Chandigarh [Herein Referred To As ‘Cit(A)’], For The Assessment Year 2011-12. 2. During The Proceedings, None Appeared On Behalf Of The Assessee. However, An Application Has Been Filed By The Assessee On 24.02.2025 For Withdrawal Of This Appeal On The Ground That The Assessee Has Opted For The 'Vivad Se Vishwas

For Appellant: None (Withdrawal Application)For Respondent: Shri Ved Parkash Kalia, Sr. DR
Section 254(2)

full benefit of this Scheme, then both sides will be at liberty to get the appeal revived after filing of application under Section 254(2) of the Income Tax Act. Such application be filed within due date of limitation provided under this Scheme. 4. In the result, appeal

Sukhminder Singh So Joginder Singh Village and Post Office Udhamgarh, Jagadhri Yamunanagar, Haryana vs. Assessing Officer NFAC Delhi Jurisdictional Assessing Officer Income Tax Officer Ward-5 Yamunanagar, Haryana

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

ITA 647/CHANDI/2024[2018-2019]Status: DisposedITAT Chandigarh24 Feb 2025AY 2018-2019

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 647/Chd/2024 "नधा"रण वष" / Assessment Year : 2018-19 Sukhminder Singh, The Ito, बनाम S/O Joginder Singh, Ward 5, Village & Po Udhamgarh, Yamunanagar Vs. Jagadhri Yamunanagar "थायी लेखा सं./Pan No: Bpsps7167A अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Mode ) "नधा""रती क" ओर से/Assessee By : None (Withdrawal Application) राज"व क" ओर से/ Revenue By : Shri Rohit Sharma, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 06.02.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 24.02.2025 आदेश/Order Per Krinwant Sahay, Am : Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 15.03.2024 Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’], For The Assessment Year 2018-19. 2. It Is Seen From The Record That The Registry Has Pointed Out A Delay Of 08 Days (09 Days As Per Assessee) In Filing Of 647-Chd-2024 Sukhminder Singh, Jagdhari

For Appellant: None (Withdrawal Application)For Respondent: Shri Rohit Sharma, CIT DR
Section 254(2)

then both sides will be at liberty to get 647-Chd-2024 Sukhminder Singh, Jagdhari the appeal revived after filing of application under Section 254(2) of the Income Tax Act. Such application be filed within due date of limitation provided under this Scheme. 7. In the result, appeal

Sh. Karam Singh, Ambala vs. ITO, Ward-2, Ambala

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

ITA 374/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh24 Feb 2025AY 2015-16

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 374/Chd/2024 "नधा"रण वष" / Assessment Year : 2015-16 Karam Singh, The Ito, बनाम Village Shahpur, Ward 2, Hamidpur Ambala Vs. Tehsil Naraingarh, Ambala "थायी लेखा सं./Pan No: Fuvps4551Q अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Mode ) "नधा""रती क" ओर से/Assessee By : None (Withdrawal Application) राज"व क" ओर से/ Revenue By : Shri Rohit Sharma, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 06.02.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 24.02.2025 आदेश/Order Per Krinwant Sahay, Am : Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 21.02.2024 Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’], For The Assessment Year 2015-16. 2. During The Proceedings, None Appeared On Behalf Of The Assessee. However, An Application Dated 24.01.2025 Has Been Filed By The Assessee For Withdrawal Of This Appeal On The 374-Chd-2024 Karan Singh, Ambala

For Appellant: None (Withdrawal Application)For Respondent: Shri Rohit Sharma, CIT DR
Section 254(2)

full benefit of this Scheme, then both sides will be at liberty to get the appeal revived after filing of application under Section 254(2) of the Income Tax Act. Such application be filed within due date of limitation provided under this Scheme. 4. In the result, appeal