Income Tax Appellate Tribunal - Delhi
Shri Inderjeet Singh Chadha, Moradabad vs Dcit, New Delhi on 3 September, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'C', NEW DELHI
BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
AND
SHRI O.P. KANT, ACCOUNTANT MEMBER
ITA No.4893/Del/2016
Assessment Year: 2010-11
Shri Inderjeet Singh Chadha, Vs. DCIT,
455, Civil Lines, Avas Vikas, Central Circle-29,
Moradabad New Delhi
PAN :ACKPC9646G
(Appellant) (Respondent)
Appellant by Shri Shivansh Pandya, Adv.
Respondent by Shri Raghunath, Sr.DR
Date of hearing 28.08.2019
Date of pronouncement 03.09.2019
ORDER
PER O.P. KANT, A.M.:
The present appeal by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-30, New Delhi, dated 15.06.2016, pertaining to assessment year 2010-11.
2. At the outset, Shri Shivansh Pandya, Advocate, learned counsel for the assessee submitted he does not want to press this appeal and requested that the same may be dismissed as withdrawn, to which, the learned Departmental Representative has no objection.
2ITA No.4893/Del./2016
3. Considering the request of the assessee's counsel, the appeal is dismissed as withdrawn.
Order is pronounced in the open court on 3rd September, 2019.
Sd/- Sd/-
[SUDHANSHU SRIVASTAVA] [O.P. KANT]
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 3rd September, 2019.
RK/-[d.t.d.s] Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR Asst. Registrar, ITAT, New Delhi