Income Tax Appellate Tribunal - Delhi
Devender Kumar, Delhi vs Pcit-10 , Delhi on 19 April, 2023
INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "B": NEW DELHI
BEFORE
SHRI C. M. GARG, JUDICIAL MEMBER
AND
SHRI M. BALAGANESH, ACCOUNTANT MEMBER
ITA No. 659/Del/2022
(Assessment Year: 2017-18)
Devender Kumar, Vs. PCIT-10,
138, Mohammad Pur, New Delhi
Delhi-110066
(Appellant) (Respondent)
PAN: AHRPK2009B
Assessee by : Ms. Mansi Jain, CA
Revenue by: Sh. T. James Singson, CIT DR
Date of Hearing 18/04/2023
Date of pronouncement 19/04/2023
ORDER
PER M. BALAGANESH, A. M.:
1. This appeal in ITA No.659/Del/2022 for A.Y. 2017-18 arises out of the order by the Ld. Principal Commissioner of Income Tax, PCIT, Delhi in appeal No. ITBA/REV/F/REV5/2021-22/1039983053(1) dated 22.02.2022 (hereinafter referred to as ld. PCIT in short) against the order of assessment passed u/s. 143(3) of the Income Tax Act, 1961 (hereinafter referred to as Act) 12.12.2019 by the Ld. Assistant Commissioner of Income Tax, Circle-28(1), Delhi (hereinafter referred to as ld. AO).
2. At the time of hearing, the ld AR vide a letter dated 18.04.2023 stated that this appeal is preferred against the revision order passed by the ld PCIT u/s 263 of the Act and a consequential order has been passed by the ld AO, the same had resulted in assessee's favour. Accordingly, the ld AR submitted that the assessee would like to Page | 1 ITA No. 659/Del/2022 Devender Kumar withdraw this appeal. In view of the same, the appeal of the assessee is hereby dismissed as withdrawn.
3. In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court on 19/04/2023.
-Sd/- -Sd/-
(C. M. GARG) (M. BALAGANESH)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 19/04/2023
A K Keot
Copy forwarded to
1. Applicant
2. Respondent
3. CIT
4. CIT (A)
5. DR:ITAT
ASSISTANT REGISTRAR
ITAT, New Delhi
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