CENTRAL WAREHOUSING CORPORATION,NEW DELHI vs. DCIT, CIRCLE-5(2), NEW DELHI

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ITA 9596/DEL/2019Status: DisposedITAT Delhi02 February 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 to withdraw the appeal. The appeal was accordingly treated as withdrawn.

What were the facts?

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

What were the issues?

The assessee sought to withdraw the appeal as the relief sought had already been granted in a cross-objection.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH : B : NEW DELHI

Before: SHRI C.M. GARG & SHRI ANADEE NATH MISSHRA

For Appellant: Shri K. Sampath, Advocate &, Shri V. Rajakumar, Advocate
For Respondent: Ms Ranjit Kaur, Sr. DR
Hearing: 02.02.2023Pronounced: 02.02.2023

ORDER

PER C.M. GARG, JM:

1.

This appeal filed by the assessee is directed against the order dated 26.08.2014 of the CIT(A)-VI, New Delhi, relating to AY 2010-11.

2.

At the time of hearing, the ld. Counsel of the assessee, vide letter dated 28.01.2023, placed on record, submitted that assessee does not want to pursue the appeal and would like to withdraw the same in view of the fact that the relief sought vide the issue raised in this appeal has already been granted to the assessee in the Cross Objection filed by the assessee to grounds raised by the Revenue in ITA No.5784/Del/2014.

3.

The ld. DR has no objection in the assessee withdrawing its appeal.

4.

In view of the above submission of the ld. counsel, the assessee is allowed to withdraw the instant appeal and the appeal is accordingly treated as ‘withdrawn.’

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