DELTA ENERGY SYSTEMS (INDIA) PVT. LTD.,GURGAON vs. DCIT, NEW DELHI

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ITA 2056/DEL/2015Status: DisposedITAT Delhi15 February 2023AY 2004-052 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's request to withdraw the appeal. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(Appeals). The assessee subsequently wished to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee could withdraw their appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘I’ : NEW DELHI

For Appellant: Ms. Priti Goel, Advocate
For Respondent: Shri Mrinal Kumar Das, Senior DR
Hearing: 13.02.2023

PER SHAMIM YAHYA, ACCOUNTANT MEMBER :

1.

This appeal by the assessee is directed against the order of ld. CIT (Appeals)- 44, New Delhi dated 30.01.2015 pertaining to the Assessment Year 2004-05.

2.

At the outset, ld. Counsel of the assessee submitted that assessee wishes to withdraw the appeal as assessee has obtained necessary relief. Ld. DR of the Revenue did not have any objection in this regard. Accordingly, the appeal is dismissed as withdrawn. Order pronounced in the open court on this 15th day of February, 2023.

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