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Income Tax Appellate Tribunal, DELHI BENCH “A”: NEW DELHI
Before: SHRI N.K. BILLAIYA & MS. ASTHA CHANDRA
The appeal filed by the Revenue is directed against the order dated 20.09.2018 of the Ld. Commissioner of Income Tax (Appeals)- 40, Delhi pertaining to the assessment year (“AY”) 2015-16 .
At the outset, the Ld. Sr. DR submitted that no appeal has been filed by the department in the case of M/s. Association of Indian Universities for AY 2015-16 and that in Form No. 36 the assessment year has been erroneously typed as AY 2015-16 instead of AY 2014-15. He further submitted that the Revenue seeks withdrawal of appeal for AY 2014-15 in Ld. CIT(E) Delhi vide letter F. No. CIT(E)/Judl/CIT(A)/1259/2019- 20/1828 dated 11.09.2019. He drew our attention to a letter dated 25.08.2022 filed by the Revenue on the date of hearing addressed to the Sub Registrar, ITAT, New Delhi requesting that the appeal for the AY 2014-15 may be allowed to be withdrawn. The said letter dated 25.08.2022 is reproduced below:
None appeared for the assessee.
In view of the above, we accept the request of the Revenue for withdrawal of the appeal in and the appeal is dismissed as withdrawn.
In the result, the appeal of the Revenue is dismissed.