SHIVRIEM MEGAMARTS PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

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ITA 3292/DEL/2011Status: DisposedITAT Delhi26 July 2022AY 2007-082 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 considered the assessee's request to withdraw the appeal. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against an assessment order. During the hearing, the assessee's counsel requested to withdraw the appeal as it had become infructuous.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to it becoming infructuous.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

Before: SH. ANIL CHATURVEDI & SH. ANUBHAV SHARMA

Hearing: 26.07.2022Pronounced: 26.07.2022

The appeal has been filed by the assessee against order dated 21.03.2011 in appeal no. 188 & 189/09-10 in assessment year 2007-08 passed by Commissioner of Income Tax (Appeals)-XI, New Delhi (hereinafter referred to as the First Appellate Authority in short ‘Ld. F.A.A.’) in regard to the appeal before it arising out of assessment order

M/s. Shivriem Megamarts P. ltd. 2 dated 24.12.2009 u/s 143(3) of the Income Tax Act, 1961 passed by ACIT, New Delhi (hereinafter referred to as the Assessing Officer ‘AO’). 2. During the course of hearing, the Ld. Counsel for the assessee submitted that he has the instruction to withdraw this appeal since it has become infructuous and filed an application to that effect. The Ld. DR has no objection if the appeal is dismissed as withdrawn.

3.

In view of the above, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 26th July, 2022.

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