AARYA ORGANIC FOODS & AYURVEDIC INDUSTRIES PVT.LTD.,NEW DELHI vs. ITO WARD-1(2), NEW DELHI

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ITA 8582/DEL/2019Status: HeardITAT Delhi07 July 2022AY 2014-153 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 request of the assessee and, with no objection from the Department, permitted the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against the order of the CIT (Appeals) for the assessment year 2014-15. During the hearing, the assessee requested permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, [ DELHI BENCH “A” : DELHI ]

Before: SHRI CHALLA NAGENDRA PRASADSHRI ANADEE NATH MISSHRA

For Appellant: Ms. Supriya Mehta, C. A.;
For Respondent: Shri Kanav Bali, Sr. D. R.;
Hearing: 07/07/2022

आदेश / O R D E R PER C. N. PRASAD, J. M. :

1.

This appeal is filed by the assessee against the order of the ld. Commissioner of Income Tax (Appeals)-1, New Delhi, dated 18.09.2019 [hereinafter referred to CIT (Appeals)] for assessment year 2014-15.

2.

At the time of hearing, the assessee vide application of even date submits that they may be permitted to withdraw the impugned appeal.

3.

The ld. DR has no objection. 4, After hearing both the parties and considering the request of the assessee, we permit the assessee to withdraw the appeal. 5. In the result, the appeal is dismissed as withdrawn.

Order pronounced in the open court on : 07/07/2022.

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