M/S. HERMES INDIA RETAILS & DISTRIBUTORS PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE-11(1), NEW DELHI

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ITA 4132/DEL/2018Status: DisposedITAT Delhi27 June 2022AY 2013-143 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 granted permission for the withdrawal of the appeal after the Departmental Representative had no objection. Consequently, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee filed an appeal for assessment year 2013-14 against the order of the CIT(Appeals). At the time of hearing, the assessee requested permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, [ DELHI BENCH “S.M.C.” : DELHI ]

Before: SHRI CHALLA NAGENDRA PRASAD, S.M.C.

For Respondent: Shri Sumesh Swani, Sr. D. R.;
Hearing: 27/06/2022

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

1.

This appeal is filed by the assessee for assessment year 2013-14 against the order of the ld. Commissioner of Income Tax (Appeals)-4 [hereinafter referred to CIT (Appeals)] New Delhi, dated 22.03.2018.

2.

At the time of hearing the assessee submitted an application for permission of withdrawal of the appeal.

3.

The ld. DR has no objection.

4.

After hearing both the parties, permission is granted for withdrawal of the impugned appeal and the appeal of the assessee is dismissed.

5.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on : 27/06/2022.

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