SKYTONE MARKETING PVT. LTD.,NEW DELHI vs. ITO, WARD- 23(4), NEW DELHI

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ITA 7872/DEL/2017Status: DisposedITAT Delhi23 June 2022AY 2009-103 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 the assessee's request to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal for assessment year 2009-10 against the order of the CIT(Appeals). 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 “G” : DELHI ]

Before: SHRI CHALLA NAGENDRA PRASADSHRI PRADIP KUMAR KEDIA

For Appellant: Shri Nipun Mittal, Advocate;
For Respondent: Shri Abhishek Kumar, Sr. D. R.;
Hearing: 23/06/2022

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

1.

This appeal is filed by the assessee for assessment year 2009-10 against the order of the ld. CIT (Appeals)-23, New Delhi, dated 31.10.2017.

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 : 23/06/2022.

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