ASMARA APPARELS INDIA PRIVATE LIMITED,GURGAON vs. PCIT, GURGAON

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ITA 4814/DEL/2019Status: DisposedITAT Delhi02 June 2022AY 2014-152 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 assessee requested to withdraw the appeal, and the revenue had no objection. The Tribunal considered the withdrawal request and proceeded to dismiss the appeal.

What were the facts?

The assessee filed an appeal against an order passed by the PCIT under section 263 of the Income Tax Act for the assessment year 2014-2015. No one appeared on behalf of the assessee during the hearing.

What were the issues?

The primary issue was the assessee's request for withdrawal of their appeal against the PCIT's order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “A” : DELHI

Before: SHRI ANIL CHATURVEDI & SHRI N.K. CHOUDHARY

Hearing: 02.06.2022Pronounced: 02.06.2022

This appeal by Assessee has been directed against the Order of the Ld. PCIT, Gurgaon Dated 30.03.2019 passed under section 263 of the I.T. Act, 1961, for the A.Y. 2014-2015.

2 ITA.No.4814/Del./2019 Asmara Apparels India Private Limited, Gurgaon. 2. None appeared on behalf of the assessee. However, the assessee vide letter dated 01.06.2022 seeking permission for withdrawal of the appeal, to which, the Ld. D.R. has no objection.

3.

In view of the above, we dismiss the appeal of the assessee as withdrawn.

Order pronounced in the open court at the time of hearing i.e., on 02.06.2022.

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