REMARKABLE CONSUMER ELECTRONICS PRIVATE LIMITED,NEW DELHI vs. PR.CIT-7, NEW DELHI

PDF · subscribers
ITA 667/DEL/2021Status: DisposedITAT Delhi05 April 2022AY 2015-163 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was disposed of as withdrawn based on the assessee's letter.

What were the facts?

The assessee filed an appeal against an order passed under Section 263 of the Income Tax Act for the Assessment Year 2015-16. During the hearing, the assessee's counsel submitted a letter requesting to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal against an order passed under Section 263.

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 BENCH “E” NEW DELHI

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI PRADIP KUMAR KEDIA

Hearing: 05.04.2022

आदेश /O R D E R PER C.N. PRASAD, J.M.

1.

This appeal by assessee has been directed against the order u/s 263 of the Income Tax Act, 1961 dated 29.09.2017 for AY 2015-16.

2.

At the time of hearing Ld. Counsel for the assessee furnished a letter dated 02.04.2022 stating that assessee wants to withdraw the appeal for the reasons mentioned in the letter. The contents of the letter are as under:

I.T.A.No.667/Del/2021

Date: 02.04.2022 The Assistant Registrar Income Tax Appellate Tribunal Bench E New Delhi. Sub: Request for permission to withdraw appeal vide M/s Remarkable Consumer Electronics Pvt. Ltd. (AY 2015-16) Sir, Most respectfully, it is prayed that the Appellant Company wishes not to pursue appeal no. which have been fixed for hearing on 05th April 2022. As such, your Honour’s may kindly permit to withdraw the appeal vide ITA No. 667/Del/2021 which is pending adjudication before the Hon’ble E Bench, Income Tax Appellate Tribunal, New Delhi. Thanking you, Yours faithfully, Sd/- (SURENDER KUMAR) CA COUNSEL OF THE APPELLANT COMPANY

3.

The Ld. DR has no serious objection in assessee’s withdrawing its appeal.

4.

Considering the submissions of the Ld. Counsel/assessee, we permit the assessee to withdraw its appeal. Accordingly, the appeal is dismissed as withdrawn.

5.

In the result, the appeal is dismissed as withdrawn.

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →