AMBIENCE HOTEL & RESORTS PVT. LTD. vs. COMMISSIONER OF INCOME TAX CENTRAL -II,

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ITA/899/2015HC DelhiDLHC01566115201528 January 2016Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU2 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court of Delhi, after hearing some arguments from the learned counsel for the Assessee, granted leave to withdraw the appeals. Consequently, the appeals were dismissed as withdrawn. No decision on the merits of any issue was made. The operative direction was solely to dismiss the appeals as withdrawn.

What were the facts?

These are two appeals filed by the Assessee, Ambience Developers & Infrastructure Pvt. Ltd. and Ambience Hotel & Resorts Pvt. Ltd., against the order of the Commissioner of Income Tax (Central-II). The appeals were filed before the High Court of Delhi. The specific assessment years and the nature of the order under challenge are not detailed in the provided text. The procedural history indicates that the matters reached the High Court for hearing.

What were the issues?

The judgment does not record any specific issues that the Tribunal had to decide, nor does it detail the arguments presented by either the Assessee or the Revenue. The provided text only indicates that arguments were heard before the Assessee sought to withdraw the appeals.

AI-generated summary — verify with the full judgment below

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 13. + ITA 891/2015 AMBIENCE DEVELOPERS & INFRASTRUCTURE PVT.LTD. Appellant Through: Dr Rakesh Gupta, Ms Poonam Ahuja and Ms Monika Ghai, Advocates. versus COMMISSIONER OF INCOME TAX CENTRAL-II, Respondent Through: Mr Dileep Shivpuri, Senior Standing Counsel with Mr Zoheb Hossain, Junior Standing counsel. AND ITA 899/2015 AMBIENCE HOTEL & RESORTS PVT. LTD. Appellant Through: Dr Rakesh Gupta, Ms Poonam Ahuja and Ms Monika Ghai, Advocates. versus COMMISSIONER OF INCOME TAX CENTRAL -II, Respondent Through: Mr Dileep Shivpuri, Senior Standing Counsel with Mr Zoheb Hossain, Junior Standing counsel. CORAM: JUSTICE S.MURALIDHAR JUSTICE VIBHU BAKHRU ORDER % 28.01.2016 1. After some arguments, learned counsel for the Assessee seeks leave to ITA 891/2015 & ITA 899/2015 Page / of 2 Digitally Signed By:AMULYA Signature Not Verified

withdraw these appeals. 2. Dismissed as withdrawn. JANUARY 28, 2016 MK S.MURALIDHAR, J VIBHU BAKHRU, J ITA 891/2015 cfe ITA 899/2015 Page 2 of2

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