AVIGO VENTURE INVESTMENTS LTD.,MAURITIUS vs. DCIT, CPC, BANGLORE

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ITA 7149/DEL/2018Status: DisposedITAT Delhi09 December 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's application for withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against the order of the CIT(A). The assessee's counsel subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Before: SH. N. K. BILLAIYA & SH. C.N PRASAD

For Respondent: Smt. Anupama Anand, CIT DR
Hearing: 09/12/2021Pronounced: 09/12/2021

Appellant by Sh. R. K. Kapoor, CA Respondent by Smt. Anupama Anand, CIT DR Date of hearing: 09/12/2021 Date of Pronouncement: 09/12/2021 ORDER

PER N.K. BILLAIYA AM:

1.

This appeal by the assessee is preferred against the order of the CIT(A)-42, New Delhi dated 27.08.2018 pertaining to A.Y. 2015-16.

2.

At the very outset, the counsel for the assessee moved an application dated 06.12.2021 praying for the withdrawal of the appeal.

3.

Noting the contents of the application the appeal is dismissed as withdrawn. 6. Decision announced in the open court in the presence of both the representatives on 09.12.2021.

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