NORTH INDIA INFRATECH PVT. LTD.,DELHI vs. ACIT, CIRCLE- 18(2), NEW DELHI

PDF · subscribers
ITA 498/DEL/2019Status: DisposedITAT Delhi16 July 2021AY 2008-092 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 accepted the assessee's request for withdrawal of the appeal without going into its merits. The Senior DR had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal for the assessment year 2008-09. However, the assessee's counsel informed the tribunal that the appeal was filed by mistake and requested to withdraw it.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be accepted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & SHRI KUL BHARAT SHRI KUL BHARATSHRI SHRI

For Respondent: Shri M. Baranwal, Senior DR
Hearing: 16.07.2021Pronounced: 16.07.2021

PER G.S. PANNU PER G.S. PANNU, , , , VP PER G.S. PANNU PER G.S. PANNU VP VP : VP This appeal by the assessee for the assessment year 2008-09 is directed against the order of learned CIT(A)-15, New Delhi dated 30th November, 2018.

2.

Nobody appeared on behalf of the assessee at the time of Virtual Hearing before us. The learned counsel for the assessee, vide letter dated 24th June, 2021 has informed as follows :-

1.

“Also this appeal was filed by mistake and we withdraw the appeal as this appeal is still pending with CIT(A)-06 New Delhi.”

2 ITA-498/Del/2019

3.

Learned Senior DR has no objection to the prayer of the assessee for withdrawal of the appeal.

4.

Without going into its merit, the request of the assessee for withdrawal of the appeal is accepted.

5.

Accordingly, the appeal of the assessee is dismissed as withdrawn.

Above decision was announced on conclusion of Virtual Hearing on 16th July, 2021.

Recent GST High Court judgments

Search GST case law →