M/S. ALSTOM GRID SAS,FRANCE vs. ADIT (INTERNATIONAL TAXATION), NEW DELHI

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ITA 4081/DEL/2016Status: DisposedITAT Delhi22 March 2021AY 2009-102 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 heard the submissions and perused the records. In view of the assessee's request, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee, Alstom Grid SAS, filed an appeal against an order of the Commissioner of Income Tax (Appeals). On the date of hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

For Appellant: Shri Deepak Thakur, Adv
Hearing: 22/03/2021Pronounced: 22/03/2021

ORDER

PER ANIL CHATURVEDI, AM:

1.

This appeal filed by the assessee is directed against the order dated 11.05.2016 passed by the Commissioner of Income Tax (Appeals)-42, New Delhi relating to Assessment Year 2009-10.

2.

On the date of hearing, Ld. A.R., Shri Deepak Thakur filed a letter dated 22.03.2021 submitting that assessee wants to Alstom Grid SAS vs. ADIT (IT) A.Y. 2011-12 2 withdraw the appeal. Revenue has no objection in assessee withdrawing the appeal.

3.

We have heard the rival submissions and perused the material on record. In view of the aforesaid request of Ld. A.R., the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 22.03.2021, immediately after conclusion of the hearing of the matter in virtual mode.

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