M/S. LUFTHANSA GERMAN AIRLINES,GURGAON vs. DCIT, NEW DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal allowed the assessee's request to withdraw the appeal. The department had no objection to the withdrawal.
What were the facts?
The assessee, M/s. Lufthansa German Airlines, filed an appeal before the Income Tax Appellate Tribunal. The assessee subsequently sought to withdraw the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘D’ : NEW DELHI
Before: SHRI ANIL CHATURVEDI & SHRI KULDIP SINGH
Order : 08.04.2021 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Vide letter dated 2nd April, 2021 and for the reasons stated therein, the assessee seeks to withdraw the present appeal. The department has no objection. Consequently, the present appeal is dismissed as withdrawn. Order pronounced in open court on this 8th day of April, 2021 after the conclusion of the virtual hearing. sd/- (ANIL CHATURVEDI) JUDICIAL MEMBER Dated the 8th day of April, 2021/TS
Recent GST High Court judgments
Search GST case law →- Basant Kumar Gupta vs. Union Of INDIAPatna · 2 Nov 2026
- M/S Swapnashiyana Homes Developers Private Limited vs. The Union Of INDIAPatna · 2 Nov 2026
- M/S B.K. Agency Under The Proprietor Of Bhola Prasad vs. The Chief Commissioner, CGSTPatna · 2 Nov 2026
- Shree Hanumant Steel Traders vs. Assistant CommissionerChhattisgarh · 1 Nov 2026
- R.K.Service Station, Balasore vs. Commissioner CT And GST Odisha, CuttackOrissa · 31 Oct 2026
