M/S. SWARO vs. KI INDIA PVT. LTD.,NEW DELHI

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ITA 6164/DEL/2013Status: DisposedITAT Delhi09 February 2021AY 2008-092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's submission that the issues were already decided in their favor. Consequently, the assessee prayed for the appeals to be dismissed as withdrawn.

What were the facts?

The assessee filed appeals against orders of the CIT(A) for assessment years 2007-2008 and 2008-2009. The assessee's counsel submitted that all issues had already been decided in favor of the assessee in previous merit appeals.

What were the issues?

The primary issue was whether the appeals should be withdrawn based on prior favorable decisions on the same matters.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “G” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR

Hearing: 09.02.2021Pronounced: 09.02.2021

2 ITA.Nos.6163 & 6164/Del./2013 M/s. Swarovski India Private Limited, New Delhi.

2.

Learned Counsel for the Assessee submitted that all the issues on which assessee has sought rectification under these appeals had already been decided in favour of the assessee in merit appeals. He has, therefore, prayed that both the appeals of the assessee may be dismissed as withdrawn.

3.

In view of the above submission of the Learned Counsel for the Assessee both the appeals of the Assessee are dismissed as withdrawn.

4.

In the result, both the appeals of the Assessee are dismissed as withdrawn. Order pronounced in the open Court. Sd/- Sd/- (B.R.R. KUMAR) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER Delhi, Dated 09th February, 2021 VBP/- Copy to 1. The appellant 2. The respondent 3. CIT(A) concerned 4. CIT concerned 5. D.R. ITAT ‘G’ Bench, Delhi 6. Guard File. // BY Order //

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