DUBAI AVIATION CORPORATION,NEW DELHI vs. ACIT (INTERNATIONAL TAXATION - 1), 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 granted the assessee's request to withdraw the appeal. The Departmental Representative had no objection to the withdrawal.
What were the facts?
The assessee filed an appeal for assessment year 2014-15. The assessee's authorized representative filed a letter seeking permission to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee's appeal should be withdrawn as requested.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘A’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI SUDHANSHU SRIVASTAVA
PER G.S. PANNU, VP : This appeal by the assessee for the assessment year 2014-15 is directed against the order of learned CIT (International Taxation), Delhi dated 26.09.2018 and 27.09.2018.
None has appeared on behalf of the assessee at the time of Virtual Hearing before us. The assessee’s AR has filed a letter dated 04.01.2021
2 ITA-6533/Del/2019
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