INDIA EXPOSITION MART LTD.,NEW DELHI vs. ITO, WARD- 12(2), NEW DELHI

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ITA 7127/DEL/2017Status: DisposedITAT Delhi19 October 2020AY 2013-142 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 assessee's counsel requested to withdraw the appeal. The CIT(DR) had no objection to the withdrawal. Therefore, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee, M/s India Exposition Mart Ltd., filed an appeal before the Income Tax Appellate Tribunal against an order of the CIT(Appeals). The appeal was for the assessment year 2013-14.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘C’, NEW DELHI

Before: SHRI H.S. SIDHU & SHRI O.P. KANT

For Appellant: Ms. Deepashree Rao, Adv
For Respondent: Ms. Sumit Singh, CIT(DR)
Hearing: 19.10.2020Pronounced: 19.10.2020

ORDER PER O.P. KANT, AM:

This appeal by the assessee is directed against order dated 03/11/2017 passed by the Ld. CIT(Appeals)-4, New Delhi [in short ‘the Ld. CIT(A)’] for assessment year 2013-14.

2.

At the outset, learned counsel for the assessee Ms. Deepashree Rao, Advocate has requested to withdraw this appeal to which learned CIT(DR) has no objection.

3.

Thus the appeal of the assessee has been withdrawn at the request of learned counsel for the assessee.

4.

In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court.

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