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Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL
Before: SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & SHRI K. NARASIMHA CHARYSHRI K. NARASIMHA CHARY SHRI K. NARASIMHA CHARY SHRI K. NARASIMHA CHARY
This appeal by the assessee for the assessment year 2015-16 is directed against the order of learned CIT(A)-3, Gurgaon dated 29th June, 2018.
Nobody appeared on behalf of the assessee at the time of hearing. Vide letter dated 29th July, 2020, the assessee has sought permission to withdraw Ground No.1 raised by it in the captioned appeal following the resolution of the dispute under MAP with the USA and, in support, a communication of the CBDT (Foreign Tax & Tax Research-I Division) dated 15th November, 2019 has been enclosed.
2 ITA-5092/Del/2010
Further, with regard to Ground No.2, the assessee has requested for withdrawal of the said ground to buy peace and attain closure on the litigation for the captioned assessment year.
Learned Senior DR has no objection for the withdrawal of the above two grounds.
In view of the above, we accept the request of the assessee for withdrawal of the two grounds raised by it in the captioned assessment year.
In the result, the appeal of the assessee is dismissed as withdrawn.
Above decision was announced on conclusion of Virtual Hearing on 21st August, 2020.