MARUBENI ITOCHU STEEL INDIA PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 16(1), NEW DELHI

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ITA 7394/DEL/2018Status: DisposedITAT Delhi31 July 2020AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal as the Assessing Officer had no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the DCIT for AY 2014-15. The assessee later entered into an Advance Pricing Agreement and requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn due to the subsequent execution of an Advance Pricing Agreement.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH FRIDAY NEW DELHI

Before: SHRI G.S. PANNU & SHRI K.N. CHARY

For Appellant: Shri Ankit Sahni, Adv

PER G.S. PANNU, VICE PRESIDENT

1.

The appeal filed by the assessee is directed against the order of Ld. DCIT, Delhi dated 19.09.2018 pertaining to the assessment year 2014-15.

2.

The Ld. AR submitted that the assessee has entered into an Advance Pricing Agreement and, therefore, requested for withdrawal of the said appeal.

3.

The Ld. Sr. DR did not have any objection to the said request of the AR. Assessment year 2014-15

4.

We have gone through the request submitted by the Ld. AR and since the Sr. DR does not have any objection, the appeal is allowed to be withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Open Court in the presence of the parties through video conferencing.

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