M/S. TOTAL INTEGRATED DESIGN (INDIA) PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

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ITA 4952/DEL/2015Status: DisposedITAT Delhi17 June 2020AY 2006-073 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 Tribunal noted that the Departmental Representative had no objection to the withdrawal. Consequently, the Tribunal dismissed the appeal filed by the assessee.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) challenging an order from the CIT(A). During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn upon their request.

AI-generated summary — verify with the full judgment below

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

Before: Ms. SUSHMA CHOWLA & SHRI N.K. BILLAIYA

Hearing: 17.06.2020Pronounced: 17.06.2020

ORDER PER N.K. BILLAIYA, A.M.

With this appeal, the assessee has challenged the correctness of the Order of the Ld. CIT(A)-9, New Delhi, Dated 27.01.2015. 2. The appeal heard through video conferencing. At the very outset, the Counsel for the Assessee has stated that the appellant wants to withdraw the appeal. The petition for withdrawal of appeal read as under :

2 ITA.No.4952/Del./2015 M/s. Total Integrated Design (India) Pvt. Ltd., New Delhi.

3 ITA.No.4952/Del./2015 M/s. Total Integrated Design (India) Pvt. Ltd., New Delhi. 3. The Ld. D.R. has no objection.

4.

We, therefore, dismiss the appeal of the assessee as withdrawn

5.

In the result, appeal of the Assessee dismissed as withdrawn.

Order pronounced in the open Court.

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