M/S. PRAKASH INDUSTRIES LTD.,NEW DELHI vs. ADDL. CIT, HISAR

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ITA 1510/DEL/2010Status: DisposedITAT Delhi03 March 2020AY 2006-072 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the written request from the assessee's counsel. In light of the assessee's request, the Tribunal decided to dismiss all the pending appeals.

What were the facts?

The assessee, M/s. Prakash Industries Ltd., filed multiple appeals before the Income Tax Appellate Tribunal (ITAT) for various assessment years. The assessee subsequently made a written request to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request for withdrawal of their appeals before the Tribunal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI BHAVNESH SAINI & SHRI R.K. PANDA

Hearing: 03.03.2020Pronounced: 03.03.2020

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “F” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER ITA.Nos.1378 & 2840/Del./2011 Assessment Years 2007-2008 & 2008-2009 & ITA.Nos.1510 & 348/Del./2010 Assessment Years 2006-2007 & 2006-2007 M/s. Prakash Industries The Addl. CIT, Company Ltd., Near IOCL Depot, Najafgarh –Bijwasan Road, vs. Circle, Aayakar Bhawan, Bijwasan, New Delhi – 061. Sector – 14, Hisar. PAN AABCP6765H (Appellant) (Respondent) For Assessee : Ms. Vanshika Taneja, Advocate For Revenue : Shri Sanjay Tripathi, SR DR Date of Hearing : 03.03.2020 Date of Pronouncement : 03.03.2020 ORDER PER BHAVNESH SAINI, J.M.

All the appeals by the assessee are directed against the different Orders of the Ld. CIT(A), Rohtak, Dated 10.05.2011 for the A.Y. 2008-2009, Dated 04.02.2011 for the A.Y. 2007-2008, Dated 24.02.2010 for the A.Y. 2006- 2007 and Dated 09.02.2009 for the A.Y. 2006-2007.

2 ITA.Nos.2840 & 1378/Del./2011 1510 &348/Del./2010 M/s. Prakash Industries Ltd., New Delhi. 2. Learned Counsel for the Assessee made a request in writing for withdrawal of the above appeals. The written request is placed on record. In view of the above, all the appeals of the assessee are dismissed as withdrawn.

3.

In the result, appeals of the Assessee are dismissed.

Order pronounced in the open Court.

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