TAJ EXIM INTERNATIONAL LTD,NEW DELHI vs. ACIT, CIRCLE-25(1), NEW DELHI
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Income Tax Appellate Tribunal (ITAT) allowed the assessee's request to withdraw the appeal. The tribunal noted that the Department had no objection to this request.
What were the facts?
The assessee, Taj Exim International Ltd., filed an appeal before the ITAT for the assessment year 2005-06. 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The primary issue was whether the assessee's appeal should be withdrawn. The assessee chose not to press the appeal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘Friday-A’ NEW DLEHI
Before: SHRI G.S. PANNU, VICE- & SHRI K. NARASIMHA CHARY
Date of hearing: 14.02.2020 Date of order : 19.02.2020
ORDER PER K. NARASIMHA CHARY, J.M. During the course of hearing, ld. AR of the assessee submits that the assessee does not wish to press this appeal and seeks permission to withdraw the same. A written request to this effect is available on record. The ld. DR reports no objection on this request of the assessee. Therefore, the appeal is liable to be dismissed as withdrawn.
In the result, the appeal is dismissed. Order pronounced in the open court on 19th February, 2020. (G.S. PANNU) (K. NARASIMHA CHARY) VICE-PRESIDENT JUDICIAL MEMBER Dated:19/02/2020
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