N.T. BACK OFFICE SERVICES PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 13(1), NEW DELHI

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ITA 4230/DEL/2017Status: DisposedITAT Delhi07 January 2020AY 2010-112 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 assessee had been granted relief in proceedings related to the impugned order. As the assessee wished to withdraw the appeal and the revenue did not object, the Tribunal dismissed the appeal.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(A) for the Assessment Year 2010-11. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn, given the subsequent relief obtained by the assessee in related proceedings.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “E” NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI O.P. KANT

For Appellant: Shri Rohan Khare, Adv
For Respondent: Ms. Rakhi Vimal, Sr.D.R

PER AMIT SHUKLA, J.M.: The aforesaid appeal has been filed by the assessee against the impugned order dated 16.02.2016 passed by Commissioner of Income Tax (Appeals)-XX, New Delhi for the Assessment Year 2010-11.

2.

During the course of hearing, at the outset, the ld. counsel for the assessee submitted that assessee has been granted relief in the proceedings initiated in consequence to the impugned order passed u/s.263 of the Act; therefore, assessee would like to withdraw the present appeal.

3.

Learned Department Representative did not object if the appeal of the assessee is dismissed as withdrawn.

4.

In view of the submission of the ld. counsel, we dismiss the appeal of the assessee as withdrawn.

6.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on 7th January, 2020.

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