M/S ZAMIL AIR CONDITIONERS INDIA PVT. LTD.,NEW DELHI vs. DCIT, 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 Tribunal considered the assessee's request for withdrawal and the lack of objection from the Department. The appeal was allowed to be withdrawn.
What were the facts?
The assessee filed an appeal against an order of the Dispute Resolution Panel. The assessee subsequently requested to withdraw the appeal due to business losses and inability to bear litigation expenses.
What were the issues?
The primary issue was whether the assessee's request to withdraw the appeal should be granted.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH “I.2”: NEW DELHI
Before: SHRI R.K. PANDA & SHRI SUDHANSHU SRIVASTAVA
This appeal has been filed by the assessee against the order of the Dispute Resolution Panel-2, New Delhi dated 1.12.2015 for the asstt. year 2011-12.
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