M/S. SAI SOFT SECURITIES LTD.,MORADABAD vs. PR. CIT, MORADABAD

PDF · subscribers
ITA 3937/DEL/2016Status: DisposedITAT Delhi30 October 2019AY 2011-122 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 considered the withdrawal application filed by the assessee. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against an order for AY 2011-12. The Director of the company later requested to withdraw the appeal. The assessment had been completed by accepting the returned income.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn based on the assessee's request.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.S. PANNU & SHRI AMIT SHUKLA

For Respondent: Shri S.S. Rana, CIT-DR

O R D E R PER AMIT SHUKLA, JM

The aforesaid appeal has been filed by the Assessee against the impugned order dated 08.03.2016 passed by Principal Commissioner of Income Tax, Moradabad for the Assessment Year 2011-12.

2.

The Director of the company, Mr. Mayank Dubey has filed his letter dated 28.10.2019 wherein he has stated that he would like to withdraw the present appeal as the assessment in the above case has been completed by the Ld. Assistant Commissioner of Income Tax, Circle-II, Moradabad, after accepting the returned income of the assessee-company.

3.

Learned Department Representative has no objection if the appeal of the assessee is dismissed as withdrawn.

4.

In view of the above, we dismiss the appeal of the assessee as withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 30th October, 2019.

Recent GST High Court judgments

Search GST case law →