INDIRAPURAM HABITAT CENTRE PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

ITA 5628/DEL/2015Status: DisposedITAT Delhi30 August 2019AY 2008-092 pages

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the assessee's appeals as withdrawn. This decision was based on the assessee's request not to proceed, following the dismissal of the Revenue's related appeals.

What were the facts?

The assessee filed appeals before the ITAT. The Revenue's appeals for the same assessment years had been dismissed due to low tax effect. The assessee's counsel stated they did not wish to proceed with their appeals.

What were the issues?

The primary issue was whether the assessee's appeals should be withdrawn. The decision was influenced by the outcome of the Revenue's appeals on grounds of low tax effect.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘E’ : NEW DELHI

Before: SHRI KULDIP SINGH & SHRI PRASHANT MAHARISHI

For Appellant: Shri Ved Jain, Advocate & Shri Ashish Goel, CA

For Respondent: Ms. Rinku Singh, Sr.DR & Ms. Parmita M. Biswas, CIT DR

Hearing: 22.08.2019

Date of Hearing : 22.08.2019 Date of Order : 30.08.2019 O R D E R PER BENCH : In view of the statement made by ld. AR for the assessee that since the Revenue’s appeals bearing nos.5685, 5686 & 5687/Del/2015 for AYs 2008- 09, 2009-10 & 2011-12 have already been dismissed on account of low tax effect, he does not want to proceed with the assessee’s appeals bearing nos. 5628/Del/2015, 5629/Del/2015 & 5630/Del/2015, hence assessee’s appeals are hereby dismissed as withdrawn. Order pronounced in open court on this 30th day of August, 2019.

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