M/S LINKEDLN TECHNOLOGY INFORMATION PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

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ITA 6531/DEL/2016Status: DisposedITAT Delhi30 August 2019AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee filed an application for withdrawal of the appeal. The Revenue had no objection to the withdrawal. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Assessing Officer for the assessment year 2012-13. The assessee did not appear for the hearing.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(1)

AI-generated summary — verify with the full judgment below

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

Before: SH.PRAMOD KUMAR & MS. SUSHMA CHOWLA

For Respondent: Ms. Ashima Neb, Sr.DR
Hearing: 30.08.2019Pronounced: 30.08.2019

आदेश / ORDER

PER SUSHMA CHOWLA, JM:

1.

The appeal filed by assessee is against the order of AO, dated 20.10.2016 relating to assessment year 2012-13 against the order

ITA No:- 6531/Del/2016 Assessment Year: 2012-13 passed under section 143(3) r.w.s 144C(1) of the Income-tax Act, 1961 (in short ‘the Act’). None was appeared on behalf of the assessee.

2.

The assessee has filed an application for withdrawal of the appeal. The Ld. DR for the Revenue has no objection to the same.

Hence, the appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of assessee is dismissed.

Order pronounced in the open court on 30th day of August, 2019.

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