RAM KUMAR JEWELLERS P.LTD.,MUZAFFARNAGAR vs. ITO, MUZAFFARNAGAR

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ITA 317/DEL/2017Status: DisposedITAT Delhi29 August 2019AY 2012-132 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 allowed the assessee's application to withdraw the appeal. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee preferred an appeal against an order passed under Section 263 of the Income Tax Act for the assessment year 2012-13. The assessee's authorized representative subsequently filed an application to withdraw the appeal.

What were the issues?

Whether the assessee's application to withdraw the appeal should be allowed.

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 ‘F’ BENCH,

Before: SMT. SUSHMA CHOWLA & SHRI N.K. BILLAIYA

Hearing: 28.08.2019Pronounced: 29.08.2019

This appeal by the assessee is preferred against the order dated 21.11.2016 framed u/s.263 of the Act for assessment year 2012-13.

2.

Vide application dated 28.08.2018 the authorised representative of the assessee M/s. S. K. Tandon & Company Chartered Accountants moved an application seeking permission to withdraw the appeal, hence the appeal is dismissed as withdrawn.

The order is pronounced in the open court on 29.08.2019.

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