What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

The assessee company appealed against the CIT(A)'s order. The assessee's counsel argued that the Assessing Officer was not justified in holding that the company had consciously concealed income and furnished inaccurate particulars. The Senior DR had no objection to the assessee's request.

What were the issues?

Whether the Assessing Officer was justified in holding that the assessee company had consciously made concealment and furnished inaccurate particulars of income.

Pnb Housing Finance Ltd., New… vs DCIT | ITAT Delhi 2019

Income Tax Appellate Tribunal, DELHI BENCH “F”: NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI PRASHANT MAHARISHI

For Appellant: Shri Vijay Nischal, CA

For Respondent: Shri Surender Pal, Sr. DR

Hearing: 01/08/2019

These appeals have been filed by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals) -7, New Delhi dated 22.9.2016 for 2009-10 asstt. year.

At the outset the Ld. AR submitted that Ld. AO was not justified in holding view that assessee company has consciously made concealment and furnish inaccurate particulars of income with a view to avoid imposition tax claiming inadmissible deduction under the provision of Income Tax Act, 1961. It is prayed that contention of AO being unwarranted be rejected.

The Ld. Sr. DR does not have any objection for the said request of the AR. 4. After considering the request submitted by the appellant and also Ld. Sr. DR do not have any objection, the appeals are allowed to be withdrawn. 5. In the result the appeals of the assessee are dismissed as withdrawn.

PNB HOUSING FINANCE LTD.,NEW DELHI vs. DCIT, NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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