M/S. ADVANTEC COILS (P) LTD.,NEW DELHI vs. ITO, NEW DELHI

PDF · subscribers
ITA 4109/DEL/2016Status: DisposedITAT Delhi16 December 2019AY 2010-113 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. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). The assessee later filed an application to withdraw the appeal due to financial losses and the inability to bear litigation expenses.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “I-1” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR

Hearing: 16.12.2019Pronounced: 16.12.2019

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-44, New Delhi, Dated 29.01.2016, for the A.Y. 2010-2011.

2 ITA.No.4109/Del./2016 M/s. Advantec Coils (P.) Ltd., [Now known as Zamil Air Conditioners India Private Limited], New Delhi. 2. Learned Counsel for the Assessee filed an application stating therein that since assessee is running into losses and would not be able to bear the litigation expenses, therefore, in order to buy peace of mind, assessee prayed for withdrawal of the appeal.

3.

In view of the above, assessee is allowed to withdraw the appeal. Appeal of assessee is accordingly dismissed as withdrawn.

4.

In the result, appeal of Assessee dismissed as withdrawn.

Order pronounced in the open Court.

Recent GST High Court judgments

Search GST case law →