EAGLE THEATRES,NEW DELHI vs. ACIT, CIRCLE- 52(1), NEW DELHI

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ITA 7178/DEL/2017Status: DisposedITAT Delhi16 December 2019AY 2007-082 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 noted that the appeal filed by the assessee was infructuous. Consequently, the appeal was dismissed on this ground.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2007-08. The assessee's authorized representative later filed a letter stating that the appeal had become infructuous.

What were the issues?

The primary issue was whether the appeal, which had become infructuous, should be dismissed.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI

Pronounced: 16.12.2019

आदेश / ORDER आदेश आदेश आदेश PER SUSHMA CHOWLA, JM: The appeal filed by assessee is against order of CIT(A)- 18, New Delhi dated 04.01.2016 relating to assessment year 2007-08.

2.

The Ld.AR for the assessee filed a letter dated 16.12.2019, pointed out that the appeal filed by the assessee is infructuous. Hence, the same is dismissed as infructuous.

3.

In the result, the appeal of assessee is dismissed as infructuous.

Order pronounced in the open court on 16th day of December, 2019.

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