M/S. HITZ FM RADIO INDIA PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

ITA 148/DEL/2017Status: DisposedITAT Delhi19 December 2019AY 2013-142 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 assessee sought permission to withdraw the appeal. The Tribunal granted the prayer of the assessee as the revenue representative did not object.

What were the facts?

The assessee filed an appeal against an order passed under section 143(3) of the Income Tax Act, 1961. The appeal was for the assessment year 2013-14.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

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

For Appellant: CA ूयथ क ओर से /

Hearing: 19.12.2019

आदेश / ORDER आदेश आदेश आदेश PER SUSHMA CHOWLA, JM: The appeal filed by assessee is against order of CIT(A)- 12, New Delhi dated 07.12.2016 relating to assessment year 2013-14 against the order passed under section 143(3) of the Income Tax Act, 1961 (in short “Act”).

The assessee is seeking permission to withdraw the captioned appeal, for which learned Departmental Representative for the Revenue has not objected. Accordingly, the prayer of assessee is granted. Thus, the appeal of assessee is dismissed as having been ‘withdrawn’.

In the result, appeal of assessee is dismissed.

Order pronounced in the open court on 19th day of December, 2019.

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