RRA TAXINDIA,NEW DELHI vs. ACIT, CPC-TDS, GHAZIABAD

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ITA 5702/DEL/2017Status: DisposedITAT Delhi29 November 2019AY 2016-172 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 appeals. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed appeals against an order passed under section 154 of the Income-tax Act, 1961. The assessee's authorized representative filed an application seeking withdrawal of these appeals.

What were the issues?

Whether the assessee can withdraw their appeals filed before the ITAT.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘F’: NEW DELHI

For Appellant: Ms. Tani Malik, Adv
Hearing: 28.11.2019Pronounced: 29.11.2019

आदेश / ORDER आदेश आदेश आदेश

PER SUSHMA CHOWLA, JM:

1.

The present appeals filed by assessee are against the order of CIT(A)- 41, New Delhi, dated 28.06.2017 relating to Assessment Year 2016-17 against the order passed under section 154 of the Income-tax Act, 1961 (in short ‘the Act’).

आयकर अपील सं. / 5702 to 5705/Del/2017

2.

The learned AR for the assessee has filed an application dated 28.11.2019, seeking withdrawal of the bunch of appeals.

3.

The learned DR for the Revenue has no objection to the same.

4.

The present appeals filed by the assessee are thus dismissed as withdrawn.

5.

In the result, the appeals of the assessee are dismissed as withdrawal.

Order pronounced in the open court on 29th day of November, 2019.

Sd/- Sd/- (R.K. PANDA) (SUSHMA CHOWLA) लेखा सदःय/ACCOUNTANT MEMBER �याियक सदःय लेखा सदःय �याियक सदःय/JUDICIAL MEMBER लेखा सदःय लेखा सदःय �याियक सदःय �याियक सदःय �द�ली �द�ली / �दनांक Dated : 29th November, 2019 �द�ली �द�ली SH आदेश क� ूितिल�प अमे�षत/Copy of the Order is forwarded to: 1. अपीलाथ� / The Appellant; 2. ू�यथ� / The Respondent; 3. आयकर आयु�(अपील) / The CIT(A) �वभागीय ूितिनिध, आयकर अपीलीय अिधकरण, �द�ली / DR, ITAT, Delhi 4. 5. गाड� फाईल / Guard file.

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