M/S GREEN VALLEY HOUSING AND LAND DEVELOPMENT PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

PDF · subscribers
ITA 2308/DEL/2013Status: DisposedITAT Delhi14 October 2019AY 2009-103 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order of the Commissioner of Income-tax (Appeals). At the outset of the hearing, the assessee's counsel sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Before: SHRI PRASHANT MAHARISHI & SHRI K. NARASIMHA CHARY

For Appellant: Shri Ajay Bhagwani, CA
For Respondent: Shri Sanjog Kapoor, Sr. DR, Shri Ajay Bhagwani, CA
Hearing: 14.10.2019Pronounced: 14.10.2019

O R D E R PER K. NARASIMHA CHARY,J. M. This is an filed by the Assessee against the order dated 22.01.2013 in Appeal No.81/11-12, passed by the Ld. Commissioner of Income- tax (Appeals)-XXXIII, New Delhi. 2. At the outset, learned counsel for the assessee sought permission of the Bench to withdraw the appeal. The ld. AR has also placed on record an application dated 14th October, 2019 requesting for withdrawal. 3. The learned DR submitted that he has no objection.

4.

In view of the above, we hereby allow the assessee to withdraw the appeal. As such, appeal of the assessee is dismissed as withdrawn.

5.

In the result, appeal of the assessee is dismissed. Order pronounced in the open court on 14th October, 2019.

Recent GST High Court judgments

Search GST case law →