M/S. SWAMI HITECH PROJECTS LTD.,NEW DELHI vs. ITO, FARIDABAD

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ITA 2566/DEL/2017Status: DisposedITAT Delhi14 August 2019AY 2013-143 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 request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.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. The assessee's counsel later filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee had grounds to withdraw their appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘G’ BENCH,

Before: SHRI A.D. JAIN, & SHRI N.K. BILLAIYA

For Appellant: Shri Somil Agarwal , Adv
Hearing: 14.08.2019Pronounced: 14.08.2019

PER N.K. BILLAIYA, ACCOUNTANT MEMBER:

1.

This appeal by the assessee is preferred against the order of the Commissioner of Income Tax, Faridabad dated 07.03.2017 pertaining to assessment year 2013-14.

2.

Vide application dated 14.08.2019, ld. counsel for the assessee has prayed for withdrawal of the appeal on the ground that he has instructions to withdraw the appeal.

3.

On such concession, the appeal of the assessee is dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee in is dismissed as withdrawn.

The order is pronounced in the open court on 14.08.2019.

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