M/S DRUZBA OVERSEAS PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

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ITA 1755/DEL/2013Status: DisposedITAT Delhi13 September 2019AY 2006-071 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. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee's counsel requested to withdraw the appeal unconditionally.

What were the issues?

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

AI-generated summary — verify with the full judgment below

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

Before: Sh. K. N. CharyDr. B. R. R. Kumar

Hearing: 11.09.2019Pronounced: 13.09.2019

ORDER

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the assessee against the order of the ld. CIT(A)-XXXIII, New Delhi dated 18.12.2012. 2. At the beginning of hearing, the ld. Counsel for the assessee prayed for withdrawal of the appeal filed without any conditions.

3.

The ld. DR expressed no objection.

4.

As the result, the appeal of the assessees is dismissed as withdrawn. (Order Pronounced in the Open Court on 13/09/2019).

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