DISCOVERY COMMUNICATION INDIA,NEW DELHI vs. ADDL.CIT, SPECIAL RANGE- 3, NEW DELHI

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ITA 7676/DEL/2017Status: DisposedITAT Delhi02 August 2019AY 2013-142 pages
AI SummaryDismissed

What did the Tribunal hold?

The learned counsel for the assessee requested to withdraw the appeals. The ITAT accepted the request and dismissed the appeals as withdrawn.

What were the facts?

The assessee filed two appeals before the ITAT for assessment years 2013-14 and 2014-15. The appeals were against an assessment order dated 31st October, 2018.

What were the issues?

The primary issue was the assessee's request for withdrawal of their own appeals before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI PRAMOD KUMAR BEFORE SHRI PRAMOD KUMAR & BEFORE SHRI PRAMOD KUMAR & SHRI K. NARASIMHA CHARY SHRI K. NARASIMHA CHARYSHRI K. NARASIMHA CHARY SHRI K. NARASIMHA CHARY

For Appellant: Shri Karnik Gulati, CA
For Respondent: Ms. Naina S. Kapil, Senior DR
Hearing: 02.08.2019Pronounced: 02.08.2019

PER PRAMOD KUMAR PER PRAMOD KUMAR, , , , VP PER PRAMOD KUMAR PER PRAMOD KUMAR VP VP : VP These two appeals by the assessee for the assessment years 2013-14 and 2014-15 are directed against the assessment order dated 31st October, 2018.

2.

At the time of hearing before us, the learned counsel for the assessee requested for withdrawal of the appeals filed by the assessee. Learned Senior DR had no objection.

2 ITA-7676/Del/2017 & 8129/Del/2018

3.

In view of the above, we accept the request of the assessee for withdrawal of the appeals. Accordingly, the appeals filed by the assessee are dismissed as withdrawn.

4.

In the result, both the appeals of the assessee are dismissed as withdrawn. Decision pronounced in the open Court on 2nd August, 2019.

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