RAUNAQ ADVISORS PVT. LTD.,HARYANA vs. ITO WARD -3(5), HARYANA

PDF · subscribers
ITA 3177/DEL/2019Status: DisposedITAT Delhi20 December 2019AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for assessment year 2014-15. The assessee later filed an application requesting to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘Friday-C’ BENCH,

Before: SH. H. S. SIDHU & SHRI N.K. BILLAIYA

For Respondent: Ms. Rakhi Vimal, Sr. Dr
Hearing: 20.12.2019Pronounced: 20.12.2019

The present appeal is directed by the assessee against order of Ld. CIT(A), Gurgaon dt. 5.03.2019 for assessment year 2014-15.

2.

The Ld. Counsel for the assessee moved an application dt. 05.12.2019 requesting for the permission to withdraw the appeal. The Ld. DR did not object to withdrawal of the appeal by assessee.

3.

We, therefore, permit the assessee to withdraw this appeal, which hereby stands dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee is dismissed.

The order is pronounced in the open court on 20.12.2019.

Recent GST High Court judgments

Search GST case law →