PERFETTI VAN MELLE INDIA PVT. LTD.,GURGAON vs. PR. CIT, GURGAON

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ITA 2531/DEL/2017Status: DisposedITAT Delhi11 November 2019AY 2010-112 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 considered the assessee's request to withdraw the appeal. The Senior Departmental Representative did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income-Tax under Section 263. The assessee subsequently submitted a letter seeking permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “F” NEW DELHI

Before: MS. SUCHITRA KAMBLEANDSHRI O.P.MEENA

Hearing: 11.11.2019

सुनवाईक�तारीख/ Date of hearing: 11.11.2019 11.11.2019 उ�ोषणाक�तारीख/Pronouncement on आदेश /O R D E R

PER O. P. MEENA,AM:

1.

This appealby the Assessee isdirected against the order of learned Principal Commissioner of Income-Tax-Gurgaon, passed under section 263 of Income Tax Act, 1961, dated 21.02.2017 for assessment year 2010-11.

2.

When the appeal was called for hearing, the learned counsel for the assessee referred a letter dated 08thNovember 2019 received in this office on 8thNovember 2017, signed by the authorized

Perfetti Van Melle (India) Pvt. Ltd. v. Pr. CIT- Gurgaon/ I.T.A.No.2531/Del/2017/A.Y.:10-11Page 2 of 2 representative of the assessee company, wherein the assessee sought permission to withdraw the appeal. 3. The Sr. DR has not raised any objection for withdrawal of appeal. 4. In view of the foregoing, appeal is dismissed as withdrawn. 5. Order pronounced in the open court on 11.11.2019

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