APOORVA EXTRUSION PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

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ITA 1533/DEL/2017Status: DisposedITAT Delhi04 July 2019AY 2010-113 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 noted the assessees' applications to withdraw their appeals. Consequently, the Tribunal dismissed all the appeals as withdrawn.

What were the facts?

The appeals were filed by various assessees against orders of the CIT(A) for multiple assessment years. The assessees subsequently filed applications requesting to withdraw all their appeals.

What were the issues?

The primary issue was whether the assessees' request to withdraw their appeals should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “A”: DELHI

Before: SHRI BHAVNESH SAINI & SHRI PRASHANT MAHARISHI

Hearing: 04.07.2019Pronounced: 04.07.2019

PER BHAVNESH SAINI, J.M. [PER BENCH]

1.

All the above appeals by different Assessees are directed against the different Orders of the Ld. CIT(A)-29, New Delhi, Dated 12.01.2017, 13.01.2017 and 23.01.2017 for the A.Ys. 2010-2011, 2011-2012, 2013-2014 and 2014-2015.

2.

The Assessees have filed the applications in all the above appeals requesting to withdraw all the appeals.

3.

In view of the above, all the appeals of the different assesses are dismissed as withdrawn.

Order pronounced in the open Court.

Sd/- Sd/- (PRASHANT MAHARISHI) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER Delhi, Dated 04th July, 2019 VBP/-

3 ITA.Nos.1533 to 1537/Del./2017 Apoorva Extrusion Pvt. Ltd., & Others, New Delhi.

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