M/S. G.K. DAIRY & MILK PRODUCTS PVT. LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

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ITA 3663/DEL/2015Status: DisposedITAT Delhi16 May 2019AY 2010-113 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's submission that adequate relief was granted by the CIT(A). Consequently, the assessee's appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2010-11. The assessee's counsel submitted that adequate relief was granted by the CIT(A).

What were the issues?

The primary issue was whether the appeal should be proceeded with, given the assessee's concession of having received adequate relief.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘B’ BENCH,

Before: SHRI N.K. BILLAIYA, & SHRI K.N. CHARY

For Appellant: Shri Garvit Batra, CA
Hearing: 16.05.2019Pronounced: 16.05.2019

PER N.K. BILLAIYA, ACCOUNTANT MEMBER,

1.

This appeal by the assessee is preferred against the order of the Commissioner of Income Tax [Appeals]-4, New Delhi dated 31.03.2015 pertaining to assessment year 2010-11.

2.

At the outset, the ld. Counsel for the assessee submitted that he is withdrawing the appeal on the ground that adequate relief has been granted to the assessee by the CIT(A).

3.

On such concession, the appeal of the assessee is dismissed as withdrawn.

4.

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

The order is pronounced in the open court on 16.05.2019.

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