SOJITZ INDIA PVT. LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

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ITA 296/DEL/2017Status: DisposedITAT Delhi12 April 2019AY 2012-133 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee's application for withdrawal of the appeal. The appeal was dismissed as withdrawn by the tribunal.

What were the facts?

The assessee filed an appeal before the ITAT against an order for AY 2012-13. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

Whether the assessee is entitled to withdraw its appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘I’ NEW DELHI

Before: SHRI G.D. AGRAWAL & SHRI BHAVNESH SAINI

For Respondent: Smt. Ashima Neb, Sr. DR
Hearing: 12.04.2019Pronounced: 12.04.2019

ORDER PER SHRI BHAVNESH SAINI, J.M. This appeal by assessee has been directed against the order of Addl. CIT, Special Range-8, New Delhi dated 08.111.2016 for AY 2012-13 u/s 143(3) r.w.s. 144C of the I.T. Act.

2.

The assessee has filed an application for withdrawal of the appeal. It is stated in the application that in view of Rule 10RA(4) of the Rules, to give effect to the agreement, the appeal filed by the assessee to the extent of the International transaction, covered by the agreement needs to be withdrawn before furnishing the modified Income tax return for the AY 2012-13. The assessee, therefore, prayed that the entire appeal filed before the Tribunal stands withdrawn.

3.

Ld. DR has no objection to the same.

4.

In view of the above, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court.

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