DCIT, KARNAL vs. M/S PICCADILY AGRO INDUSTRIES LTD., KARNAL

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ITA 153/DEL/2017Status: DisposedITAT Delhi11 April 2019AY 2012-133 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Revenue, based on the CBDT's circular, requested to withdraw the appeal. The Tribunal dismissed the appeal as withdrawn.

What were the facts?

The Revenue filed an appeal against the order of the CIT(A) for AY 2012-13. The CBDT issued a circular directing withdrawal of appeals.

What were the issues?

Whether the Revenue's appeal should be withdrawn based on CBDT circulars.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘F’,

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

For Appellant: Smt. Ashima Neb, Sr. DR
Hearing: 11/04/2019Pronounced: 11/04/2019

PER N. K. BILLAIYA, ACCOUNTANT MEMBER:

1.

With this appeal, the Revenue has challenged the correctness of the order of the ld. CIT(A), Karnal dated 18.11.2016 pertaining to A.Y 2012-13.

2.

Vide letter dated 05.04.2019, Additional CIT, Karnal Range, Karnal has directed the ld. DR to withdraw the appeal consequent to the Circular No. 3/2018 dated 11.07.2018 issued by the CBDT.

3.

The ld. DR submitted the said letter.

4.

On the basis of the said letter, the appeal is dismissed as withdrawn.

5.

In the result, the appeal of the revenue in is dismissed.

Order pronounced in the open court on 11.04.2019.

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