M/S L.T. FOODS LTD.,NEW DELHI vs. ACIT, NEW DELHI

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ITA 4160/DEL/2013Status: DisposedITAT Delhi08 April 2019AY 2003-042 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 rival contentions and allowed the assessee to withdraw the present appeal as the revenue had no objection.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “D”: NEW DELHI

Before: SHRI BHAVNESH SAINI & SHRI PRASHANT MAHARISHI

For Appellant: Shri Ajay Vohra, Sr. Adv, Shri Rohit Jain, Adv, Ms. Deepashree Rao, CA, Shri Vibhu Gupta, CA
For Respondent: Shri J. K. Mishra, CIT DR
Hearing: 08/04/2019Pronounced: 08/04/2019

O R D E R PER PRASHANT MAHARISHI, A. M.

1.

This is an appeal filed by the assessee against the order of the ld CIT(A)- XXXIII, New Delhi dated 25.03.2013 for the Assessment Year 2003-04.

2.

The ld AR of the assessee requested for withdrawal of this appeal during the course of hearing and the ld DR has no objection on the request of the ld Authorized Representative 3. We have carefully considered the rival contentions. During the course of hearing the ld AR prayed that the assessee wants to withdraw the present appeal. The ld DR has no objection on the withdrawal of this appeal. Therefore, we allow the assessee to withdraw the present appeal.

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