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Income Tax Appellate Tribunal, DELHI BENCH ‘C”, NEW DELHI
Before: SHRI N.S.SAINI & SHRI KULDIP SINGH
PER Bench :
Keeping in view the averments made by the appellants M/s. Amrit Banaspati Company Ltd., in the application dated 17th
January , 2019 stating therein that the present appeals challenging
the orders passed by Ld. CIT(A) qua assessment order u/s. 143(3)
& 153A of the Act have become infructuous in view of the fact
that assessee has already filed the appeal against the orders of Ld.
CIT(A) dated 22.03.2018 and 05.04.2018 confirming the original
2 ITA No.2497-98/Del./2016
assessment framed u/s 143(3) of the Act, the present appeals have
been dismissed as withdrawn having been become infructuous.
Consequently both the appeals stand dismissed. Order pronounced in open court on this 17th January, 2019.
Sd/- Sd/- (N.S.SAINI) (KULDIP SINGH) ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 17 /01/ 2019 BR Copy forwarded to: 1.Appellant 2.Respondent 3.CIT 4.CIT(A)-XXVI, New Delhi. 5.CIT(ITAT), New Delhi. AR, ITAT NEW DELHI.
Date of dictation 17.01.2019 Date on which the typed draft is placed before 17.01.2019 the dictating Member Date on which the typed draft is placed before 17.01.2019 the Other Member Date on which the approved draft comes to the 17.01.2019 Sr. PS/PS Date on which the fair order is placed before 17.01.2019 the Dictating Member for pronouncement Date on which the fair order comes back to the 25.01.2019 Sr. PS/PS Date on which the final order is uploaded on 25.01.2019 the website of ITAT Date on which the file goes to the Bench Clerk Date on which the file goes to the Head Clerk The date on which the file goes to the Assistant Registrar for signature on the order Date of dispatch of the Order
3 ITA No.2497-98/Del./2016