M/S. YAMUNA EXPRESSWAY INDUSTRIAL DEVELOPMENT AUTHORITY,UTTAR PRADESH vs. ACIT, NOIDA

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ITA 3185/DEL/2014Status: DisposedITAT Delhi11 January 2019AY 2005-063 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal permitted the assessee to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order for assessment year 2005-06. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn based on a Supreme Court decision.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘D’ NEW DELHI

Before: SHRI G.D. AGRAWAL & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Ms Sneha Mehra, CA
For Respondent: Smt. Naina Soin Kapil, Sr. DR
Hearing: 10.01.2019Pronounced: 11.01.2019

PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER :

1.

This appeal is preferred by the assessee against the order dated 21.03.2014 passed by the ld. CIT(A), Noida for assessment year 2005-06.

An application has been received on behalf of the assessee for withdrawal of the instant appeal as the issue has been addressed and decided by the Hon’ble Supreme Court of India by its Order dated 2.7.2018 in Civil Appeal Nos. 792-793/2014.

Ld. DR had no objection to the withdrawal of the appeal.

We permit the assessee to withdraw the appeal. In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 11.01.2019.

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