M/S. IP SUPPORT SERVICES (INDIA) PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 1825/DEL/2016Status: DisposedITAT Delhi27 December 2018AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was accordingly dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal for the assessment year 2011-12. During the hearing, the assessee 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 accepted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI & AND & MS. SUCHITRA KAMBLE

For Appellant: Shri K.V.S.R. Krishnan, CA
For Respondent: Shri Surender Pal, Senior DR
Hearing: 27.12.2018Pronounced: 27.12

PER G.D. AGRAWAL, PER G.D. AGRAWAL, VICE PER G.D. AGRAWAL, PER G.D. AGRAWAL, VICE VICE PRESIDENT VICE PRESIDENT PRESIDENT :- PRESIDENT

1.

This appeal by the assessee for the assessment year 2011-12 is directed against the order of learned Principal CIT, Delhi-4, New Delhi dated 18th March, 2016.

2.

At the time of hearing before us, the learned counsel for the assessee requested for withdrawal of the appeal filed by the assessee to avoid litigation and to buy peace of mind. Learned Senior DR had no objection.

2 ITA-1825/Del/2016

3.

In view of the above, we accept the request of the assessee for withdrawal of the appeal. Accordingly, the appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed as withdrawn. Decision pronounced in the open Court on 27th December, 2018.

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