PICRIC LIMITED,NEW DELHI vs. ITO, NEW DELHI

PDF · subscribers
ITA 1132/DEL/2010Status: DisposedITAT Delhi15 November 2018AY 2002-032 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeals. Consequently, both appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed appeals for assessment years 2002-03 and 2003-04 against the orders of the CIT(A). At the time of hearing, the assessee requested to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request for withdrawal of their appeals to avoid further litigation.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI G.D. AGRAWAL & AND BEFORE SHRISHRI KULDIP SINGHSHRI KULDIP SINGH SHRI KULDIP SINGH

For Appellant: Shri Neeraj Jain, Advocate and Shri Sahil Sharma, CA
For Respondent: Shri Sandeep Kumar Sharma
Hearing: 15.11.2018Pronounced: 15.11.2018

PER BENCH PER BENCH :- PER BENCH PER BENCH

1.

These appeals by the assessee for the assessment years 2002- 03 and 2003-04 are directed against the orders of learned CIT(A)-XX, New Delhi dated 29th July, 2008 and 28th August, 2009.

2.

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

2 ITA – 1132 & 1157/D/2010

3.

In view of the above, we accept the request of the assessee for withdrawal of the appeals. Accordingly, both the appeals filed by the assessee are dismissed as withdrawn.

4.

In the result, the appeals of the assessee are dismissed as withdrawn. Decision pronounced in the open Court on 15.11.2018.

Recent GST High Court judgments

Search GST case law →