M/S EXPLORATION INVESTMENT RESOURCES II AS,GURGAON vs. DCIT (INTERNATIONAL TAXATION), DEHRADUN
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal allowed the assessee's request to withdraw the appeal. The department had no objection to the withdrawal.
What were the facts?
The assessee filed an appeal before the Income Tax Appellate Tribunal. The assessee subsequently sought to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee could withdraw their appeal before the Tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘A’ : NEW DELHI
Before: SHRI R.K. PANDA & SHRI KULDIP SINGH
PER KULDIP SINGH, JUDICIAL MEMBER :
Vide letter dated 18th October, 2018 and for the reasons stated therein, the assessee seeks to withdraw the present appeal. The department has no objection. Consequently, the present appeal is dismissed as withdrawn. Order pronounced in open court on this 18th day of October, 2018.
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