M/S DUNNHUMBY IT SERVICES INDIA PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI
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 withdrawal of the appeal as the matter was covered under an Advance Pricing Agreement (APA) entered with the CBDT. The learned DR had no objection.
What were the facts?
The assessee filed an appeal before the ITAT. During the hearing, the assessee requested to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee should be permitted to withdraw its appeal before the tribunal.
AI-generated summary — verify with the full judgment below
Before: Shri Amit Shukla & Shri L.P. Sahu
ORDER Per Amit Shukla, J.M..: During the course of hearing, the ld. AR of the assessee submitted an application, signed by authorized signatory of the assessee with the request to permit withdrawal of this appeal, as required by Rule 10RA(4) of the IT Rules, as the matter is covered under Advance Pricing Agreement (APA) entered with CBDT. The learned DR has no objection on the request of assessee. Therefore, the present appeal of the assessee deserves to be dismissed as withdrawn.
Recent GST High Court judgments
Search GST case law →- M/S. Archana Agro, Nayagarh vs. The Chief Commissioner Of Commercial Taxes And Goods And Services Tax, CuttackOrissa · 3 Nov 2026
- M/S.Shree Jagannath Associates, Angul vs. The Chief Commissioner Of Commercial Taxes And Goods And Services Tax, CuttackOrissa · 3 Nov 2026
- Sampat Raj Jain vs. The State Of Assam And 3 Ors.Gauhati · 3 Nov 2026
- Sri Hardik Gowda vs. Sri Jayaram PKarnataka · 3 Nov 2026
- Shiv Ram vs. State Of Hp And OrsHimachal Pradesh · 3 Nov 2026
