TRAVELPORT GLOBAL DISTRIBUTION SYSTEM BV,GURGAON vs. DCIT, NEW DELHI

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ITA 3586/DEL/2015Status: DisposedITAT Delhi11 September 2018AY 2007-083 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2007-08. The assessee sought to withdraw the appeal during the hearing.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to having already received relief in a prior appeal.

Which sections of the Income-tax Act were involved?

Section 154,Section 143(3),Section 144C

AI-generated summary — verify with the full judgment below

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

Before: SH. R.K. PANDA & MS. SUCHITRA KAMBLE

Hearing: 11/09/2018Pronounced: 11/09/2018

This appeal filed by the assessee is directed against the order passed u/s 154/143(3)/144C by the Asstt. Director of Income tax, Circle 01 (2), International Taxation, New Delhi relating to A. Y. 2007-08.

2.

The Ld. Counsel for the assessee at the time of hearing submitted that the assessee wants to withdraw the appeal since the assessee has already got the relief in the appeal filed before the Tribunal in the original appeal vide ITA No.5601/Del/2010. The Ld. DR has no objection for withdrawal of the appeal by the assessee. Accordingly, the request of the assessee seeking permission of the Bench to withdraw the appeal is allowed. The appeal filed by the assessee is accordingly dismissed as “withdrawn”.

Order pronounced in the open court at the time of hearing itself i.e. on 11.09.2018.

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