What did the Tribunal hold?

The assessee sought permission to withdraw the present appeal as they intended to press their Cross Objection. The Tribunal granted permission to withdraw the appeal.

The assessee filed an appeal before the ITAT against the order of the CIT(A). The assessee also filed a Cross Objection (C.O.) which was listed along with the appeal. The Departmental Appeal was dismissed due to low tax effect.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal in favor of pursuing a Cross Objection.

Saraswati Fincap (P) Ltd, New… vs ITO | ITAT Delhi 2018

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

Before: SHRI BHAVNESH SAINI & SHRI L.P. SAHU

Hearing: 30.08.2018

This appeal by the Assessee has been directed against the order of Ld. CIT(A)-X, New Delhi, dated 27.02.2009 for Assessment Year 2000-01.

The above appeal was listed today along with C.O. No. 288/2009 filed by the assessee. In the present appeal of assessee and Cross Objection, similar grounds of appeals have been raised by the assessee. It is stated that Cross Objection was filed on filing the Departmental Appeal which was dismissed because of the low tax effect.

The Ld. Counsel for the assessee accordingly submitted that assessee would be pressing the C.O. No. 288/09 and seeks permission to withdraw the present appeal and endorsements to the same effect have been made in the order sheet.

In view of the above, the present appeal is dismissed as withdrawn with liberty to the assessee to pursue the same remedy in C.O. No. 288/09.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 30/8/2018

SARASWATI FINCAP (P) LTD,NEW DELHI vs. ITO, NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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