M/S. SAMSUNG HEAVY INDUSTRIES CO. LTD.,GURGAON vs. DCIT, DEHRADUN

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ITA 3475/DEL/2015Status: DisposedITAT Delhi18 June 2018AY 2008-094 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 accepted the assessee's request for withdrawal of the appeal. Consequently, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee filed an appeal against the order passed by the Assessing Officer for the assessment year 2008-09. During the hearing, the assessee's counsel sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

Which sections of the Income-tax Act were involved?

Section 144C,Section 143(3)

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: 18/06/2018Pronounced: 18/06/2018

Appellant by Sh. Rishab Malhotra, Advocate Respondent by Sh. S. S. Rana, CIT (DR) Date of hearing: 18/06/2018 Date of Pronouncement: 18/06/2018 ORDER PER R.K. PANDA, AM:

This appeal filed by the assessee is directed against the order passed by the Assessing Officer u/s. 144 C/ 143 (3) of the IT Act for A. Y. 2008-09.

2.

The Ld. Counsel for the assessee at the time of hearing filed an application seeking withdrawal of the appeal. In absence of any objection from the side of the Ld. DR, the request of the assessee seeking permission for withdrawal of the appeal is accepted. The appeal filed by the assessee is accordingly dismissed.

3.

In the result the appeal filed by the assessee is dismissed.

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