What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeals. The appeals were dismissed as withdrawn due to the assessee's prayer and no objection from the Revenue.

The assessee filed two appeals before the ITAT for AY 2009-10 and 2010-11. Subsequent to the initial filing, the assessee sought permission to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee could withdraw their appeals before the Tribunal.

Kohler India Corporation Pvt… vs DCIT | ITAT Delhi 2018

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

Before: SHRI G.D. AGRAWAL, HON’BLE & SHRI K.N. CHARY

Hearing: 02.01.2018

ORDER PER BENCH:

These two appeals of the assessee are arising out of orders dated 25.4.2014 of CIT(A)-IV, Faridabad vide appeal No. 72/2013-14 and 41/2013-14 in respect of AY 2009-10 and 2010-11 respectively.

Today when the matters are called, Ld. AR filed two applications seeking permission for withdrawal of the appeal on the ground that subsequent to the first 1 , 3861/Del/2014 appellate order, the assessee filed a correction statement with respect to TDS return and with the said correction no demand is outstanding in the case of assessee for these Assessment years. Ld. DR reports no objection.

In view of the above and no objection on behalf of the Ld. DR, we endorse the prayer of assessee and dismiss the appeal of assessee as withdrawn.

Appeals of assessee are dismissed as withdrawn.

Order is pronounced in the open court on this the 2nd Day of January, 2018.

KOHLER INDIA CORPORATION PVT. LTD.,GURGAON vs. DCIT, GURGAON

What did the Tribunal hold?

What were the facts?

What were the issues?

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