ARTI ALLOYS PRIVATE LIMITED,MUMBAI vs. COMMISSIONER OF INCOME TAX (APPEALS), DELHI

ITA 3070/DEL/2024Status: DisposedITAT Delhi13 November 2024AY 2017-18Bench: SHRI SATBEER SINGH GODARA (Judicial Member)2 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Income Tax Appellate Tribunal permitted the assessee to withdraw its appeal, as the Revenue side did not oppose the request. Consequently, the assessee's appeal was dismissed as withdrawn.

What were the facts?

The assessee, Arti Alloys Pvt. Ltd., filed an appeal for the assessment year 2017-18 against an order of the CIT(A)/National Faceless Appeal Centre, passed under section 250 of the Income-tax Act, 1961. During the hearing, the learned counsel for the assessee expressed a desire to withdraw the appeal.

What were the issues?

Whether the assessee's request to withdraw its appeal should be allowed by the Tribunal.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “SMC”: NEW DELHI

Before: SHRI SATBEER SINGH GODARA

For Appellant: Ms. Malushree Upadhyaya, Adv

For Respondent: Shri Yogesh Sharma, Sr. DR

Hearing: 05.11.2024Pronounced: 13.11.2024

O R D E R PER SATBEER SINGH GODARA, JM:

This assessee’s appeal for assessment year 2017-18 arises against DIN and order no. ITBA/NFAC/S/250/2023-24/1057961870(1), dated 15.11.2023, passed by the learned CIT(A)/National Faceless Appeal Centre (NFAC), Delhi, in appeal no. CIT(A), Delhi-1/10665/2019-20, in proceedings u/s 250 of the Income-tax Act, 1961. its instant appeal; which in turn, is not opposed by the Revenue side in all fairness.

Ordered accordingly.

This assessee’s appeal stands dismissed as withdrawn subject to all just exceptions.

Order pronounced in open court on 13.11.2024.

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