HEENA EXPORT CORPORATION,FARIDABAD vs. DCIT, CIRCLE- 1, FARIDABAD

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ITA 2061/DEL/2019Status: DisposedITAT Delhi30 October 2024AY 2015-16Bench: SHRI SHAMIM YAHYA (Accountant Member), SHRI YOGESH KUMAR US (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the request for withdrawal as the Learned Senior DR had no objection. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, Heena Export Corporation, filed an appeal against an order dated 10.01.2019 by the Ld. CIT(A), Faridabad, concerning assessment year 2015-16. During the hearing, the Ld. AR for the assessee requested to withdraw the appeal.

What were the issues?

Whether the assessee's request for withdrawal of its appeal against the CIT(A)'s order should be allowed.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘C’ Bench : NEW DELHI

Before: SHRI SHAMIM YAHYA & SHRI YOGESH KUMAR US

For Respondent: Shri Om Parkash, Sr. DR
Hearing: 30.10.2024Pronounced: 30.10.2024
1.

This appeal by the Assessee is directed against the Order dated 10.01.2019 Ld. CIT(A), Faridabad relating to assessment year 2015-16 2. At the time of hearing, Ld. AR for the assessee made a request for withdrawal of the assessee’s appeal. 3. Learned Senior DR has no objection on the request of the Assessee’s counsel for withdrawal of the appeal.

4.

In view of above factual matrix, we accept the request of the assessee’s AR, for withdrawal of the aforesaid appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the Open Court on 30.10.2024.

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