M/S. SC JOHNSON PRODUCTS PRIVATE LIMITED,GURGAON vs. DCIT, NEW DELHI

ITA 6269/DEL/2014Status: DisposedITAT Delhi21 December 2017AY 2006-072 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 allowed the assessee's request to withdraw the appeal. The appeal was dismissed as having become infructuous.

What were the facts?

The assessee filed an appeal for AY 2006-07. The assessee later sought to withdraw the appeal, stating it had become infructuous.

What were the issues?

Whether the assessee's appeal had become infructuous and could be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘G’ BENCH,

Before: SHRI H.S. SIDHU, & SHRI B.P. JAIN,

For Appellant: Shri K.M. Gupta, Adv

Hearing: 21.12.2017Pronounced: 21.12.2017

ORDER PER B.P. JAIN, ACCOUNTANT MEMBER,

This appeal of the assessee arises from the order dated 12.08.2014 of ld. CIT(A)-X, Delhi for AY 2006-07.

The ld. Counsel for the assessee has filed an application dated 21.12.2017 seeking permission of the Bench to withdraw the appeal filed by the assessee on the ground that the Hon'ble High Court of Delhi in has confirmed the appeal in the case of Karam

After perusing the application for withdrawal and in absence of any objection from the ld. DR, the request of the assessee seeking permission of the Bench to withdraw the appeal filed by the assessee is acceded to.

In the result, the appeal of the assessee is dismissed as having become infructuous. The order is pronounced in the open court on 21.12.2017.

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