SCHNEIDER ELECTRIC INDIA PVT. LTD.,GURGAON vs. DCIT, NEW DELHI

ITA 4176/DEL/2016Status: DisposedITAT Delhi30 November 2017AY 2009-102 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 heard the CIT(DR) and perused the withdrawal application. The Tribunal dismissed the appeal as withdrawn based on the assessee's request.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2009-10. The assessee later filed an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘I-2’, NEW DELHI

Before: SH. AMIT SHUKLA & SH. O.P. KANT

Hearing: 23.11.2017Pronounced: 30.11.2017

This appeal by the assessee is directed against order of learned Commissioner of Income Tax (Appeals) - 38, New Delhi, dated 26.05.2016, pertaining to the assessment year 2009-10. 2. None present on behalf of the assessee. However, the assessee filed an application dated 8th May, 2017, whereby the assessee has prayed for withdrawal of the present appeal, on which, learned CIT(DR) has no objection.

We have heard learned CIT(DR) and perused the application for withdrawal, dated May 8th, 2017. As per request of the assessee, we dismiss the appeal as withdrawn. The decision is pronounced in the open court on 30th Nov., 2017.

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