FENWAL INDIA PRIVATE LTD.,GURGAON vs. DEPUTY COMMISSIONER OF INCOME-TAX, GURGAON

PDF · subscribers
ITA 1578/DEL/2015Status: DisposedITAT Delhi07 November 2017AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee company filed an appeal against the order of the Assessing Officer for assessment year 2010-11. During the hearing, the assessee requested permission to withdraw the appeal.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “I-1”, NEW DELHI

Before: SHRI R. K. PANDA & MS. SUCHITRA KAMBLE

For Appellant: Shri Nagesh Behl, Adv
For Respondent: Shri Raman Chopra, CIR(DR)

O R D E R

PER R. K. PANDA, AM :

1.

This appeal filed by the assessee is directed against the order of the Assessing Officer passed u/s 143(3) r.w.s. 144C of the I.T. Act for assessment year 2010-11.

2.

At the time of hearing, an application was filed by the assessee company requesting permission of the Bench to withdraw the appeal filed by it. In absence of any objection from the side of the ld. DR, the request of the assessee seeking withdrawal of the appeal is accepted. The appeal filed by the assessee is accordingly dismissed as withdrawn.

3.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Pronounced in the open Court at the time of hearing itself i.e. on 07th November, 2017.

More judgments on Section 144C

All 3,699 judgments and leading authorities on Section 144C →

Recent GST High Court judgments

Search GST case law →