SHOURYA TOWERS PVT. LTD.,NEW DELHI vs. PR. CIT(8), NEW DELHI

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ITA 4242/DEL/2019Status: DisposedITAT Delhi01 July 2024AY 2014-15Bench: SHRI SAKTIJIT DEY (Vice President), SHRI M. BALAGANESH (Accountant Member)3 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 Income Tax Appellate Tribunal noted that the Ld. Departmental Representative had no objection to the assessee's request. Consequently, the tribunal allowed the appeal to be withdrawn and dismissed it as such.

What were the facts?

Shourya Towers Pvt. Ltd. filed an appeal (ITA No. 4242/Del/2019 for AY 2014-15) against an order of the National Faceless Appeal Centre dated 11.03.2022. During the hearing, the assessee submitted an application to withdraw the appeal, requesting that all its rights and contentions remain open.

What were the issues?

Whether the assessee should be permitted to withdraw the appeal filed before the Income Tax Appellate Tribunal.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

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

Before: SHRI SAKTIJIT DEY & SHRI M. BALAGANESH

For Appellant: Ms. Monalisa, Adv
For Respondent: Ms. Rajinder Kaur, CIT DR
Hearing: 01/07/2024Pronounced: 01/07/2024

PER M. BALAGANESH, A. M.: The appeal in AY 2014-15, arises 1. out of the order of the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘ld. AO)’, in short] dated 11.03.2022. 2. At the outset, the assessee filed a letter dated 01.07.2024 wherein, he submitted that the assessee wants to withdraw the aforesaid appeal, keeping all its rights and contention open. For the sake of convenience the said letter is reproduced below:-

3.

The Ld. DR does not have any objection for the said request of the ld AR.

1.

Shourya Towers Pvt. Ltd 4. We have gone through the request submitted by the Ld. AR and since the DR does not have any objection, the appeal is allowed to be withdrawn.

5.

In the result the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 01/07/2024.

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