SILVER ARROW AUTOMOBILES PVT. LTD.,CHANKAYPURI vs. PRINCIPLE COMMISSIONER OF INCOME TAX - 7, NEW DELHI
What did the Tribunal hold?
The Income Tax Appellate Tribunal accepted the request for withdrawal of the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against an order of PCIT-7, New Delhi, dated 19.03.2021. During the hearing, the assessee's counsel sought permission to withdraw the appeal, which was not objected to by the Ld. Departmental Representative.
What were the issues?
Whether the assessee's request to withdraw its appeal should be granted.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI
Before: Sh. Kul BharatDr. B. R. R. Kumar
ORDER
Per Dr. B. R. R. Kumar, Accountant Member:
The present appeal has been filed by the assessee against the order of ld. PCIT-7, New Delhi dated 19.03.2021. 2. During the hearing, the ld. Counsel for the assessee submitted that they may be permitted to withdraw their appeal. The ld. DR did not object for withdrawal.
In the result, the appeal of the assessee is dismissed as withdrawn. Order Pronounced in the Open Court on 09/05/2024.
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