DALMIA BHARAT LIMITED,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 26, NEW DELHI

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ITA 5419/DEL/2017Status: DisposedITAT Delhi07 May 2024AY 2014-15Bench: SHRI CHALLA NAGENDRA PRASAD (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)3 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Income Tax Appellate Tribunal considered the assessee's submission and permitted the withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

Dalmia Bharat Limited filed an appeal against the Ld. CIT(Appeals)'s order for Assessment Year 2014-15. During the hearing, the assessee requested to withdraw the appeal, stating they no longer wished to pursue it, and the Ld. DR raised no objection.

What were the issues?

Whether the assessee should be allowed to withdraw its appeal against the Ld. CIT(Appeals)'s order.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

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

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI AVDHESH KUMAR MISHRA

Hearing: 07.05.2024

आदेश /O R D E R PER C.N. PRASAD, J.M.

1.

This appeal by assessee has been directed against the order of the Ld. CIT(Appeals)-29, New Delhi dated 29.06.2017 for assessment year 2013-14.

2.

At the time of hearing Ld. Counsel for the assessee furnished a letter dated 07.05.2024 stating that assessee wants to withdraw the appeal for the reasons mentioned in the letter. The contents of the letter are as under: 1

I.T.A.Nos.5419/Del/2017

3.

The Ld. DR has no serious objection in assessee withdrawing its appeal.

4.

Considering the submissions of the Ld. Counsel/assessee, we permit the assessee to withdraw its appeal. Accordingly, the appeal is dismissed as withdrawn.

I.T.A.Nos.5419/Del/2017

5.

In the result, the appeal is dismissed as withdrawn.

Order pronounced in the open court on 07/05/2024

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