M/S. ANSHIKA INVESTMENTS PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 6967/DEL/2014Status: DisposedITAT Delhi12 October 2017AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal heard both parties and perused the withdrawal application. In light of the application, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2011-12. The assessee's representative filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's application to withdraw the appeal should be allowed.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘A’, NEW DELHI

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

For Respondent: Smt. Aparna Karan, CIT(DR)
Hearing: 09.10.2017Pronounced: 12.10.2017

Date of hearing 09.10.2017 Date of pronouncement 12.10.2017 ORDER PER O.P. KANT, A.M.:

This appeal by the assessee is directed against order of learned Commissioner of Income Tax (Appeals)-III, New Delhi, dated 14.11.2014 pertaining to the assessment year 2011-12.

2.

At the outset, Sh. Rajive Kumar, FCA, appearing on behalf of the appellant, by means of application dated 7th October, 2017, submitted that he wants to withdraw the present appeal, on which, learned CIT(DR) has no objection.

3.

We have heard both the parties and perused the material on record, especially the application for withdrawal dated 7th October, 2017.

4.

In view of what has been stated in the said application, we dismiss the appeal as withdrawn.

The decision is pronounced in the open court on 12th Oct., 2017.

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