RATHI SUPER STEEL LTD.,DELHI vs. DCIT, NEW DELHI

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ITA 6349/DEL/2014Status: DisposedITAT Delhi03 October 2017AY 2002-033 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 Tribunal noted the assessee's request to withdraw the appeal and the absence of any objection from the Revenue. The Tribunal accepted the withdrawal request.

What were the facts?

The assessee filed an appeal against the CIT(A) order. During the hearing, the assessee's representative did not appear. The assessee submitted a letter requesting to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their request.

AI-generated summary — verify with the full judgment below

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

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

Hearing: 03.10.2017Pronounced: 03.10.2017

This appeal is filed by the Assessee against the order dated 27/10/2014 passed by CIT(A)-XVIII, New Delhi.

2.

During the time of hearing none appeared on behalf of the Assesse, but there is letter/application dated 03.10.2017 placed before us by the Assessee Company which is signed by Managing Director of the Company. As per the letter/application dated 03.10.2017, the assessee company do not want to pursue this appeal any further therefore requested to withdraw this appeal.

3.

The Ld. DR does not have any objection.

4.

We have seen the said letter/application dated 03.10.2017 signed by Managing Director of the Assessee Company. The same is taken on record.

5.

In result, the appeal is dismissed as withdrawn.

Order pronounced in the Open Court on 03rd October, 2017.

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