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

ITA 6965/DEL/2014Status: DisposedITAT Delhi03 October 2017AY 2011-123 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 allowed the assessee's application to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. During the proceedings, the assessee made an application to withdraw the appeal. The revenue did not object to the withdrawal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 253

AI-generated summary — verify with the full judgment below

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

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

For Appellant: Shri Vipin Aggarwal, Advocate

For Respondent: Shri R.C. Dande, Sr. DR

Hearing: 14/09/2017Pronounced: 03/10/2017

ORDER PER AMIT SHUKLA, JUDICIAL MEMBER:

The aforesaid appeal has been filed by the assessee against impugned order dated 14.11.2014, passed by the Ld. CIT (Appeals)- III, New Delhi for the quantum of assessment passed u/s 143(3) for the A.Y. 2011-12. Assessee has filed an application stating that, since the amount involved is very small, the appellant is desirous of withdrawing the appeal. This appeal may please be treated as withdrawn.

The ld. DR also does not have any objection.

Accordingly, the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed.

Order pronounced in the open court on 03.10.2017.

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