M/S. DEPENDABLE TRANSPORT PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

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ITA 2310/DEL/2014Status: DisposedITAT Delhi05 June 2017AY 2008-093 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 assessee's authorized representative filed an application to withdraw the appeal. The Departmental Representative had no objection to this request.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for assessment year 2008-09. The facts of the case were not disputed by either party.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI H.S. SIDHU & SHRI O.P. KANT

ORDER ORDER ORDER ORDER PER H.S. SIDHU, JM PER H.S. SIDHU, JM PER H.S. SIDHU, JM PER H.S. SIDHU, JM

This appeal by the Assessee is directed against the Order of the Ld.

Commissioner of Income Tax (Appeals)-XXV, New Delhi dated 16.1.2014 pertaining to assessment year 2008-09.

2.

The facts narrated by the Revenue Authorities are not disputed by both the parties, therefore, need not to repeat here for the sake of convenience.

3.

During the hearing, Ld. A.R. of the Assessee, Sh. Ashwani Kumar, CA has filed an Application dated 05.06.2017 for withdrawing the Assessee Appeal

4.

Ld. DR did not have any objection to the request of the Ld. AR of the Assessee made vide his Application dated 05.06.2017.

5.

We have heard both the parties. For the sake of convenience, we are reproducing the contents of the aforesaid Application dated 05.06.2017 filed by the Ld. A.R. of the Assessee, Sh. Ashwani Kumar, CA as under:-

“To

The Assistant Registrar, Income Tax Appellate Tribunal, ‘B’ Bench, New Delhi Re: M/s Dependable Transport Private Limited – AY 2008-09 Sir, Respectfully, it is prayed that we may kindly be granted permission to withdraw the above captioned appeal fixed for hearing for 05.06.2017. Hope to be accommodated and obliged. Thanking you, Yours faithfully, Sd/- (Ashwani Kumar) 05/06/17 CA Counsel for the Appellant Company” 2

6.

Keeping in view of the request made by the Ld. AR vide his Application dated 05.6.2017 and no objection raised thereon by the Ld. DR, the present Appeal is dismissed, as withdrawn.

7.

In the result, the Appeal filed by the Assessee stands dismissed.

Order pronounced in the Open Court on 05/06/2017.

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