CPP ASSISTANCE SERVICES PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 5271/DEL/2016Status: DisposedITAT Delhi24 April 2017AY 2012-133 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 considered the assessee's request for withdrawal based on commercial expediency. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT challenging an order from the CIT(A). Subsequently, the assessee submitted a letter requesting withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.D. AGRAWAL, HON’BLE & SHRI K.N. CHARY

Hearing: 24.04.2017Pronounced: 24.04.2017

PER SHRI G.D. AGRAWAL, PRESIDENT.

1.

This is an appeal by the assessee challenging the order dated 08.07.2016 in appeal no. 207/2015-16/195 passed by the Commissioner of Income Tax (Appeals)-XXXV, New Delhi.

2.

At the outset, it is seen that the assessee filed the letter dated 08.03.2017 praying permission for withdrawal of the appeal, on the basis of commercial expediency of impact of quantum of addition and the viability of maintaining the appeal.

3.

Ld. DR reports no objection. Recording the same we dismiss the appeal as withdrawn.

4.

In the result, the appeal is dismissed as withdrawn.

Order pronounced in the open court on 24.04.2017

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