JYOTIGAMYA ADVISORY PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

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ITA 203/DEL/2017Status: DisposedITAT Delhi21 April 2017AY 2013-142 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 that the assessee no longer had any grievance and had requested to withdraw the appeal. The Revenue did not object to this request.

What were the facts?

The assessee filed an appeal before the ITAT. During the hearing, the assessee's counsel stated that their grievance had been rectified by the department under Section 154.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn due to rectification of the grievance by the department.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH SMC NEW DELHI

Before: SHRI B.P. JAIN

For Respondent: Ms. Bedobani, Sr.D.R
Hearing: 19/04/2017Pronounced: 21/04/2017

सुनवाई क� तार�ख/Date of Hearing : 19/04/2017 घोषणा क� तार�ख /Date of Pronouncement: 21/04/2017 ORDER This appeal of the assessee arises from the order of learned CIT(A)-V, Delhi, vide order dated 24.10.2016 for the assessment year 2013-14.

2.

The assessee has raised as many four grounds of appeal as per annexure-B in the memorandum of appeal.

3. At the outset, learned counsel for the assessee, Mr. Deepak Kumar Thakkar, C.A. appearing before me argued that there grievance has already been rectified by the department u/s.154 of the Act and at present they do not have any grievance, therefore, he prayed to withdraw the appeal for which no objection was raised by the learned DR. Accordingly, the same is dismissed as withdrawn.

4.

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

Order pronounced in the open court on this day 21st April, 2017

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