KAITHAL TIMBERS (P) LTD,KARNAL vs. JCIT, KARNAL

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ITA 2610/DEL/2015Status: DisposedITAT Delhi13 February 2017AY 2011-121 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. As neither the assessee nor the Revenue appeared, the Tribunal permitted the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order. However, on the date of hearing, the assessee requested to withdraw the appeal, stating they no longer wished to pursue it.

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: ‘I-1’ NEW DELHI

Before: SMT DIVA SINGH & SH.ANADI NATH MISHRA

Hearing: 09.01.2017Pronounced: 13.02.2017

Assessee by None Revenue by None Date of Hearing 09.01.2017 Date of Pronouncement 13.02.2017 ORDER

PER DIVA SINGH, JM

1.

The present appeal has been filed by the assessee assailing the correctness of the order dated 10.03.2015 of CIT(A), Rohtak pertaining to 2011-12 assessment year on various grounds. The Registry has listed the appeal stating that the “Assessee has requested for withdrawal of the appeal”. The application of the assessee placed on record states that “we do not want to pursue the appeal anymore and withdraw the appeal filed”. On the date of hearing, neither the assessee was present nor anyone was present on behalf of the Revenue. Considering the prayer of the assessee, withdrawal of the appeal is permitted. The said order was pronounced in the open Court at the time of hearing.

2.

In the result, the appeal of the assessee is dismissed as withdrawn. The order is pronounced in the open court on 13th of February 2017. . Sd/- Sd/- (ANADI NATH MISHRA) (DIVA SINGH) ACCOUNTANT MEMBER JUDICIAL MEMBER *Amit Kumar* Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT ASSISTANT REGISTRAR, ITAT NEW DELHI

I.T.A .No.-2610/Del/2015 Kaithal Timbers Pvt.Ltd. vs JCIT

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