SH. ASHOK MALHOTRA,NEW DELHI vs. ACIT, NEW DELHI

PDF · subscribers
ITA 6778/DEL/2013Status: DisposedITAT Delhi06 February 2017AY 2003-042 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 to withdraw the appeal. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the CIT. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal filed by the assessee should be allowed to be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘D’, NEW DELHI

Hearing: 02.02.2017Pronounced: 06.02.2017

ORDER

Per N. K. Saini, AM:

1.

This is an appeal by the assessee against the order dated 31.10.2013 of ld. CIT-XXXII, New Delhi.

2.

The ld. Counsel for the assessee at the very outset stated that he has the instruction to withdraw the appeal and gave in writing as under: “Prayed to withdraw the appeal.” Sd/- (A. Mathur) FCA 3. In his rival submissions the ld. DR did not object if the appeal is dismissed as withdrawn.

2 Ashok Malhotra 4. In view of the above, the appeal of the assessee is dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn. (Order Pronounced in the Court on 06/02/2017)

Recent GST High Court judgments

Search GST case law →