M/S. AUTOMOTIVE COMPONENT MANUFACTURERS ASSOCIATION OF INDIA,NEW DELHI vs. DIT(E), NEW DELHI

PDF · subscribers
ITA 2961/DEL/2014Status: DisposedITAT Delhi12 January 2017AY 2009-102 pages

No AI summary yet for this judgment.

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

Before: SHRI KULDIP SINGH & SHRI PRASHANT MAHARISHI

For Respondent: Shri S.K. Jain, Senior DR
Hearing: 12.01.2017

Order : 12.01.2017 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Vide letter dated 3rd January, 2017 and for the reasons stated therein, the assessee seeks to withdraw the present appeal. The department has no objection. Consequently, the present appeal is dismissed as withdrawn. Order pronounced in open court on this 12th day of January, 2017.

Recent GST High Court judgments

Search GST case law →