SH. TULSI SAHIB SANTMAT MANDIR TRUST SAMITI,ALIGARH vs. CIT, GHAZIABAD

ITA 4186/DEL/2014Status: DisposedITAT Delhi10 January 20172 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 assessee requested to withdraw their appeal. The Revenue did not object to this request. Therefore, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT. The assessee subsequently filed an application requesting to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

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

For Respondent: Ms. Seema Raj, CIT DR

Hearing: 10.01.2017Pronounced: 10.01.2017

ORDER

Per N. K. Saini, AM:

This is an appeal by the assessee against the order dated 30.05.2014 of ld. CIT, Ghaziabad.

The ld. Counsel for the assessee furnished an application dated 05.12.2016 stating therein as under: “1. That hearing in above case is fixed for 10.01.2017. 2. That Appellant wishes to withdraw appeal. It is therefore requested that the appeal may please be treated as withdrawn.” For Appellant Sd/- (Deepak Singh) Advocate

2 Tulsi Sahib Santmat Mandir Trust Samiti 3. The ld. CIT DR did not object if the appeal is to be dismissed as withdrawn. In view of the above, the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal of the assessee dismissed. (Order Pronounced in the Court on 10/01/2017)

Recent GST High Court judgments

Search GST case law →