M/S. BHARTI AIRTEL SERVICES LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 3772/DEL/2013Status: DisposedITAT Delhi18 November 2016AY 2008-092 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's instruction to withdraw the appeal and the revenue's non-objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee's counsel requested to withdraw the appeal. The revenue did not object to the withdrawal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the ITAT.

AI-generated summary — verify with the full judgment below

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

Hearing: 10.11.2016Pronounced: 18.11.2016

ORDER

Per N. K. Saini, AM:

1.

This is an appeal by the assessee against the order dated 22.03.2013 of ld. CIT(A)-V, New Delhi.

2.

During the course of hearing the ld. Counsel for the assessee at the very outset stated that he has the instruction to withdraw this appeal and gave in writing on Form No. 36 as under: “Appeal withdrawn” Sd/- (Anil Bhalla)

2 Bharti Airtel Services Ltd. 3. The ld. DR did not object if the appeal is to be dismissed as withdrawn. In view of the above the appeal of the assessee is dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee is dismissed as withdrawn. (Order Pronounced in the Court on 18/11/2016)

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