M/S BTM EXPORTS LTD.,NEW DELHI vs. CIT I, NEW DELHI

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ITA 2304/DEL/2013Status: DisposedITAT Delhi10 August 2016AY 2008-092 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. Based on this request, the Tribunal decided to dismiss the appeal.

What were the facts?

The assessee filed an appeal for the assessment year 2008-09. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI BEFORE SHRI G.D. AGRAWALG.D. AGRAWALG.D. AGRAWAL & G.D. AGRAWAL & AND & MS. SUCHITRA KAMBLE

For Appellant: Ms. Bharti Sharma, CA
For Respondent: Shri Ravi Jain, CIT-DR
Hearing: 10.08.201Pronounced: 10.08.2016

PER G.D. AGRAWAL, VP PER G.D. AGRAWAL, VP :- PER G.D. AGRAWAL, VP PER G.D. AGRAWAL, VP This appeal by the assessee for the assessment year 2008-09 is directed against the order of learned CIT(A)-I, New Delhi dated 30th March, 2013.

2.

At the time of hearing before us, learned counsel for the assessee submitted that the assessee wants to withdraw the appeal filed by it. Accordingly, she requested that the appeal filed by the assessee may be allowed to be withdrawn.

3.

In view of the above, the appeal filed by the assessee is dismissed as withdrawn. Decision pronounced in the open Court on 10.08.2016.

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