M/S. HEWITT ASSOCIATES (INDIA) PRIVATE LIMITED,NEW DELHI vs. CIT, NEW DELHI

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ITA 3125/DEL/2014Status: DisposedITAT Delhi30 August 2016AY 2007-082 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 allowed the assessee's application for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) under Section 263. The assessee later filed an application to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw an appeal filed before the ITAT.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

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

This appeal is filed by the assessee. The assessee filed an Application for ‘withdrawal’ of the appeal on the ground that the appeal was filed against the order of the Ld.CIT(A) u/s 263 of the Income Tax Act, 1961 and Ld.CIT(A) had already deleted the additions and the assessee was hoping that ITAT would uphold the Ld.CIT(A)’s order.

2.

The ld.D.R. has no objection.

3.

In the result the appeal is dismissed as ‘withdrawn’. Order pronounced in the Open Court on 30th August, 2016. (H.S. SIDHU) (J. SUDHAKAR REDDY) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: the 30th August, 2016 • Manga

2

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