M/S RIVERDALE EDUCATION AND ASSOCIATES SERVICES SOCIETY,DEHRADUN vs. CIT, DEHRADUN
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The assessee's authorized representative requested to withdraw the appeal. The Tribunal, with no objection from the Departmental Representative, allowed the withdrawal.
What were the facts?
The assessee filed an appeal before the Income Tax Appellate Tribunal against an order of the Commissioner of Income Tax. The assessment year in question was 2006-07.
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, DELHI BENCH: ‘F’ NEW DELHI
Before: SH. H.S. SIDHU & SH. O.P. KANT
ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against the order of learned Commissioner of Income Tax, Dehradun, dated 22.03.2013 for the assessment year 2006-07. 2. At the outset, Ms. Pallavi, CA, Authorized Representative of the assessee submitted that she wants to withdraw this appeal, which the learned Departmental Representative has no objection. 3. We have heard both the counsel and as per the request of assessee’s counsel, we dismiss the appeal as withdrawn.
In the result, appeal of the assessee is dismissed as withdrawn. The decision is pronounced in the open court on 26th August, 2016.
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