JNS INSTRUMENTS LTD.,NEW DELHI vs. PRCIT,CENTRAL-2, NEW DELHI

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ITA 3898/DEL/2018Status: DisposedITAT Delhi23 November 2021AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal, at the request of the assessee's authorized representative, permitted the withdrawal of the appeals. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed appeals before the ITAT for assessment years 2012-13 and 2013-14. The assessee's counsel, under instructions, wished to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeals before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “C” BENCH: NEW DELHI

Before: SHRI G.S.PANNU & SHRI KUL BHARAT

For Appellant: Shri Shailesh Gupta, Adv
For Respondent: Shri Vinay Kumar Karan, CIT DR
Hearing: 23.11.2021Pronounced: 23.11.2021

ORDER PER KUL BHARAT, JM : Both appeals filed by the assessee for the assessment years 2012-13 & 2013-14 are directed against the orders of Ld. CIT, Central-II, New Delhi both dated 28.03.2018.

2.

At the outset, Ld. Counsel for the assessee submitted that under the instruction of the assessee, he wishes to withdraw the appeals.

3.

Learned CIT DR has no objection.

4.

We therefore, at the request of Ld.AR for the assessee, permit to withdraw the aforesaid appeals.

5.

In the result, the appeals of the assessee are dismissed as withdrawn.

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