JAY USHIN LTD,NEW DELHI vs. PRCIT, CENTRAL-2, NEW DELHI

ITA 3895/DEL/2018Status: DisposedITAT Delhi29 July 2021AY 2011-123 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 application moved by the assessee's counsel. Based on the application, the tribunal decided to dismiss the appeals as withdrawn.

What were the facts?

The assessee filed three appeals against orders of the Pr. CIT for assessment years 2011-12, 2012-13, and 2013-14. The counsel for the assessee moved an application before the tribunal.

What were the issues?

The primary issue was whether the appeals filed by the assessee should be dismissed as withdrawn based on their application.

AI-generated summary — verify with the full judgment below

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

Before: SH. N. K. BILLAIYA & SH. K.NARASIMHA CHARY

For Respondent: Ms. Anima Barnwal, Sr. DR

Hearing: 29/07/2021Pronounced: 29/07/2021

PER N. K. BILLAIYA, AM:

, 3986 and 3897/Del/2018 are three separate appeals by the assessee preferred against the three separate orders of the Pr. CIT (Central)-II, New Delhi dated 30.03.2018 pertaining to A.Y.2011-12, 2012-13 and 2013-14.

Before us the counsel moved the following application :-

In the light of the above, the captioned appeals are dismissed as withdrawn.

Decision announced in the open court in the presence of both the representatives on 29.07.2021.

Recent GST High Court judgments

Search GST case law →