M/S. KALING OFFSET PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI
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 filed an application to withdraw the appeal. The Tribunal, in the absence of any objection from the Revenue, allowed the withdrawal request.
What were the facts?
The assessee filed an appeal against the order of the CIT(Appeals) for AY 2008-09. No one appeared on behalf of the assessee during the hearing.
What were the issues?
The primary issue was whether the assessee's request to withdraw the appeal should be granted.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH: ‘SMC’ NEW DELHI
Before: SHRI R.K. PANDA
ORDER This appeal filed by the assessee is directed against the order dated 24.10.2016 of the Ld. CIT(Appeals)-5, Delhi relating to AY 2008-09.
None appeared on behalf of the assessee. However, an application has been filed on behalf of the assessee seeking permission of the Bench to withdraw the appeal filed by the assessee. In absence of any objection from the side of the Ld. DR the request of the assessee seeking permission of the Bench to withdraw the appeal is allowed. The appeal filed by the assessee is accordingly dismissed as “withdrawan”.
Order pronounced in the open Court on 08/08/2019
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