M/S MENTOR GRAPHICS (INDIA) PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 128/DEL/2017Status: DisposedITAT Delhi31 July 2019AY 2012-132 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 permitted the assessee to withdraw the appeal as per their formal application. The Departmental Representative did not oppose the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the Assessing Officer. During the hearing, the assessee sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI PRAMOD KUMAR BEFORE SHRI PRAMOD KUMAR & BEFORE SHRI PRAMOD KUMAR & SHRI K. NARASIMHA CHARY SHRI K. NARASIMHA CHARYSHRI K. NARASIMHA CHARY SHRI K. NARASIMHA CHARY

For Appellant: Shri Himanshu S. Sinha, Shri Bhuwan Dhoopar and Ms. Vrinda Tulshan, Advocates
For Respondent: Shri Sanjay I. Bara, CIT-DR
Hearing: 23.07.2019Pronounced: 31.07.2019

PER PRAMOD KUMAR PER PRAMOD KUMAR, , , , VP PER PRAMOD KUMAR PER PRAMOD KUMAR VP VP : VP This appeal, filed by the assessee, is directed against the order dated 25th November, 2016 passed by the Assessing Officer under Section 143(3) read with Section 144C of the Income-tax Act, 1961 for the assessment year 2012-13.

2.

When this appeal was called out for hearing, learned counsel for the assessee sought permission to withdraw the appeal. Our attention was also invited to formal application dated 8th August, 2017 to that effect. Learned Departmental Representative does not oppose the 2 ITA-128/Del/2017 prayer of the assessee. In these circumstances, we deem it fit and proper to permit withdrawal of the appeal.

3.

In the result, the appeal is dismissed as withdrawn. Decision pronounced in the open Court on 31st July, 2019.

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