What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal and, with no objection from the Revenue, dismissed the appeal as withdrawn.

The assessee filed an appeal against an order of the CIT(Appeals). At the outset of the hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Tobu Enterprises Ltd., New Delhi vs ITO | ITAT Delhi 2018

Income Tax Appellate Tribunal, DELHI BENCH “E” NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI PRASHANT MAHARISHI

For Appellant: Shri Ashwani Taneja, FCA

For Respondent: Shri S.R. Senapati, Sr.D.R

The aforesaid appeal has been filed by the assessee against the impugned order dated 27.07.2010, passed by ld. CIT (Appeals)-XIX, New Delhi for the Assessment Year 2002- 03. 2. At the very outset, the ld. AR for the assessee submitted an application for withdrawal of the appeal and submitted that the assessee does not want to pursue the appeal and requested for permission to withdraw the appeal.

The ld. DR also did not had any objection.

Having perused the application furnished by the assessee for withdrawal of appeal, we dismiss the appeal filed by the assessee as withdrawn. In the result, the appeal of the assessee is dismissed. Order pronounced in the open Court on 08th May, 2018.

[PRASHANT MAHARISHI] [AMIT SHUKLA] ACCOUNTANT MEMBER JUDICIAL MEMBER DATED: 08th May, 2018

TOBU ENTERPRISES LTD.,NEW DELHI vs. ITO, NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments