M/S. BAHL PAPER MILLS LTD.,UTTRAKHAND vs. CIT, HALDWANI

PDF · subscribers
ITA 2612/DEL/2014Status: DisposedITAT Delhi02 May 2016AY 2010-112 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. Consequently, the appeal was treated as dismissed for statistical purposes.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal for the assessment year 2010-11. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI BEFORE SHRI G.D. AGRAWALG.D. AGRAWALG.D. AGRAWAL & G.D. AGRAWAL & AND & SHRI SUDHANSHU SRIVASTAVA SHRI SUDHANSHU SRIVASTAVASHRI SUDHANSHU SRIVASTAVA SHRI SUDHANSHU SRIVASTAVA

For Appellant: Shri Naresh Jhanji, AR
For Respondent: Shri Ravi Jain, CIT-DR
Hearing: 02.05.2016Pronounced: 02.05.2016

PER G.D. AGRAWAL, VP PER G.D. AGRAWAL, VP :- PER G.D. AGRAWAL, VP PER G.D. AGRAWAL, VP This appeal by the assessee for the assessment year 2010-11 is directed against the order of learned CIT, Haldwani dated 31st March, 2014.

2.

At the time of hearing before us, learned counsel for the assessee submitted an application requesting withdrawal of the appeal filed by the assessee. Learned DR has no objection to this request of the assessee.

3.

Accordingly, the assessee is permitted to withdraw the appeal filed by it. Consequentially, the assessee’s appeal is treated as dismissed for statistical purposes being withdrawn.

Decision pronounced in the open Court on 02.05.2016.

Recent GST High Court judgments

Search GST case law →