ACTIS ADVISERS PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 7082/DEL/2014Status: DisposedITAT Delhi25 April 2016AY 2010-113 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw its appeal as the Departmental Representative had no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the final assessment order. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal, which was granted by 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, DELHI BENCHES : I-2 : NEW DELHI

Before: SHRI R.S. SYAL, AM & SHRI KULDIP SINGH, JM

For Appellant: Shri Yishu Goel, CA
For Respondent: Shri Amit Mohan Govil, CIT, DR
Hearing: 25.04.2016Pronounced: 25.04.2016

ORDER

PER R.S. SYAL, AM:

1.

This appeal filed by the assessee is directed against the final assessment order passed by the AO u/s 143(3) read with section 144C of the Income-tax Act, 1961 (hereinafter also called ‘the Act’) on 26.11.2014 in relation to the assessment year 2010-11.

2.

At the time of hearing, the assessee, vide its letter dated 25.4.2016, submits that they do not want to pursue the appeal and, therefore, requests for the withdrawal of the appeal.

3.

The ld. DR has no objection to the withdrawal of the instant appeal by the assessee.

4.

In view of the request of the assessee for withdrawal of the appeal to which ld. DR has no objection, we allow the assessee to withdraw its appeal.

5.

In the result, the appeal is dismissed as withdrawn.

The order pronounced in the open court on 25.04.2016.

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