M/S. STAR WIRE (INDIA) LTD.,NEW DELHI vs. DCIT, FARIDABAD

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ITA 3196/DEL/2015Status: DisposedITAT Delhi25 April 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 considered the assessee's request for withdrawal of the appeal. The revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal before the ITAT.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘B’, NEW DELHI

Before: SHRI J. SUDHAKAR REDDY & MS. SUCHITRA KAMBLE

Respondent by : Sh. O.P.Meena, CIT, D.R. ORDER PER J. SUDHAKAR REDDY, ACCOUNTANT MEMBER

This is an appeal filed by the Assessee directed against the order of Ld.CIT(Central), Gurgaon dt. 25.3.2015 pertaining to the Assessment Year (hereinafter referred to as the A.Y.) 2010-11.

2.

At the time of hearing the assessee filed a letter praying for withdrawal of his appeal, for the reason that, the consequential order has already been passed by the A.O. The Ld.D.R. submitted that he has no objection to the dismissal of the appeal as ‘withdrawn’.

3.

In the result the appeal of the assessee is dismissed as ‘withdrawn’. Order pronounced in the Open Court on 25th April, 2016.

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