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

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ITA 307/DEL/2016Status: DisposedITAT Delhi28 April 2016AY 2011-122 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the assessee's application for withdrawal and, with no serious objection from the revenue, dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the final assessment order for AY 2011-12. 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.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘I’: NEW DELHI

Before: SHRI R.S. SYALSHRI CHANDRA MOHAN GARG

For Appellant: Shri Rajnesh Verma
Hearing: 13.04.2016Pronounced: 28.04.2016

PER CHANDRA MOHAN GARG, JUDICIAL MEMBER

1.

The assessee has filed this appeal against the final assessment order dated 29th December, 2015 passed by the AO in pursuance to the directions issued by the Dispute Resolution Panel [DRP] for A.Y 2011-12.

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 wish to pursue the appeal and requested for permission to withdraw the appeal.

3.

Per contra, the ld. DR did not raise any serious objection.

5.

Having perused the application furnished by the assessee available on record, we dismiss the appeal filed by the assessee as withdrawn.

6.

In the result, the appeal of the assessee dismissed as withdrawn.

The order is pronounced in the open court on 28.04.2016.

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