ROLLS ROYCE INDIA LTD.,NEW DELHI vs. DDIT, NEW DELHI

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ITA 513/DEL/2014Status: DisposedITAT Delhi05 April 2016AY 2009-102 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 assessee moved an application for withdrawal of the appeal due to the resolution reached. The Department did not object to this request.

What were the facts?

The assessee filed an appeal before the ITAT. During the pendency of the appeal, the competent authorities of India and UK reached a resolution regarding the issue. The Assessing Officer also gave effect to this resolution.

What were the issues?

Whether the appeal should be withdrawn and dismissed as withdrawn in light of a resolution reached between competent authorities.

AI-generated summary — verify with the full judgment below

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

Before: SHRI I.C. SUDHIR & SHRI L.P. SAHU

For Appellant: Shri Ankit Sahni & Saumgendra
For Respondent: Shri Anand Kedia, Sr. DR

ORDER

PER I.C. SUDHIR: JUDICIAL MEMBER At the time of hearing the appeal, the learned counsel for the assessee- appellant moved an application for withdrawal the appeal as in the meanwhile the competent authority of India and UK have already reached to a resolution and the Assessing Officer has also given effect to the said resolution vide order dated 7.4.2015.

2.

The Learned CIT(DR) did not show any objection to the above request.

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