M/S. SPICE MOBILES LTD.,NOIDA vs. ADDL. CIT, MEERUT

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ITA 2423/DEL/2012Status: DisposedITAT Delhi19 February 2016AY 2007-083 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2007-08. During the hearing, the assessee's representative sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw its appeal against the CIT(A)'s order, which was granted.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

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

Before: SHRI CHANDRA MOHAN GARG, & SHRI O.P. KANT,

For Appellant: Shri S.K. Aggarwal, Adv
Hearing: 11.02.2016Pronounced: 19.02.2016

PER CHANDRA MOHAN GARG, JUDICIAL MEMBER

1.

This appeal filed by the assessee is directed against the order of the CIT(A), Meerut, dated 10/02/2012 for A.Y 2007- 08.

2.

At the outset of the opening of the hearing the ld. A.R. Shri S.K. Aggarwal has stated that assessee has filed an application seeking permission to withdraw the appeal filed by the assessee against the order passed by the ld. CIT(A), Meerut u/s 263 of the Income tax Act, 1961 [for short, 'the Act'] for A.Y. 2007-08 in view of the AO’s consequent order dated 28.03.2013. The ld. AR further submitted that he does not wish to pursue with the same.

3.

The ld. D.R. raised no serious objection.

4.

In view of the above facts and circumstances, we dismiss this appeal filed by the assessee as withdrawn.

5.

In the result, the appeal of the assessee stands dismissed as withdrawn.

The order is pronounced in the open court on 19.02.2016.

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