What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as a consequence of the withdrawal.

The assessee filed an appeal before the ITAT for Assessment Year 2010-11. During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw its appeal.

Rangoli Projects Pvt. Ltd., New… vs ITO | ITAT Delhi 2016

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

For Appellant: Shri Manu Monga Adv

For Respondent: Shri K.K. Jaiswal Sr. DR

Hearing: 29/12/2015

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D” NEW DELHI BEFORE SHRI S.V. MEHROTRA : ACCOUNTANT MEMBER AND SHRI C.M. GARG : JUDICIAL MEMBER Asstt. Yr: 2010-11 Rangoli Projects Pvt. Ltd., Vs. Income-tax Officer, C/o Manu Monga Adv. Ward 15(2), New Delhi. 133, Lawyers Chambers, Delhi High Court, New Delhi. PAN: AACCR 9759 E ( Appellant ) (Respondent) Appellant by : Shri Manu Monga Adv. Respondent by : Shri K.K. Jaiswal Sr. DR Date of hearing : 29/12/2015. Date of order : 03/02/2016. O R D E R PER S.V. MEHROTRA, A.M:

This is assessee’s appeal against the order dated 25.09.2013, passed by the ld. CIT(A)-XVIII, New Delhi, relating to A.Y. 2010-11. 2. At the hearing ld. counsel for the assessee moved application, mentioning that assessee has instructed to withdraw the appeal. He, therefore, prayed that the assessee may be permitted to withdraw the present appeal.

Ld. DR raised no objection to the request so made on behalf of the assessee. Accordingly, prayer of the assessee to withdraw the appeal is allowed.

In the result, assessee’s stands dismissed, having been withdrawn.

Order pronouncement in open court on 03/02/2016.

RANGOLI PROJECTS PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments