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Income Tax Appellate Tribunal, DELHI BENCH ‘B’ : NEW DELHI
Before: SHRI A.T. VARKEY & SHRI PRASHANT MAHARISHI
IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SHRI A.T. VARKEY, JUDICIAL MEMBER and SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & 662/Del./2014 (ASSESSMENT YEARS : 2007-08 & 2008-09) M/s. Central Electronics Ltd., vs. DCIT, Circle 3 (1), 4, Industrial Area, Sahibabad, New Delhi. Sahibabad – 201 010 (U.P.) (PAN : AAACC1261G) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Jitendra Nath, CA and Shri K.K. Aggarwal, AR REVENUE BY : Ms. Susan George, Senior DR O R D E R PER A.T. VARKEY, JUDICIAL MEMBER :
These appeals, at the instance of the revenue, are filed against the order of the CIT (Appeals)-VIII, New Delhi dated 27.11.2013 for the assessment years 2007-08 and 2008-09.
At the outset of the hearing, the ld. AR for the assessee filed a letter dated 11th January, 2016 of the assessee and submitted that the ld. CIT (A), New Delhi has been pleased to accept the assessee’s miscellaneous application u/s 154 of the Act and has deleted the additions made by the ld. AO; and the ld. AO did not file appeal against the order of ld. CIT (A), New Delhi passed u/s 154/250 of the Act dated 14.02.2014. Therefore, ld. AR for the assessee requested that they may be allowed to withdraw the appeals. The department has no objection.
Having considered the submissions of the ld. AR for the assessee, we allow the assessee to withdraw the appeals. The appeals are accordingly dismissed as withdrawn.
Order pronounced in open court on this 11th day of January, 2016 after the conclusion of the hearing.