BROWN FORMAN WORLDWIDE LLC- INDIA BRANCH OFFICE,GURGAON vs. DCIT, NEW DELHI

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ITA 1393/DEL/2015Status: DisposedITAT Delhi02 November 2015AY 2010-113 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 to withdraw the appeal. The Departmental Representative did not raise any serious objection.

What were the facts?

The assessee filed an appeal for AY 2010-11 against a final assessment order. Subsequently, the assessee filed an application 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 I.C. SUDHIRSHRI L.P. SAHU

Hearing: 02.11.2015Pronounced: 02.11.2015

This appeal has been filed by the assessee for A.Y 2010- 11 against the final assessment order dated 31.12.2014 in pursuance of directions issued by the Dispute Resolution Panel [DRP].

2.

The assessee has filed an application dated 15.10.2015 seeking permission to withdraw the appeal filed by the assessee as it does not wish to pursue the appeal any further.

3.

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

4.

Accordingly, we dismiss this appeal filed by the assessee as withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn. The order is pronounced in the open court on 02.11.2015.

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