What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal. Based on the application, the Tribunal decided to dismiss the appeal.

The assessee filed an appeal before the ITAT against an order passed by the CIT(A). During the hearing, the assessee's counsel moved an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal before the Tribunal.

Adze Properties Private Ltd., New… vs ITO | ITAT Delhi 2015

Income Tax Appellate Tribunal, DELHI BENCHES : A : NEW DELHI

Before: SHRI N.K. SAINI, AM & SHRI KULDIP SINGH, JM

For Appellant: Shri Kamal Bajaj, AR

For Respondent: Shri K.K. Jaiswal, DR

Hearing: 08.10.2015Pronounced: 08.10.2015

ORDER PER N.K. SAINI, AM: This appeal by the assessee arises out of the order dated 30.1.2013 passed by the CIT(A)-IV, New Delhi.

During the course of hearing, the ld. counsel for the assessee moved an application dated 8th October, 2015 stating therein as under:-

“Sub:- Withdraw of Appeal No.2163/Del/13 for AY 2008-09. Respected Sir, The appellant, M/s Adze Properties Pvt. Ltd. has filed an appeal against the order passed by CIT(A) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 30.01.2013, for the assessment year 2008- 09. The appellant for sake of peace of mind wants to withdraw the appeal filed. Requesting your goodself to kindly allow the appellant to withdraw the appeal filed. Yours faithfully, For Adze Properties Pvt. Ltd. Sd/- (Authorised Signatory)”

In view of the above, the appeal of the assessee is dismissed as withdrawn.

In the result, the appeal is dismissed.

The order pronounced in the open court on 08.10.2015.

ADZE PROPERTIES PRIVATE LTD.,NEW DELHI vs. ITO, NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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