M/S. SAREEN SPORTS INDUSTRIES,MEERUT vs. CIT, MEERUT

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ITA 2778/DEL/2013Status: DisposedITAT Delhi08 October 2015AY 2008-092 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 assessee's representative requested to withdraw the appeal as they had no further grievance. The Departmental Representative did not object to this request.

What were the facts?

The assessee filed an appeal against an order passed by the CIT under Section 263 of the Income Tax Act for AY 2008-09. At the hearing, the assessee's representative stated that their submissions were considered by the AO and they had no grievance.

What were the issues?

Whether the assessee wished to press the appeal after their submissions were considered by the AO.

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: Sh. G. C. Gupta, Hon’ble & Sh. O.P.Kant

For Respondent: Smt. Sunita Kejriwal, CIT DR
Hearing: 01.10.2015Pronounced: 08.10.2015

PER O.PKANT,AM. This appeal of the assessee is directed against the order of the learned Commissioner of Income-tax, Meerut passed u/s 263 of the Income Tax Act, for the assessment year 2008-09. 2. At the outset of the hearing, the learned Authorised Representative of the assessee submitted that the assessee does not wish to press the present appeal as the submission of the assessee have been considered by the learned Assessing Officer, while passing order u/s 143(3) read with section 263 of the Act and therefore the assessee is not having any grievance against the order passed by the 2 ITA No.2778/Del./2013 learned Commissioner of Income-tax (Appeals). He, therefore, prayed to accept the withdrawal of the present appeal.

3.

The learned Commissioner of Income-Tax (Departmental Representative) did not object to the said request of the AR.

4.

We have gone through the request submitted by the learned Authorised Representative and since the learned Commissioner of Income-Tax (Departmental Representative) does not have any objection, the appeal is allowed to be withdrawn.

5.

In the result, the assessee’s appeal is dismissed as being infructuous. Order Pronounced in the Court on 08/10/2015. - - (G.C. Gupta) (O.P.Kant) VICE PRESIDENT ACCOUNTANT MEMBER Dated:08/ 10/2015 *Ajay*

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