GLOBUS SPIRITS LTD.,NEW DELHI vs. DCIT, CIRCLE- 10(1), NEW DELHI

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ITA 5765/DEL/2018Status: DisposedITAT Delhi16 October 2023AY 2014-15Bench: the Hon'ble Bench on 12 October 2023 Le today. In this regard, we on behalf of and under the instructions from the Appellant, respectfully submit as under:3 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee wished to withdraw the appeal and the revenue had no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2014-15. The assessee's counsel submitted a letter requesting to withdraw the appeal due to difficulties in collating old records and the absence of any demand.

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 ‘C’: NEW DELHI

Hearing: 12/10/2023Pronounced: 16/10/2023

ORDER

PER YOGESH KUMAR U.S., JM:

1.

This appeal filed by the Assessee against the order of Learned Commissioner of Income Tax (Appeals)-35, New Delhi [“Ld. CIT(A)”, for short], dated 29/05/2018 for Assessment Year 2014-15.

2.

At the time of hearing, the Ld. Counsel for the assessee submitted a letter expressing the desire to withdraw the appeal, which reads as follows: -

Globus Spirits Ltd. vs. DCIT “The captioned appeal of the assessee is fixed for hearing before the Hon'ble Bench on 12 October 2023 Le today. In this regard, we on behalf of and under the instructions from the Appellant, respectfully submit as under: 1. That the appeal relates to an old year and due to multiple changes in the accounts and finance team of the Appellant company, it has not been possible for it to collate the necessary information and documentary evidences from its old accounts records to support the grounds of appeal involved.

2. That under the above circumstances and also considering the fact that no demand is involved in this year, the appellant hereby choose to not press all the grounds of appeal Le Ground No. 1 to 7. The appeal may please be disposed off accordingly Trust your honors will accede to this prayer. Thanking You Yours Faithfully,”

3. The Ld. Sr. Dr for Revenue expressed no objection against withdrawal of the appeal by the assessee.

4.

In view of the foregoing, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in open Court on 16th October, 2023.

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