RAMA CONSTRUCTION COMPANY,DELHI vs. PR.CIT- 12, NEW DELHI

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ITA 3592/DEL/2018Status: DisposedITAT Delhi10 October 2023AY 2013-14Bench: SHRI SHAMIM YAHYA (Accountant Member), SHRI YOGESH KUMAR US (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the Principal Commissioner of Income Tax. The assessee's counsel filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘F’ : NEW DELHI

For Appellant: Ms. Airik Singla, Advocate
For Respondent: Shri P.N. Barnwal, CIT DR
Hearing: 10.10.2023

PER SHAMIM YAHYA, ACCOUNTANT MEMBER :

1.

This appeal filed by the assessee is directed against the order of ld. Pr.CIT-12, New Delhi dated 28.03.2018 pertaining to assessment year 2013-14.

2.

At the outset, ld. Counsel of the assessee prayed to withdraw the appeal and an application dated 09.10.2023 in this regard is also filed. Ld. DR for the Revenue did not have any objection to the withdrawal of the appeal. 3. In view of the above, we permit withdrawal of the appeal. Hence, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on this 10th day of October, 2023.

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