What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeals. The grounds raised by the appellant became redundant due to a family settlement and merger of units.

The assessee, The Hind Samachar Ltd., filed appeals against orders from the Commissioner of Income Tax (Appeals). The assessee later filed an application to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw the appeals due to a settlement, rendering the grounds of appeal redundant.

The Hind Samachar Ltd, New Delhi vs DCIT | ITAT Amritsar 2023

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR

Before: DR. M. L. MEENA & SH. ANIKESH BANERJEE

Hearing: 20.09.2023Pronounced: 21.09.2023

Per Bench:

These appeals have been filed by the assessee against the separate orders of the Ld. Commissioner of Income Tax-1 (Appeals), Jalandhar dated 11.02.2014 and 12/13.07.2017 in respect of Assessment Years:

2009-10, 2013-14 & 2014-15.

Ors. The Hind Samachar Ltd. v. ACIT 2. The ld. counsel for the assessee-appellant stated that the assessees have filed an application requesting to withdraw the appeals, contending as under:

“2. That a family settlement has been arrived between both the families and Delhi Unit also has been merged with Jalandhar Unit and the company Hind Samachar Ltd. has been taken over by Sh. Vijay Chopra group of Jalandhar and in view of the settlement the ground raised by the appellant has become redundant.

3. That it is respectfully prayed that the appellant hereby withdraw the appeal and the same kindly be dismissed as withdrawn.”

The Ld. D.R. has no objection.

Accordingly, the appeals are allowed to be withdrawn.

In the result, the appeals filed by the assessees are dismissed as withdrawn.

Order pronounced in the open court on 21.09.2023

THE HIND SAMACHAR LTD,NEW DELHI vs. THE DY. COMMISSIONER OF INCOME-TAX, JALANDHAR

What did the Tribunal hold?

What were the facts?

What were the issues?

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