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Income Tax Appellate Tribunal, DELHI BENCH ‘A’: NEW DELHI
ORDER PER M. BALAGANESH AM: Both appeals of the Assessee arises out of the separate orders of the Learned Commissioner of Income Tax (Appeals)-I, New Delhi,
[hereinafter referred to as ‘Ld. CIT(A)’] in Appeal No.10784/19-20 dated 24/08/2020 and Appeal No.10020/20-21 dated 31/08/2020 & 1858/Del/2020 Aktivortho Private Limited vs. ADIT, CPC against the order passed by Assistant Director of Income Tax, CPC,
Bangluru, (hereinafter referred to as the ‘Ld. AO’) u/s 143(1) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) on 17/02/2020 and 08/05/2020 for the Assessment Years 2018-19 and 2019-20 respectively.
None was present on behalf of the assessee but the assessee has filed a letter dated 24/07/2023 seeking to withdraw the appeal filed before us. For the sake of convenience, the letter dated 24/07/2023 is reproduced herein under:
To Dated: 24/07/2023 The Hon’ ble Members, Bench A Income Tax Appellate Tribunal Lok Nayak Bhawan, Khan Market New Delhi- 110 003 In Re.: Ms Aktivortho Private Limited (‘the Appellant’ or ‘the Company') Assessment Year (AY) 2019-20 & 2018-19 PAN: AACC17588G Subject: ITA 1857/DEL/2020 & ITA 1858/DEL/2020 Respected Sir The captioned appeal has been filed by the Appellant before the Hon’ ble Des Bench of the Income Tax Appellate Tribunal. In this regard, it is respectfully submitted that the shareholding of the Company has changed du AY 2021-22. Consequently the Company cannot carry forward and set off the losses pertaining 2019-20 and 2018-19 Therefore, the appellant has decided to withdraw the captioned appeal p before this Hon’ ble Bench. & 1858/Del/2020 Aktivortho Private Limited vs. ADIT, CPC Under these circumstances the Appellant crave leave to withdraw the captioned appeal. We regret the inconvenience caused to you in this regard. Yours Sincerely, For and on behalf of M/s Aktivortho Private Limited Aktivortho Private Limited. Sd/- Authorized Signature.
The Ld. Sr. DR for Revenue expressed no objection against withdrawal of the appeals by the assessee.
In view of the above, the appeals of the assessee are hereby dismissed as withdrawn.
In the result, both the appeals filed by the Assessee are dismissed as withdrawn.
Order pronounced in the open court on 26th July, 2023.