Income Tax Appellate Tribunal - Delhi
M/S. Ip Support Services (India) Pvt. ... vs Dcit, New Delhi on 27 December, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'F': NEW DELHI
BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT AND
MS. SUCHITRA KAMBLE,
KAMBLE, JUDICIAL MEMBER
ITA No.
No.1825/Del/2016
Assessment Year : 2011
2011-
11-12
M/s IP Support Services Vs. Deputy Commissioner of
(India) Pvt.Ltd., Income Tax,
202, Kirti Deep
Deep Building, Circle-
Circle-12(1),
2, Nangal Raya Business New Delhi.
Centre,
New Delhi - 110 046.
PAN : AAACI3062R.
(Appellant) (Respondent)
Appellant by : Shri K.V.S.R. Krishnan, CA.
Respondent by : Shri Surender Pal, Senior DR.
Date of hearing : 27.12.2018
Date of pronouncement : 27.12.2018
27.12.2018
ORDER
PER G.D. AGRAWAL, VICE PRESIDENT :-
This appeal by the assessee for the assessment year 2011-12 is directed against the order of learned Principal CIT, Delhi-4, New Delhi dated 18th March, 2016.
2. At the time of hearing before us, the learned counsel for the assessee requested for withdrawal of the appeal filed by the assessee to avoid litigation and to buy peace of mind. Learned Senior DR had no objection.
2 ITA-1825/Del/2016
3. In view of the above, we accept the request of the assessee for withdrawal of the appeal. Accordingly, the appeal filed by the assessee is dismissed as withdrawn.
4. In the result, the appeal of the assessee is dismissed as withdrawn.
Decision pronounced in the open Court on 27th December, 2018.
Sd/- Sd/-
(SUCHITRA KAMBLE)
KAMBLE) (G.D. AGRAWAL)
AGRAWAL)
JUDICIAL MEMBER VICE PRESIDENT
VK.
Copy forwarded to: -
1. Appellant : M/s IP Support Services (India) Pvt.Ltd., 202, Kirti Deep Building, 2, Nangal Raya Business Centre, New Delhi - 110 046.
2. Respondent : Deputy Commissioner of Income Tax, Circle-
Circle-12(1), New Delhi.
3. CIT
4. CIT(A)
5. DR, ITAT Assistant Registrar