Income Tax Appellate Tribunal - Delhi
J Pan Tubular Components Pvt. Ltd., ... vs Acit, Noida on 12 April, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "D", NEW DELHI
BEFORE SHRI S.V. MEHROTRA, VICE PRESIDENT
AND
SMT. BEENA A. PILLAI, JUDICIAL MEMBER
ITA No.2642/Del/2014
Assessment Year : 2009-10
J. Pan Tubular Components Pvt. Ltd., ACIT, Circle- 3,
B-31-32, Site B, Surajpur Industrial Noida.
Vs.
Area,
Greater Noida.
PAN : AABCJ 8537 E
(Appellant) (Respondent)
Appellant by : Shri M. P. Rastogi, Adv.
Respondent by : Shri Umesh Chand Dubey, Sr.DR
Date of hearing : 15-03-2017
Date of pronouncement : 12-04-2017
ORDER
PER S.V. MEHROTRA, V.P. :
This is an appeal filed by the assessee against the order dated 17.02.2014 passed by the Commissioner of Income Tax, Noida, u/s 263 of the Income Tax Act, 1961 (in short "the Act"), relating to assessment year 2009-10.
2. At the time of hearing, ld. counsel for the assessee submitted that in pursuance to order passed u/s 263 of the Act, the Assessing Officer has made the assessment on same figures as was earlier made and, therefore, the appeal 2 ITA No.2642/Del/2014 filed by the assessee as only become academic. He, accordingly, requested for withdrawal of appeal. Ld. DR did not raise any objection in this regard.
3. Accordingly, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court on this 12th day of April, 2017.
Sd/- Sd/-
(BEENA A. PILLAI) (S.V. MEHROTRA)
JUDICIAL MEMBER VICE PRESIDENT
Dated: 12-04-2017.
Sujeet
Copy of order to: -
1) The Appellant
2) The Respondent
3) The CIT
4) The DR, I.T.A.T., New Delhi
By Order
//True Copy//
Assistant Registrar
ITAT, New Delhi