Income Tax Appellate Tribunal - Delhi
Spice Mobiles Ltd., Noida vs Assessee on 19 February, 2016
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'G': NEW DELHI
BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER, AND
SHRI O.P. KANT, ACCOUNTANT MEMBER,
ITA No. 2423/Del /2012
Assessment Year: 2007-08
M/s Spice Mobiles Ltd Vs. The Addl. C.I.T
[Now known as S. Mobility Ltd] Range - 2
19A & 19B, Sector 125 Meerut, U.P.
Noida, U.P.
PAN : AABCM 5619 D
[Appellant] [Respondent]
Date of Hearing : 11.02.2016
Date of Pronouncement: 19.02.2016
Assessee by : Shri S.K. Aggarwal, Adv
Department by : Shri Anima Bernwal, Sr. DR
ORDER
PER CHANDRA MOHAN GARG, JUDICIAL MEMBER
This appeal filed by the assessee is directed against the order of the CIT(A), Meerut, dated 10/02/2012 for A.Y 2007-
08. 2 ITA No. 2423/Del/2012
2. At the outset of the opening of the hearing the ld. A.R. Shri S.K. Aggarwal has stated that assessee has filed an application seeking permission to withdraw the appeal filed by the assessee against the order passed by the ld. CIT(A), Meerut u/s 263 of the Income tax Act, 1961 [for short, 'the Act'] for A.Y. 2007-08 in view of the AO's consequent order dated 28.03.2013. The ld. AR further submitted that he does not wish to pursue with the same.
3. The ld. D.R. raised no serious objection.
4. In view of the above facts and circumstances, we dismiss this appeal filed by the assessee as withdrawn.
5. In the result, the appeal of the assessee stands dismissed as w ithdrawn.
The order is pronounced in the open court on 19.02.2016.
Sd/- Sd/-
(O.P. KANT) (C.M. GARG)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 19th February, 2016
VL/
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ITA No. 2423/Del/2012
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR
Asst. Registrar,
ITAT, New Delhi
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