Income Tax Appellate Tribunal - Delhi
Rra Taxindia, New Delhi vs Acit, Cpc-Tds, Ghaziabad on 29 November, 2019
आयकर अपीलीय अिधकरण द ली यायपीठ "एफ
एफ"
एफ द ली म
IN THE INCOME TAX APPELLATE TRIBUNAL
(DELHI BENCH: 'F': NEW DELHI)
सु ी सु षमा चावला, ाियक सद एवं ी आर.के. पां डा, ले खा सद के सम
BEFORE MS. SUSHMA CHOWLA, JM & SHRI R.K. PANDA, AM
आयकर अपील सं. / ITA Nos:- 5702 to 5705/Del/2017
िनधा रण वष / Assessment Year: 2016-17
M/s RRA Taxindia
D-28, South Extension Part-I .............अपीलाथ /Appellant
New Delhi
Sector-18, Noida
PAN-AABCJ8347H
Vs
ACIT, CPC-TDS,
Vaishali, Ghaziabad .......... ू!यथ / Respondent
अपीलाथ क" ओर से / Appellant by : Ms. Tani Malik, Adv
ू!यथ क" ओर से / Respondent by : Sh. Surender Pal, Sr. DR
सुनवाई क" तार(ख / घोषणा क" तार(ख /
Date of Hearing : 28.11.2019 Date of Pronouncement: 29.11.2019
आदे श / ORDER
PER SUSHMA CHOWLA, JM:
The present appeals filed by assessee are against the order of CIT(A)- 41, New Delhi, dated 28.06.2017 relating to Assessment Year 2016-17 against the order passed under section 154 of the Income-tax Act, 1961 (in short 'the Act').
आयकर अपील सं. / ITA Nos:- 5702 to 5705/Del/2017
2. The learned AR for the assessee has filed an application dated 28.11.2019, seeking withdrawal of the bunch of appeals.
3. The learned DR for the Revenue has no objection to the same.
4. The present appeals filed by the assessee are thus dismissed as withdrawn.
5. In the result, the appeals of the assessee are dismissed as withdrawal.
Order pronounced in the open court on 29th day of November, 2019.
Sd/- Sd/-
(R.K. PANDA) (SUSHMA CHOWLA)
लेखा सदःय/ACCOUNTANT MEMBER याियक सदःय/JUDICIAL MEMBER
द ली / दनांक Dated : 29th November, 2019 SH आदे श क" ूितिल.प अमे.षत/Copy of the Order is forwarded to:
1. अपीलाथ / The Appellant;
2. ू!यथ / The Respondent;
3. आयकर आयु1(अपील) / The CIT(A)
4. .वभागीय ूितिनिध, आयकर अपीलीय अिधकरण, द ली / DR, ITAT, Delhi
5. गाड फाईल / Guard file.
आदे शानुसार/ BY ORDER, स!या.पत ूित //True Copy// सहायक र9जःशार, आयकर अपीलीय अिधकरण , द ली / ITAT, Delhi Page | 2