Income Tax Appellate Tribunal - Delhi
Philco Exports P.Ltd, New Del;Hi vs Acit, Circle-19(2), New Delhi on 31 July, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH FRIDAY NEW DELHI
BEFORE SHRI G.S. PANNU, VICE PRESIDENT
AND
SHRI K.N. CHARY, JUDICIAL MEMBER
ITA No. 2388/Del/2019
Assessment Year : 2015-16
Philco Exports P. Ltd., vs ACIT,
S-126, Greater Kailash, Circle-19(2),
Part-II, New Delhi.
New Delhi-110048
(PAN: AAACP3961E)
(Appellant) (Respondent)
Appellant by: None
Respondent by: Shri Saras Kumar, Sr. DR
ORDER
PER G.S. PANNU, VICE PRESIDENT This appeal has been filed by the assessee against the order of the learned Commissioner of Income Tax(A)-7, New Delhi dated 1.1.2019 for assessment year 2015-16.
2. At the outset, our attention was drawn to the letter of the appellant requesting for withdrawal of this appeal as the same has been filed under the Direct Tax Vivad se Vishwas Act, 2020.
3. The Ld. Sr. DR does not have any objection to the said request of the assessee.
ITA 2388//D/2019 Assessment year 2015-16
4. We have gone through the request submitted by the Ld. AR and since the Sr. DR does not have any objection, the appeal is allowed to be withdrawn.
5. In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the Open Court today in the presence of the parties through video conferencing.
Sd/- Sd/-
(K.N. Chary) ( G.S. Pannu)
Judicial Member Vice President
Dated: 31st July, 2020
'GS'
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT
By Order
Assistant Registrar
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