Income Tax Appellate Tribunal - Delhi
M/S. Esteem Textiles Pvt. Ltd., New ... vs Dcit, New Delhi on 22 November, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCHES "B" : DELHI
BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER
AND
SHRI L.P. SAHU, ACCOUNTANT MEMBER
C.O.No.8/Del./2015
Arising out of
ITA.No.2017/Del./2014 - Assessment Year 2006-2007
M/s. Esteem Textiles (P) Ltd., vs. The DCIT, Central Circle-5,
TU-70, Pitam Pura, New Delhi. New Delhi.
(Cross-Objector) (Respondent)
For Cross Objector : Shri Gautam Jain, Advocate &
Shri Lalit Mohan, C.A.
For Revenue : Ms. Rachna Singh, CIT-DR
Date of Hearing : 22.11.2017
Date of Pronouncement : 22.11.2017
ORDER
PER BHAVNESH SAINI, J.M.
The cross-objection by assessee is time barred by 08 days. No application has been filed for condonation of delay. Learned Counsel for the Assessee submitted that cross-objection is filed mainly in support of the order of the Ld. CIT(A) in quashing the assessment under section 153C of the I.T. Act and seeks permission to withdraw the same.
2
CO.No.08/Del./2015 in ITA.No.2017/Del./2014 Esteem Textiles (P) Ltd., New Delhi.
2. In view of the above, the cross-objection of the assessee is dismissed as withdrawn with a liberty to the assessee to raise all contentions in the Departmental appeal.
3. In the result, cross-objection of the assessee is dismissed as withdrawn.
Order pronounced in the open Court.
Sd/- Sd/- (L.P. SAHU) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER
Delhi, Dated 22nd November, 2017 VBP/-
Copy to
1. The appellant
2. The respondent
3. CIT(A) concerned
4. CIT concerned
5. D.R. ITAT 'B' Bench, Delhi
6. Guard File.
//By Order // Asst. Registrar, ITAT, Delhi Benches Delhi.