Income Tax Appellate Tribunal - Delhi
M/S. Sidhant Housing & Development ... vs Principal Cit, New Delhi on 10 December, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCHES "D" : DELHI
BEFORE SHRI BHAVNESH SAINI, J.M. AND SHRI O.P. KANT, A.M.
ITA.No.2375/Del./2015
Assessment Year 2010-2011
Sidhant Housing &
The Pr. CIT,
Development Company,
vs. Room No.397,
301-303, Mercantile
C.R. Building,
House, 15, Kasturba
I.P. Estate,
Gandhi Marg, New Delhi
PIN-110 001. PAN AAACS0115K New Delhi - 110 002.
(Appellant) (Respondent)
For Assessee : Shri Satyajeet Goyal, C.A.
For Revenue : Smt. Naina Soin Kapil, Sr. D.R.
Date of Hearing : 10.12.2018
Date of Pronouncement : 10.12.2018
ORDER
PER BHAVNESH SAINI, J.M.
This appeal by Assessee has been directed against the Order of the Pr. CIT, Delhi-8, Dated 31.03.2015, for the A.Y. 2010-2011 under section 263 of the I.T. Act, 1961.
2. Learned Counsel for the Assessee submitted that A.O. in the set aside Order under section 263 of the I.T. Act, has accepted the submissions of the assessee. He has, 2 ITA.No.2375/Del./2015 Sidhant Housing & Development Company, New Delhi. therefore, moved an application for withdrawal of the appeal.
3. In this view of the matter, appeal of assessee is dismissed as withdrawn.
Order pronounced in the open Court.
Sd/- Sd/- (OP KANT) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER
Delhi, Dated 10th December, 2018 VBP/-
Copy to
1. The appellant
2. The respondent
3. CIT(A) concerned
4. CIT concerned
5. D.R. ITAT 'D' Bench, Delhi
6. Guard File.
// BY Order // Assistant Registrar : ITAT Delhi Benches :
Delhi.