Income Tax Appellate Tribunal - Delhi
M/S. New Om Construction Co., Delhi vs Pr. Cit Delhi- 16, New Delhi on 20 March, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI "G" BENCH,
NEW DELHI
BEFORE SHRI R.K. PANDA ACCOUNTANT MEMBER AND
SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER
ITA No. 3461/DEL/2015
[Assessment Year: 2010-11]
M/s New Om Construction Co. Vs. The Pr. CIT
1424, Kucha Ustad Hira Delhi - 16
Near Jama Masjid, Delhi New Delhi
(PAN: AAAFN 8522 C)
(Appellant) (Respondent)
Assessee by: Shri M.K. Dudeja, CA
Revenue by: Shri S.S. Rana, CIT- DR
Date of hearing : 20.03.2017
Date of pronouncement : 20.03.2017
ORDER
PER R.K. PANDA, ACCOUNTANT MEMBER:-
This appeal filed by the assessee is directed against the order dated 31.03.2015 passed u/s 263 of the Income-tax Act, 1961 by the Pr. CIT, Delhi - 16, relating to A.Y. 2010-11. 2 ITA No. 3461/DEL/2015
2. The assessee has filed an application seeking permission of the Bench to withdraw the appeal filed by it on the ground that the reassessment u/s 143(3)/263 of the Act has been completed by the jurisdictional ITO on 29.3.2016 who has accepted the returned income and therefore, the assessee has no grievance. In absence of any objection from the ld. DR, the request of the assessee seeking permission of the Bench to withdraw the appeal filed by the assessee is acceded to.
3. In the result, the appeal of the assessee is dismissed as withdrawn.
Order pronounced in the open court at the time of hearing itself on 20.03.2017.
Sd/- Sd/-
(SUDHANSHU SRIVASTAVA) (R.K. PANDA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 20.03.2017
V. Lakshmi
Copy forwarded to:
1) Appellant
2) Respondent
3) CIT
4) CIT (Appeals)
5) DR: ITAT
3
ITA No. 3461/DEL/2015
ASSISTANT REGISTRAR
Date
Draft dictated on 20.03.2017
Draft placed before author 20.03.2017
Draft proposed & placed before the second 20.03.2017 member Draft discussed/approved by Second Member. Approved Draft comes to the Sr.PS/PS Kept for pronouncement on File sent to the Bench Clerk Date on which file goes to the AR Date on which file goes to the Head Clerk. Date of dispatch of Order.