Income Tax Appellate Tribunal - Delhi
Hewitt Associates (India) Private ... vs Assessee on 30 August, 2016
1
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'C', NEW DELHI
BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND
SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER
ITA No. 3125/Del/2014
AY: 2007-08
Hewitt Associates (India) Pvt.Ltd. vs. CIT, Range IV
710, Ansal Chamber II New Delhi
6, Bhikaji Cama Place
New Delhi 110 066
PAN: AABCH 1559 D
(Appellant) (Respondent)
Appellant by : Sh. Vaibhav Chaudhary &
Sh. Yogesh Goyal, C.A.
Respondent by : Sh. AK Saroha, CIT, D.R.
ORDER
This appeal is filed by the assessee. The assessee filed an Application for 'withdrawal' of the appeal on the ground that the appeal was filed against the order of the Ld.CIT(A) u/s 263 of the Income Tax Act, 1961 and Ld.CIT(A) had already deleted the additions and the assessee was hoping that ITAT would uphold the Ld.CIT(A)'s order.
2. The ld.D.R. has no objection.
3. In the result the appeal is dismissed as 'withdrawn'.
Order pronounced in the Open Court on 30th August, 2016.
Sd/- Sd/-
(H.S. SIDHU) (J. SUDHAKAR REDDY)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: the 30th August, 2016 · Manga 2 Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT
- TRUE COPY -
By Order, ASSISTANT REGISTRAR