Income Tax Appellate Tribunal - Delhi
M/S. Sc Johnson Products Private ... vs Dcit, New Delhi on 21 December, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI 'G' BENCH,
NEW DELHI
BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER, AND
SHRI B.P. JAIN, ACCOUNTANT MEMBER,
ITA No. 6269/DEL/2014
[Assessment Year: 2006-07]
SC Johnson Products Pvt. Ltd Vs. The D.C.I.T
5th Floor, Plot No. 68, Circle - 7(1)
Sector 44, Gurgaon New Delhi
PAN : AAACL 3128 M
[Appellant] [Respondent]
Date of Hearing : 21.12.2017
Date of Pronouncement : 21.12.2017
Assessee by : Shri K.M. Gupta, Adv
Revenue by : Shri Kaushlendra Tiwari, Sr.DR
ORDER
PER B.P. JAIN, ACCOUNTANT MEMBER,
This appeal of the assessee arises from the order dated 12.08.2014 of ld. CIT(A)-X, Delhi for AY 2006-07.
2. The ld. Counsel for the assessee has filed an application dated 21.12.2017 seeking permission of the Bench to withdraw the appeal filed by the assessee on the ground that the Hon'ble High Court of Delhi in ITA No. 673/2016 has confirmed the appeal in the case of Karam 2 ITA No. 6615/DEL/2013 Chand Appliances Pvt. Ltd in ITA No. 501/DEL/2010 which was allowed, and therefore, the present appeal has become infructuous.
3. After perusing the application for withdrawal and 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.
4. In the result, the appeal of the assessee is dismissed as having become infructuous.
The order is pronounced in the open court on 21.12.2017.
[H.S. SIDHU] [B.P. JAIN]
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 21st December, 2017
VL/
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR
Asst. Registrar,
ITAT, New Delhi