Income Tax Appellate Tribunal - Chandigarh
Aarti International Ltd., Ludhiana vs Addl. Cit, Ludhiana on 5 April, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
DIVISION BENCH, CHANDIGARH
BEFORE MS. DIVA SINGH, JUDICIAL MEMBER
AND MS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER
ITA No. 590/CHD/2016
Assessment year: 2011-12
M/s Aarti International Ltd., Vs. The Addl.CIT,
G.T.Road, Miller Ganj, Range-5,
Ludhiana. Ludhiana.
PAN No. CROPS4461G
(Appellant) (Respondent)
Appellant By : Shri Subhash Aggarwal
Respondent By : Shri Sushil Kumar, CIT-DR
Date of hearing : 28.03.2017
Date of Pronouncement : 05.04.2017
ORDER
PER MS. DIVA SINGH,JM The present appeal has been filed by the assessee assailing the correctness of the order dated 31/03/2016 of CIT-2, Ludhiana pertaining to 2011-12 assessment year. However, at the time of hearing, it was submitted by the Ld. AR that the assessee seeks permission to withdraw the appeal filed in view of the fact that no additions were made by the Assessing Officer in the set aside proceedings. Relying upon the application filed by the assessee, a prayer for withdrawal of the same was made. The said request was not opposed by the Revenue. Accordingly, in the light of the submission of the parties before the Bench, the appeal of the assessee is dismissed as withdrawn
2. In the result, the appeal of the assessee is dismissed as withdrawn, Order pronounced in the Open Court on 05 April,2017.
Sd/- Sd/-
(ANNAPURNA GUPTA) (DIVA SINGH)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Da te d 05 Ap r i l ,2 0 1 7.
' Po o n am '/D N S
Co py t o:
1. Th e A pp e l la n t
2. Th e Res p on d en t
3. Th e CIT
4. T he C IT( A)
5. T he D R
Asstt. Registrar
ITAT,Chandigarh.