Income Tax Appellate Tribunal - Delhi
M/S Splendor Landbase Ltd.,, New Delhi vs Acit, New Delhi on 14 March, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'G' NEW DELHI
BEFORE SHRI G.D. AGARWAL, VICE PRESIDENT
&
SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER
Cross Objection No 216 of 2016
(In ITA No.2462/Del/2016)
Assessment Year: 2011-12
SplendorLandbase Ltd., vs ACIT, Circle-3,
Splendor Forum, 502-511 New Delhi.
Plot No 3, Jasola District Centre,New
Delhi
PAN: AAECA3986E
Applicant by Shri V.K.Garg, Advocate
Revenue by Sh.S.S.Rana, CIT DR
Date of Hearing 14.3.2019
Date of Pronouncement 14.3.2019
ORDER
Per Shri K. Narasimha Chary, JM:
This Cross objection by assessee is arising out of order of CIT(A)-23, New Delhi vide appeal No. 34 & 35/15-16 dated 26.02.2016. Assessment was framed by ACIT, Central Circle-3, New Delhi u/s. 153A r/w sec 143(3) of the Income-tax Act, 1961(hereinafter referred to as the "Act") for AY 2011-12 vide his order dated 31.03.2015.
2. At the outset, Ld. AR submitted that the assessee may be permitted to not press this Cross objection, in view of the issues involved in the appeals filed against the orders of the Ld. CIT(A) for the relevant year. Ld. DR reports no objections. When the Ld. AR desires to withdraw the Cross objections filed on 2 behalf of the assessee, no useful purpose would be served by insisting its disposal on merits.
3. In view of the above and no objection on behalf of the Ld. DR, we endorse the prayer of assessee and dismiss the appeal of assessee as not pressed.
4. Appeal of assessee is dismissed as not pressed.
Order pronounced in the Open Court on 14 th March, 2019.
Sd/- sd/-
(G.D. AGARWAL) (K. NARASIMHA CHARY)
VICE PRESIDENT JUDICIAL MEMBER
Dated: 14th March, 2019
VJ
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI
Draft dictated on 14.3.2019
Draft placed before author 14.3.2019
Draft proposed & placed before the second member Draft discussed/approved by Second Member. Approved Draft comes to the Sr.PS/PS Kept for pronouncement on Date of uploading order on the website 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.