Income Tax Appellate Tribunal - Delhi
M/S. Automotive Component ... vs Dit(E), New Delhi on 12 January, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
(DELHI BENCH 'A' : NEW DELHI)
BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER
and
SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER
ITA No.2961/Del./2014
(ASSESSMENT YEAR : 2009-10)
Automotive Component Manufacturers vs. DIT (Exemption),
Association of India, New Delhi.
The Capital Court,
6th Floor, Old Palme Marg, Munirka,
New Delhi - 110 067.
(PAN : AAATA1724F)
(APPELLANT) (RESPONDENT)
ASSESSEE BY : None
REVENUE BY : Shri S.K. Jain, Senior DR
Date of Hearing : 12.01.2017
Date of Order : 12.01.2017
ORDER
PER KULDIP SINGH, JUDICIAL MEMBER :
Vide letter dated 3rd January, 2017 and for the reasons stated therein, the assessee seeks to withdraw the present appeal. The department has no objection. Consequently, the present appeal is dismissed as withdrawn.
Order pronounced in open court on this 12th day of January, 2017.
Sd/- sd/-
(PRASHANT MAHARISHI) (KULDIP SINGH)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated the 12th day of January, 2017
TS
2 ITA No.2961/Del./2014
Copy forwarded to:
1.Appellant
2.Respondent
3.CIT
4.CIT(A)-XXI, New Delhi.
5.CIT(ITAT), New Delhi.
AR, ITAT
NEW DELHI.
Date of Dictation................................................................. Date on which the typed draft is placed before the Dictating Member......... Date on which the approved draft come to Sr.PS/PS.............................. Date on which fair order sent to Member for signature........................... Date on which the fair order comes back after pronouncement to the Sr.PS/PS Date on which the file goes to the Bench Clerk........................... Date on which the file goes to the Head Clerk....................................... The date on which the file goes to the AR for signature on the order............ Date of Despatch of the Order......................................................