PER BENCH : Learned Counsel for the Assessee seeks permission to withdraw all the cross objections. An endorsement to that effect is made in the cross objections. Ld. D.R. has no objection. C.O.Nos.47 to 50/Del./2019 M/s. Escort Heart Institute & Research Centre Ltd., Chandigarh.
2. In view of the above, all the cross objections of the Assessee are dismissed as withdrawn.
3. In the result, all the cross objections of the Assessee are dismissed as withdrawn. Order pronounced in the open Court. Sd/- Sd/- (PRASHANT MAHARISHI) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER Delhi, Dated 03 rd April, 2019 VBP/- Copy to
1. The appellant
2. The respondent
3. CIT(A) concerned
4. CIT concerned
5. D.R. ITAT D Bench
6. Guard File //By Order// Asst. Registrar : ITAT : Delhi Benches : DELHI.
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M/s. Escort Heart Institute & Research Centre Ltd., New Delhi v. Dcit, New Delhi
M/s. Escort Heart Institute & Research Centre Ltd., New Delhi v. Dcit, New Delhi
(Income Tax Appellate Tribunal, Delhi)
Cross Objection No. 50/Del/2019 | 03-04-2019
Advocate List
Bench
- SHRI BHAVNESH SAINI, JUDICIAL MEMBER
- SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER
Eq Citations
- LQ/ITAT/2019/7202
Head Note
