MPCL INDUSTRIES LIMITED,DELHI vs. ADIT,CPC, BENGALURU

PDF · subscribers
ITA 922/DEL/2021Status: HeardITAT Delhi06 March 2023AY 2017-182 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the Revenue had no objection to the withdrawal of the appeal. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the NFAC. Subsequently, the assessee filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘E’, NEW DELHI

Before: SH. ANIL CHATURVEDI & SH. N.K CHOUDHRY

For Appellant: Ms. Mansi Jain, Advocate
For Respondent: Shri Jitender Chand, Sr. D.R
Hearing: 06.03.2023Pronounced: 06.03.2023

This appeal filed by the assessee is directed against the order dated 09.06.2021 passed by the NFAC, New Delhi under Section 154 of the Income Tax Act, 1961 for Assessment Year 2017-18.

2.

Assessee has filed an application dated 06.03.2023 seeking the withdrawal of the appeal. Revenue has no objection in assessee withdrawing the appeal.

3.

We have heard the Learned DR and perused the material on record. In view of the aforesaid request of the assessee, the appeal of the assessee is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed.

Order pronounced in the open court on 06.03.2022

More judgments on Section 154

All 8,676 judgments and leading authorities on Section 154 →

Recent GST High Court judgments

Search GST case law →