INFOLANCE SOFTWARE SOLUTIONS PVT LTD,NEW DELHI vs. ACIT CENTRAL CIRCLE-13, NEW DELHI

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ITA 4109/DEL/2019Status: DisposedITAT Delhi01 March 2023AY 2016-172 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the Revenue did not object to the withdrawal. Consequently, the Tribunal dismissed all the appeals filed by the assessees.

What were the facts?

The assessees filed multiple appeals before the Income Tax Appellate Tribunal. At the outset of the hearing, the assessees' counsel submitted an application to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeals before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘H’ : NEW DELHI

For Appellant: Ms. Monika, Advocate, Shri Ajit Jha, Advocate
For Respondent: Ms. Sapna Bhatia, CIT DR
Hearing: 01.03.2023

PER BENCH : These appeals by the assessees are directed against the respective orders of the ld. CIT (Appeals).

2.

At the outset, ld. Counsel of the assessee submitted that vide application dated 01.03.2023, assessee wishes to withdraw the aforesaid appeals. Ld. DR of the Revenue did not have any objection in this regard. Accordingly, the appeals are dismissed as withdrawn. Order pronounced in the open court on this 1st day of March, 2023 after the conclusion of the hearing.

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