A C SURGIPHARMA PRIVATE LIMITED,NEW DELHI vs. DCIT CIRCLE-1(1), NEW DELHI

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ITA 1912/DEL/2020Status: DisposedITAT Delhi24 February 2023AY 2018-193 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 permitted the assessee to withdraw their appeal. The respondent (DR) did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2018-19. During the hearing, the assessee's counsel requested permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, [ DELHI BENCH : “ A” NEW DELHI ]

Before: DR. B. R. R. KUMAR & SH. YOGESH KUMAR U.S.

Hearing: 23.02.2023Pronounced: 24.02.2023

This appeal is filed by the assessee against the order dated 09/09/2020 passed by CIT(A)-1, New Delhi for Assessment Year 2018-19.

A C Surgipharma Pvt. Ltd. Vs. DCIT

2.

During the hearing, the Ld. Counsel for the assessee submitted that they may be permitted to withdraw their appeal. The Ld. DR did not object for withdrawal.

3.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Open Court on : 24th February, 2023.

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