ANAND DIARIES PRIVATE LIMITED,DELHI vs. DCIT CIRCLE-2(2), NEW DELHI

ITA 1627/DEL/2020Status: DisposedITAT Delhi23 February 2023AY 2018-192 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 assessee wished to withdraw the appeal and the revenue had no objection. Therefore, the tribunal granted permission to withdraw the appeal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee's authorized representative submitted a withdrawal application. The assessee stated they were no longer interested in pursuing the appeal.

What were the issues?

Whether the assessee has the right to withdraw their appeal before the tribunal.

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: 22.02.2023Pronounced: 23.02.2023

This appeal is filed by the assessee against the order dated 24/08/2020 passed by CIT(A)-1, New Delhi for Assessment Year 2018-19.

At the time of hearing, the Ld. AR submitted the application/letter dated nil was filed on behalf of the assessee stating that the assessee is no more

Anand Diaries Pvt. Ltd. Vs. DCIT interested in pursuing the appeal and had instructed them to withdraw the appeal. The Ld. Sr. DR did not have any objection if the permission to withdraw the appeal is granted to the assessee. Accordingly in view of the above factual matrix the appeal of the assessee is dismissed as withdrawn.

In result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the Open Court on : 23rd February, 2023.

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