DJS PRINTERS PRIVATE LTD,MANESAR vs. DCIT CIRCLE-7(1), NEW DELHI

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ITA 1587/DEL/2020Status: DisposedITAT Delhi23 January 2023AY 2015-162 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 assessee's counsel filed an application requesting to withdraw the appeal. The Tribunal accepted the request and dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the Principal Commissioner of Income Tax. The appeal was for the Assessment Year 2015-16.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the ITAT.

AI-generated summary — verify with the full judgment below

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

For Respondent: Shri T. James Singson, CIT DR
Hearing: 19.01.2023

PER SHAMIM YAHYA, ACCOUNTANT MEMBER :

1.

This appeal by the assessee is directed against the order of ld. Pr.CIT-3, Delhi dated 20.02.2020 pertaining to the Assessment Year 2015-16.

2.

Vide application dated 16.01.2023, ld. Counsel for the assessee requested to withdraw the appeal. Hence, the appeal is dismissed as withdrawn. Order pronounced in the open court on this 19th day of January, 2023 after the conclusion of the hearing.

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