PARAS HEALTHCARE PVT. LTD.,GURGAON vs. PR.CIT- 2, NEW DELHI

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ITA 3795/DEL/2018Status: DisposedITAT Delhi20 February 2023AY 2014-152 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 allowed the assessee's request to withdraw the appeal. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the Principal CIT for the Assessment Year 2014-15. At the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

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

For Appellant: Shri Vikas Goyal, CA
For Respondent: Shri T. Kipgen, CIT DR
Hearing: 16.02.2023

PER SHAMIM YAHYA, ACCOUNTANT MEMBER :

1.

This appeal by the assessee is directed against the order of ld. Pr.CIT, Central 2, New Delhi dated 30.03.2018 pertaining to the Assessment Year 2014-15.

2.

At the outset, ld. Counsel of the assessee submitted that vide application dated 07.02.2023, assessee wishes to withdraw the appeal. Ld. DR of the Revenue did not have any objection in this regard. Accordingly, the appeal is dismissed as withdrawn. Order pronounced in the open court on this 20th day of February, 2023.

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