CANARA BANK (ERSTWHILE “SYNDICATE BANK”),NOIDA vs. ADDITIONAL COMMISSIONER OF INCOME TAX (TDS), GHAZIABAD, GHAZIABAD

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ITA 1035/DEL/2021Status: DisposedITAT Delhi16 January 2023AY 2007-082 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeals. Consequently, the appeals were treated as withdrawn and dismissed.

What were the facts?

The assessee bank filed appeals against CIT(A) orders for multiple assessment years. The assessee later requested to withdraw these appeals. This request was based on the DCIT (TDS) rectifying a previous order and providing the required relief.

What were the issues?

The primary issue was whether the assessee's appeals should be withdrawn based on subsequent rectification of the order by the DCIT (TDS) providing the required relief.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH : A : NEW DELHI

Before: SHRI C.M. GARG & SHRI PRADIP KUMAR KEDIA

For Respondent: Shri Kanav Bali, Sr. DR
Hearing: 16.01.2023Pronounced: 16.01.2023

ORDER PER BENCH: These appeals are filed by the assessee against the separate orders dated 31.03.2014 of the CIT(A), Ghaziabad, relating to Assessment Years 2007-08, 2009-10, 2010-11 & 2012-13, raising various grounds.

2.

At the time of hearing, none appeared on behalf of the assessee. However, an application for withdrawal of these appeals, dated 09.11.2022, has been placed on record by the assessee requesting for withdrawal of the appeals on the ground that , 1033, 1034 & 1064/Del/2021 AYs: 2007-08, 2009-10, 2010-11 & 2012-13 the DCIT (TDS), Noida had rectified the order and given the required relief to the assessee.

3.

In view of the above request, the assessee is allowed to withdraw the instant appeals and the appeals are consequently treated as ‘withdrawn.’

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