M/S ZUBERI FIBRES PVT. LTD, DELHI,DELHI vs. PCIT-1, AGRA, AGRA

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ITA 91/AGR/2022Status: HeardITAT Agra09 November 2023AY 2017-182 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's application 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 PCIT. Subsequently, the assessee submitted an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be dismissed as withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA BENCH ‘DB’, AGRA

Before: Dr. B. R. R. Kumar & Shri Yogesh Kumar US

For Appellant: Shri Sunil Gupta, CA
For Respondent: Shri Surendra Pal, CIT(DR)
Hearing: 09.11.2023Pronounced: 09.11.2023

ORDER Per Yogesh Kumar US, JM:- The present appeal has been filed by the assessee against the order of ld. PCIT-1, Agra dated 31.03.2022.

2.

The assessee has submitted an application withdrawing the appeal filed on 20.10.2023. The Ld. DR has not objected to the withdrawal, and the appeal of the assessee is dismissed as withdrawn.

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