M/S EURO SAFETY FOOTWEER INDIA PVT. LTD, AGRA,AGRA vs. PCIT-1, AGRA, AGRA

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ITA 93/AGR/2022Status: HeardITAT Agra09 November 2023AY 2017-182 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's application to withdraw the appeal. Therefore, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the PCIT-1, Agra. Subsequently, the assessee submitted an application to withdraw the appeal. The Revenue did not object to the withdrawal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their application.

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 Respondent: Shri Surendra Pal, CIT(DR)
Hearing: 09.11.2023Pronounced: 09.11.2023

ORDER Per Dr. B. R. R. Kumar, 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 04.11.2023. The Ld. DR has not objected to the withdrawal, and the appeal of the assessee is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed. Order pronounced in the open court on 09/11/2023. Sd/- Sd/- (YOGESH KUMAR US) (DR.B.R.R. KUMAR) JUDICIAL MEMBER ACCOUNTANT MEMBER Delhi; Dated 09/11/2023

Euro Safety Footwear India P Ltd. NV

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