DEEPAK BANSAL AGRA,AGRA vs. PCIT(CENTRAL), KANPUR, KANPUR

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ITA 96/AGR/2022Status: HeardITAT Agra09 November 2023AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had applied to withdraw the appeal and the Revenue did not object. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT 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 application to withdraw the appeal should be allowed.

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 Yogesh Kumar US, JM:- The present appeal has been filed by the assessee against the order of ld. PCIT(Central), Kanpur dated 31.03.2022.

2.

The assessee has submitted an application withdrawing the appeal filed on 12.10.2023. 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 DR has not objected to the withdrawal, and the appeal of the assessee is dismissed as withdrawn.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/- (DR.B.R.R. KUMAR) (YOGESH KUMAR US) ACCOUNTANT MEMBER JUDICIAL MEMBER Delhi; Dated 09/11/2023 NV Copy of the Order forwarded to :

1. 1. The Appellant 2. The Respondent.

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