M/S VAMET INDIA LTD.,AGRA vs. PR.CIT.-1, AGRA

PDF · subscribers
ITA 79/AGR/2022Status: HeardITAT Agra21 July 2023AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal. The appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, M/s. Vamet India Limited, filed an appeal against the order of the Principal Commissioner of Income Tax (Appeals). The assessee's counsel submitted a letter requesting the withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

AI-generated summary — verify with the full judgment below

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

For Appellant: Shri Pankaj Garg, Advocate
For Respondent: Shri Surendra Pal, CIT DR
Hearing: 18.07.2023

Date of Hearing : 18.07.2023 Date of Order : 21.07.2023

ORDER

PER SHAMIM YAHYA, ACCOUNTANT MEMBER :

1.

This appeal filed by the assessee is directed against the order of ld. Pr. CIT (A), Agra-1 pertaining to assessment year 2016-17.

2.

At the outset, ld. Counsel for the assessee submitted that he is praying for withdrawal of the appeal and in this regard, a letter dated 31.05.2023 is submitted. Accordingly, this appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on this 21st day of July, 2023. sd/- (YOGESH KUMAR US) ACCOUNTANT MEMBER Dated the 21st day of July, 2023/TS

Recent GST High Court judgments

Search GST case law →