G T CHAINS PRIVATE LIMITED,AGRA vs. PRINCIPAL COMMISSIONER OF INCOME-TAX-1, AGRA, AGRA

ITA 78/AGR/2022Status: HeardITAT Agra20 July 2023AY 2017-20183 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw the appeal and the revenue had no objection. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, G T Chains Ltd., filed an appeal against the order of the Principal Commissioner of Income Tax. Subsequently, the assessee submitted a letter expressing the desire to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

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

Hearing: 19/07/2023

ORDER PER YOGESH KUMAR U.S., JM: This appeal by Assessee is filed against the order of Learned Pr. Commissioner of Income Tax-1, Agar [“Ld. Pr. CIT”, for short], dated 21/03/2022 for Assessment Year 2017-18. desire to withdraw the present appeal and dismiss the same as withdrawn.

The Ld. Sr. DR for Revenue expressed no objection against withdrawal of the appeal filed by the assessee.

In view of the foregoing; this appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in open Court on July, 2023

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