FUTURISTIC MEDICARE PRIVATE LIMITED, AGRA,AGRA vs. PCIT-1, AGRA, AGRA

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ITA 86/AGR/2022Status: HeardITAT Agra20 July 2023AY 2017-182 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the Principal Commissioner of Income Tax (Appeals). The assessee's counsel subsequently filed a letter requesting the withdrawal of 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, BENCH ‘DB’ : AGRA

For Respondent: Shri Surendra Pal, CIT DR
Hearing: 17.07.2023

Date of Hearing : 17.07.2023 Date of Order : 20.07.2023

ORDER

PER SHAMIM YAHYA, ACCOUNTANT MEMBER :

1.

This appeal filed by the assessee is directed against the order of ld. Pr. CIT (A)-1, Agra pertaining to assessment year 2017-18.

2.

Vide letter dated 14.07.2023, ld. Counsel for the assessee prayed for withdrawal of the present appeal. Accordingly, this appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on this 20th day of July, 2023. sd/- (YOGESH KUMAR US) ACCOUNTANT MEMBER Dated the 20th day of July, 2023/TS

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