M/S GKB OPTIC TECHNOLOGIES PVT. LTD, NOIDA,NOIDA vs. PCIT-1, AGRA, AGRA

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ITA 90/AGR/2022Status: HeardITAT Agra20 July 2023AY 2017-183 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal considered the assessee's request to withdraw the appeal. The revenue representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the Ld. CIT. Subsequently, the assessee submitted a letter expressing the desire to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be dismissed as withdrawn upon their request.

AI-generated summary — verify with the full judgment below

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

For Appellant: Mr. Pankaj Gargh, Advocate
For Respondent: Mr. Surendra Pal, CIT-DR
Hearing: 18/07/2023Pronounced: 20/07/2023

ORDER

PER YOGESH KUMAR U.S., JM:

1.

This appeal by Assessee is filed against the order of Learned Commissioner of Income Tax -1, Agra [“Ld. CIT”, for short], dated 31/03/2022 for the Assessment Year 2017-18.

M/s GKB Optic Technologies Pvt. Ltd. vs. PCIT 2. The assessee filed a letter dated 25/04/2023 expressing the desire to withdraw the present appeal and dismiss the same as withdrawn.

3.

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

4.

In view of the foregoing; this appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in open Court on 20th July, 2023.

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