SHRIRAM DADAJI MATTE,NAGPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1, NAGPUR

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ITA 181/NAG/2022Status: DisposedITAT Nagpur02 January 2024AY 2016-172 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal. The Revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against an order for the assessment year 2016-17. The assessee subsequently filed an application seeking permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR

Before: SHRI INTURI RAMA RAO & SHRI S.S. VISWANETHRA RAVI

आदेश / ORDER

PER S.S. VISWANETHRA RAVI, JM :

1.

This appeal by the assessee against the order dated 13-05-2022 passed by the National Faceless Appeal Centre, Delhi for assessment year 2016-17.

2.

The assessee filed an application dated 15-12-2023 seeking permission to withdraw the present appeal.

3.

Shri Vijay Kumar Subrahmanyan, the ld. DR reported no objection in case the assessee wishes to withdraw the appeal.

4.

In view of the request made by the assessee the appeal is dismissed as withdrawn.

Order pronounced in the open court on 02nd January, 2024.

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