SAPNA CANS P.LTD,NEW DELHI vs. ADDL.CIT, RANGE-22, NEW DELHI

PDF · subscribers
ITA 6106/DEL/2019Status: DisposedITAT Delhi12 December 2022AY 2014-151 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(A). During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 154,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “G” DELHI

Before: SHRI KUL BHARAT & SHRI PRADIP KUMAR KEDIA

For Appellant: Shri Suresh Singhal, CA
For Respondent: Shri Abhishek Kumar, Sr.DR

Appellant by: Shri Suresh Singhal, CA Respondent by: Shri Abhishek Kumar, Sr.DR Date of hearing: 12 12 2022 Date of pronouncement: 12 12 2022 O R D E R PER PRADIP KUMAR KEDIA - A.M.: The captioned appeal has been filed at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals), New Delhi dated 02.05.2019 passed under Section 154/143(3) of the Income Tax Act, 1961.

2.

At the outset, the ld. counsel for the assessee submits that he wants to withdraw the present appeal. Hence, the present appeal is dismissed as withdrawn.

3.

In the result, the present appeal of the assessee is dismissed as withdrawn. Order was pronounced in the open Court on 12th December, 2022. [KUL BHARAT] [PRADIP KUMAR KEDIA] JUDICIAL MEMBER ACCOUNTANT MEMBER DATED: December, 2022

More judgments on Section 154

All 8,676 judgments and leading authorities on Section 154 →

Recent GST High Court judgments

Search GST case law →