DCIT CENTRAL CIRCLE-31, NEW DELHI vs. BSL LIMITED, BHILWARA

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ITA 1925/DEL/2020Status: DisposedITAT Delhi29 November 2022AY 2017-182 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the request for withdrawal of the appeal. In light of the request, the appeal was dismissed as withdrawn.

What were the facts?

The Revenue filed an appeal against an order of the CIT(A). On the last date of hearing, the Revenue's counsel placed on record a letter requesting withdrawal of the appeal.

What were the issues?

The primary issue was whether the Revenue's appeal should be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “A”: NEW DELHI

Before: SHRI SHAMIM YAHYA & SHRI ANUBHAV SHARMA

Hearing: 14/11/2022Pronounced: 29/11/2022

PER ANUBHAV SHARMA, J. M.:

1.

Heard and perused the record.

2.

The revenue has filed this appeal against the impugned order dated 16.09.2020 in appeal No. 306/18-19/4207 for Assessment Year 2017-18 passed by ld CIT(A)-30, New Delhi and on 24.11.2022/ last date of hearing the ld DR placed on record a copy of the letter dated 21.11.2022 from the ld DCIT, Central Circle-31, New Delhi with a request for withdrawal of the appeal.

3.

In the light of the aforesaid the appeal is dismissed as withdrawn. Order pronounced in the open court on 29/11/2022. - - (SHAMIM YAHYA) JUDICIAL MEMBER Dated: 29/11/2022 A K Keot

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