CANARA BANK (ERSTWHILE “SYNDICATE BANK”),NOIDA vs. ADDITIONAL COMMISSIONER OF INCOME TAX (TDS), GHAZIABAD, GHAZIABAD
What did the Tribunal hold?
The Tribunal considered the assessee's written applications to withdraw the appeals. Since the Departmental Representative raised no objections, the Tribunal allowed the withdrawal.
What were the facts?
The assessee, Canara Bank (erstwhile Syndicate Bank), filed two appeals against orders of the CIT(A) for AY 2008-09 and 2011-12. The assessee later filed applications to withdraw these appeals.
What were the issues?
The primary issue was whether the assessee's request to withdraw the appeals should be granted.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘H’, NEW DELHI
Before: SH. N.K. BILLAIYA & SH. KUL BHARAT
Date of hearing: 16/11/2022 Date of Pronouncement: 16/11/2022 ORDER PER N.K. BILLAIYA, AM: 1063/Del/2021 are two separate appeals by the assessee preferred against two separate orders of the CIT(A), Ghaziabad dated 31.03.2014 pertaining to A.Y.2008-09 and 2011-12.
The appellant filed two separate applications dated 09.11.2022 and seeking permission to withdraw the impugned appeals. Since no objection has been raised by the DR both the appeals are dismissed as withdrawn.
Decision announced in the open court on 16.11.2022.
Recent GST High Court judgments
Search GST case law →- Tankala Soumya vs. Assistant Commissioner Of State Tax, CT And GST, Rayagada Circle, RayagadaOrissa · 31 Oct 2026
- M/S Pooja, Town Hallroad, Cuttack vs. State Tax Officer, Cuttack-I West Circle,CuttackOrissa · 31 Oct 2026
- M/S Chicvogue Fashions Lip, Ganjam vs. State Tax Officer Bhubaneswar- Ii CircleOrissa · 31 Oct 2026
- M/S Priya, Townhall Road, Cuttack vs. Superintendent Cuttack- I Range, CuttackOrissa · 31 Oct 2026
- Dwaraka Jewellers, Bhubaneswar vs. Superintendent, CGST And Central Excise, BhubaneswarOrissa · 31 Oct 2026
