CANARA BANK (ERSTWHILE “SYNDICATE BANK”),NOIDA vs. ADDITIONAL COMMISSIONER OF INCOME TAX (TDS), GHAZIABAD, GHAZIABAD

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ITA 1063/DEL/2021Status: HeardITAT Delhi16 November 2022AY 2011-122 pages
AI SummaryDismissed

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

Hearing: 16/11/2022Pronounced: 16/11/2022

Date of hearing: 16/11/2022 Date of Pronouncement: 16/11/2022 ORDER PER N.K. BILLAIYA, AM: and 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.

2.

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 Since no objection has been raised by the DR both the appeals are dismissed as withdrawn.

3.

Decision announced in the open court on 16.11.2022.

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