AKUMS DRUGS & PHARMACEUTICALS LTD,NEW DELHI vs. DCIT CIRCLE-2(1), NEW DELHI

ITA 1812/DEL/2020Status: DisposedITAT Delhi22 November 2022AY 2014-152 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the withdrawal of the appeals as the Revenue did not object. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee, Akums Drugs & Pharmaceuticals Ltd., filed appeals against the orders of the CIT(Appeals) for assessment years 2012-13, 2013-14, and 2014-15. At the outset of the hearing, the assessee sought to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their appeals before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘A’ : NEW DELHI

For Appellant: Shri Anil Jain, CA

For Respondent: Shri P. Praveen Sidharth, CIT DR

Hearing: 22.11.2022

PER BENCH : These appeals by the assessee are directed against the order of the ld. CIT (Appeals)-I, New Delhi dated 11.09.2020 for the assessment years 2012-13, 2013-14 & 2014-15. 3. At the outset, in these cases, ld. Counsel of the assessee submitted that assessee seeks to withdraw the appeals. Ld. DR did not have any objection to the same. Hence, we permit the withdrawal of the appeals. 4. In the result, the appeals of the assessee are dismissed as withdrawn. Order pronounced in the open court on this 22nd day of November, 2022 after the conclusion of the hearing.

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