TATA STEEL BSL LTD,NEW DELHI vs. DCIT CENTRAL CIRCLE-3, NEW DELHI

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ITA 1734/DEL/2020Status: DisposedITAT Delhi29 July 2022AY 2016-172 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel, on instructions, stated that they wished to withdraw the appeal. The Tribunal accordingly dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) which had dismissed the assessee's appeal. The matter was listed for hearing before the ITAT.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

Before: DR. B.R.R. KUMAR & SH. ANUBHAV SHARMA

For Appellant: CA Shwini Kumar and CA Rahul Chaurasia
For Respondent: Shri M. Baranwal, Sr. DR
Hearing: 21.07.2022

The assessee has filed the appeal against order dated 07.08.2020 of Ld. CIT(A)-23, New Delhi whereby the appeal of the assessee was dismissed.

2.

As a matter was called for hearing on 21.07.2022, Ld. Counsel for the assessee stated at Bar that he has instructions to withdraw the appeal and endorsement in that regard was also made by him on the Form 36.

3.

In the light of aforesaid, the appeal is stand dismissed withdrawn.

Order pronounced in the open court on 29th July, 2022.

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