ASTRO HEALTH CARE AND RESEARCH AND DEVELOPMENT PVT. LTD,JAMMU vs. CPC TDS, GHAZIBAD

ITA 158/ASR/2019Status: DisposedITAT Amritsar22 September 2020AY 2013-142 pages

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeals. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed two appeals before the ITAT against the orders of the CIT(A). During the hearing, the assessee's counsel requested 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

िनधा�रती क� ओर से/Assessee by : Shri Padam Bahl, CA राज�व क� ओर से/ Revenue by : Shri Charan Das, DR सुनवाई क� तार#ख/Date of Hearing : 22/09/2020 उदघोषणा क� तार#ख/Date of Pronouncement : 22/09/2020 आदेश/Order आदेश आदेश आदेश PER N.K. SAINI, VICE PRESIDENT Both the above appeals filed by the Assessee are directed against the order of the Ld. CIT(A)-1, Ludhiana each dt. 06/12/2018 and 05/12/2018 respectively.

During the course of hearing the Ld. Counsel for the Assessee submitted that he has the instruction to withdraw these appeals and requested to treat these appeals as withdrawn.

Ld. DR did not object if the appeals of the assessee are dismissed as withdrawn.

In view of the above the appeals are dismissed as withdrawn.

In the result appeals are dismissed as withdrawn.

Order pronounced on 22/09/2020.

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