NOIDA POWER COMPANY LIMITED,GREATER NOIDA vs. DCIT, CPC, KARNATKA

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ITA 2176/DEL/2019Status: DisposedITAT Delhi11 April 2022AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw their appeal as the Revenue did not object. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, M/s Noida Power Company Ltd., filed an appeal before the Income Tax Appellate Tribunal against an order of the CIT(A). During the hearing, the assessee requested to withdraw their appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be allowed to be withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘E’, NEW DELHI

Before: Sh. A.D. JainDr. B. R. R. Kumar

For Appellant: CA &, Ms. Shushmita Basu, CA
For Respondent: Ms. Shweta Yadav, Sr. DR
Hearing: 10.02.2022Pronounced: 11.04.2022

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the assessee against the order of the ld. CIT(A)-I, Noida dated 31.08.2018.

2.

During the hearing, the ld. Counsel for the assessee vide letter dated 09.02.2022 submitted that they may be permitted to withdraw their appeal. The ld. DR did not object for withdrawal. Hence, the appeal is dismissed as withdrawn.

3.

In the result, the appeal of the assessee is dismissed as withdrawn. Order Pronounced in the Open Court on 11/04/2022.

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