RENU GUPTA,NEW DELHI vs. CIT(APPEAL), NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCHES ‘B’: NEW DELHI
Before: MS. KAVITHA RAJAGOPAL & SHRI KRINWANT SAHAY
PER KRINWANT SAHAY, AM:
Appeal in this case has been filed by the assessee against the order dated 31.12.2025 passed by the ld. CIT(A)-30, New Delhi for Assessment Year: 2022-23. 2. During proceedings before us, the ld. counsel of the assessee has filed an application requesting to allow to withdraw the appeal. The application is reproduced as under:
2 Renu Gupta “That the above-captioned appeal is listed for hearing before this Hon'ble Tribunal on 24.06.2026. That the present appeal came to be filed inadvertently and under a bona fide mistake. That the issue involved in the present appeal is identical to the issue involved in
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