APPLE PRINTPACK PRIVATE LIMITED,DELHI vs. DCIT CENTRAL CIRCLE -7 , DELHI
No AI summary yet for this judgment.
Income Tax Appellate Tribunal, DELHI BENCH “H”: NEW DELHI
Before: MS MADHUMITA ROY & SHRI NAVEEN CHANDRA
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
PER BENCH:
In view of the instruction submitted by the Assessee’s Representative
that the assessee does not want to proceed with the appeals, the instant
appeals are dismissed as withdrawn.
Order pronounced in the open court on 29/07/2026. (NAVEEN CHANDRA) JUDICIAL MEMBER Dated: 29/07/2026 R. Naheed, Sr PS
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.