NATIONAL INSTITUTE OF SOLAR ENERGY,GURGAON vs. DCIT (TDS), GURGAON

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ITA 391/DEL/2019Status: HeardITAT Delhi05 January 2022AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal heard the submissions and perused the records. In view of the assessee's request, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2015-16. On the date of hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal, which was granted by the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

Before: SH. ANIL CHATURVEDI & SH. K. NARASIMHA CHARY

For Appellant: Shri Ashish Goel, C.A
For Respondent: Ms. Shefali Swroop, CIT-D.R
Hearing: 05.01.2022Pronounced: 05.01.2022

This appeal filed by the assessee is directed against the order dated 31.10.2018 of the Commissioner of Income Tax (Appeals)-1, Gurgaon relating to Assessment Year 2015-16.

2.

On the date of hearing, Ld. A.R., Shri Ashish Goel filed a letter submitting that assessee wants to withdraw the appeal as the assessee is not interested in pursuing the appeal. Revenue has no objection in assessee withdrawing the appeal.

3.

We have heard the rival submissions and perused the material on record. In view of the aforesaid request of Ld. A.R, the appeal of the assessee is dismissed as withdrawn.

4.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on 05.01.2022

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