TBWA ANTHEM PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI
What did the Tribunal hold?
The Tribunal considered the assessee's application and allowed the appeal to be dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the order of the CIT(A) for AY 2013-14. During the hearing, the assessee moved an application to withdraw the appeal.
What were the issues?
Whether the assessee has the right to withdraw their appeal before the ITAT.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI
Before: SHRI N.K. BILLAIYA, & SHRI. SUDHANSHU SRIVASTAVA
PER N.K. BILLAIYA, ACCOUNTANT MEMBER
This appeal by the assessee is preferred against the order of the Commissioner of Income Tax [Appeals]-9, New Delhi dated 09.11.2016 pertaining to Assessment Year 2013-14.
2 2. At the time of hearing the assessee moved an application as under :-
In the result, the appeal filed by the assessee is dismissed as withdrawn.
3 The order is pronounced in the open court on 08.11.2021 in the presence of SR. DR.
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