CPA GLOBAL SUPPORT SERVICES INDIA PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 6(2), NEW DELHI

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ITA 7719/DEL/2017Status: DisposedITAT Delhi14 June 2019AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee wished to withdraw the appeal and the department had no objection. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. Subsequently, the assessee sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘I-1’ : NEW DELHI

Before: HON’BLE, SHRI G.D. AGRAWAL & SHRI KULDIP SINGH

For Appellant: Shri Sharad Goyal, CA
For Respondent: Shri Amit Katoch, Senior DR
Hearing: 14.06.2019

PER KULDIP SINGH, JUDICIAL MEMBER : Vide letter dated 28th June, 2018 and for the reasons stated therein, the assessee seeks to withdraw the present appeal. The department has no objection. Consequently, the present appeal is dismissed as withdrawn. Order pronounced in open court on this 14th day of June, 2019 after the conclusion of the hearing.

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