NAVEEN NARANG HUF,DELHI vs. DCIT, CENTRAL CIRCLE - 29, DELHI

PDF · subscribers
ITA 3645/DEL/2023Status: HeardITAT Delhi11 February 2025Bench: SHRI SHAMIM YAHYA (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request for withdrawal of their appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘E’ Bench : NEW DELHI

Before: SHRI SHAMIM YAHYA & SHRI VIMAL KUMAR

For Appellant: Shri Amit Goel, CA & Sh. Pranav
For Respondent: Ms. Baljeet Kaur, CIT-DR
Hearing: 11.02.2025Pronounced: 11.02.2025

This appeal by the Assessee is directed against the Order dated 18.10.2023 of Ld. CIT(A-30), New Delhi relating to assessment year 2016- 17.

2.

At the time of hearing, Ld. AR for the assessee made a request for withdrawal of the assessee’s appeal.

3.

Learned CIT-DR has no objection on the request of the Assessee’s Counsel for withdrawal of the appeal.

4.

In view of above factual matrix, we accept the request of the assessee’s AR, for withdrawal of the aforesaid appeal. 5. In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the Open Court on 11.02.2025.

Recent GST High Court judgments

Search GST case law →