SH. ANIL TALWAR,CHANDIGARH vs. PR.CIT-1, CHANDIGARH

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ITA 19/CHANDI/2021Status: DisposedITAT Chandigarh26 October 2022AY 2015-162 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the application for withdrawal of the appeal. The revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the Pr. CIT. During the hearing, the assessee's counsel moved an application to withdraw the appeal as per the appellant's instructions.

What were the issues?

The primary issue was whether the appeal could be withdrawn by the assessee.

AI-generated summary — verify with the full judgment below

आदेश क� ��त�ल�प अ�े�षत/ Copy of the order forwarded to :

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