DHIR ROADWAYS,CHANDIGARH vs. PR. CIT, CHANDIGARH

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ITA 278/CHANDI/2022Status: DisposedITAT Chandigarh20 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 noted that the assessee did not wish to press the appeal and sought to withdraw it. The revenue did not object to the withdrawal.

What were the facts?

The assessee filed an appeal against an order of the Pr. CIT for the assessment year 2015-16. During the hearing, the assessee's counsel submitted a withdrawal application.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

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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