INDU SURI & CO,SHIMLA vs. PR.CIT-1, CHANDIGARH

ITA 175/CHANDI/2021Status: DisposedITAT Chandigarh07 April 2022AY 2016-171 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the revenue had no objection to the withdrawal application. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Principal Commissioner of Income Tax for the assessment year 2016-17. The assessee subsequently filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn. The tribunal considered the assessee's withdrawal application and the revenue's no-objection.

AI-generated summary — verify with the full judgment below

आदेश/Order Per Sanjay Garg, Judicial Member:

The present appeal has been filed by the assessee against the order dated 21.03.2021 of ld. Pr. CIT, Chandigarh pertaining to 2016-17 assessment year. 2. The assessee has placed on record an application seeking withdrawal of the appeal. Revenue has no objection to the withdrawal of the appeal. Accordingly, the appeal of the assessee is dismissed as withdrawn. The said order was pronounced on the date of hearing itself in the open Court. Order pronounced in the Open Court on 7th April,2022.

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