BAKLIWAL HOLDING PVT LTD,WEST BENGAL vs. PR,CIT (CENTRAL)-3, NEW DELHI
What did the Tribunal hold?
The Tribunal considered the assessee's application and allowed the withdrawal of the appeal. Consequently, the appeal filed by the assessee was dismissed as 'withdrawn' by the order pronounced in open court.
What were the facts?
The assessee, Bakliwal Holding Pvt. Ltd., had an appeal pending before the Income Tax Appellate Tribunal for Assessment Year 2011-12. During the hearing, the assessee's counsel submitted an application expressing the desire to withdraw the said appeal.
What were the issues?
Whether the assessee's request to withdraw its appeal should be granted by the Income Tax Appellate Tribunal.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCHES : A : NEW DELHI
Before: SHRI G.S. PANNU, HON’BLE & SHRI ANUBHAV SHARMA
ORDER PER ANUBHAV SHARMA, JM: At the time of hearing, vide an application dated 26.02.2024 placed before the Bench, the ld. counsel for the assessee submitted that the assessee desired to withdraw the instant appeal and, therefore, requested that the appeal may be allowed to be withdrawn.
In the light of the above submissions, the assessee is allowed to withdraw its appeal.
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