SUDESH DUA,DELHI vs. ACIT CENTRAL CIRCLE-3, DELHI

PDF · subscribers
ITA 2798/DEL/2022Status: DisposedITAT Delhi01 February 2024AY 2018-19Bench: Shri Challa Nagendra Prasad (Judicial Member), Dr. B. R. R. Kumar (Accountant Member)2 pages

No AI summary yet for this judgment.

Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI

Before: Shri Challa Nagendra Prasad & Dr. B. R. R. Kumar

For Respondent: Ms. Amisha Gupta, CIT-DR
Hearing: 30.01.2024

ORDER Per Dr. B. R. R. Kumar:- The present appeal has been filed by the assessee against the order of ld. CIT(A)-23, New Delhi dated 26.10.2022. 2. Owing to the low tax involved, the ld. AR submitted that they are not inclined to pursue the appeal. 3. Hence, dismissed as withdrawn. Order Pronounced in the Open Court on 01/02/2024.

Latest GST High Court judgments

Search GST case law →