M/S. INDIA BONE MILL,SAMBHAL vs. CIT, MORADABAD
What did the Tribunal hold?
The Tribunal noted the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn by the Tribunal.
What were the facts?
The assessee filed an appeal before the Income Tax Appellate Tribunal. Subsequently, the assessee's advocate communicated that the assessee does not wish to proceed with the appeal.
What were the issues?
The primary issue was the assessee's intention to withdraw the appeal filed before the Tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘C’, NEW DELHI
Before: SHRI J.S. REDDY & SHRI SUDHANSHU SRIVASTAVA
ORDER PER SUDHANSHU SRIVASTAVA, J.M.
This appeal is filed by the Assessee. A communication dated 22/07/2016 has been received from Shri S.P. Gambhir, Advocate on 05.08.2016 wherein it has been submitted that the assessee/appellant does not desire to proceed with this appeal and seeks permission to withdraw the appeal.
In view of the above, the appeal by the assessee is dismissed as withdrawn.
In the result, the appeal by the assessee is dismissed.
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