JINDAL STAINLESS STEELWAY LTD.,NEW DELHI vs. DCIT,CIRCLE-13(2), NEW DELHI
What did the Tribunal hold?
The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.
What were the facts?
The assessee company filed an appeal against the order of the CIT(A) for AY 2013-14. During the hearing, the assessee's counsel sought permission to withdraw the appeal.
What were the issues?
The primary issue was the assessee's intention to withdraw the appeal before the Tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘C’, NEW DELHI
Before: SH. N. K. BILLAIYA & SHRI K.NARASIMHA CHARY
This appeal by the assessee is preferred against the order of the CIT(A)-5, Delhi dated 18.07.2017 pertaining to A.Y. 2013-14.
The Counsel for the assessee moved an application stating that the assessee company is no more interested in pursuing the appeal and sought permission to withdraw the appeal.
On such concession the appeal of the assessee is dismissed as withdrawn.
Decision announced in the open court in the presence of both the representatives on 20.07.2021.
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