VACMET INDIA LIMITED,AGRA vs. DCIT CIRCLE-2(1)1, AGRA

PDF · subscribers
ITA 112/AGR/2022Status: DisposedITAT Agra07 February 2025AY 2019-202 pages

No AI summary yet for this judgment.

Income Tax Appellate Tribunal, AGRA BENCH, AGRA

For Appellant: Shri Shailendra Srivastava, Sr. DR
For Respondent: Shri Shailendra Srivastava, Sr. DR
Hearing: 23/01/2025Pronounced: 07/02/2025

ORDER PER SUDHIR KUMAR, JUDICIAL MEMBER:

This appeal by the assessee is directed against the order of the National Faceless Appeal Centre, Delhi [hereinafter referred to as “NFAC”] vide order dated 23.12.2021 pertaining to assessment year 2019-20.

2.

At the time of hearing before us, the Ld. Counsel for Assessee informed that the assessee is not interested in prosecuting the appeal hence it is requested that the appeal may kindly be treated as withdrawn.

3.

The Ld. Sr. Departmental Representative (Ld. Sr. DR) did not object to withdrawal of the appeal by assessee. Accordingly, the appeal is dismissed as withdrawn and not pressed.

4.

In view of the aforesaid, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 07.02.2025.

Recent GST High Court judgments

Search GST case law →