M/S PUNJAB SMALL INDUSTRIES AND EXPORTS CORPORATION LTD.,CHANDIGARH vs. ACIT, CIRCLE 2 (1), CHANDIGARH

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ITA 652/CHANDI/2022Status: DisposedITAT Chandigarh01 July 2024AY 2015-16Bench: SHRI A.D.JAIN (Vice President), SHRI KRINWANT SAHAY (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's application to withdraw the appeal and the revenue's lack of objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for AY 2015-16 against the CIT(A) order. The assessee later filed an application seeking permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CHANDIGARH

Before: SHRI A.D.JAIN & SHRI KRINWANT SAHAY

For Appellant: Shri Vineet Krishan, Advocate
For Respondent: Shri Manpreet Duggal, JCIT, Sr.DR
Hearing: 13.06.2023Pronounced: 01.07.2023

आदेश/ORDER

PER A.D.JAIN, VICE PRESIDENT

1.

This is assessee's appeal for assessment year 2015-16 against the order dated 25.08.2022 passed by the ld. CIT(A) NFAC, Delhi [ in short ‘the ld. CIT(A) ].

2.

The ld. Counsel for the assessee has filed an Application dated 13.06.2024 seeking permission to withdraw the appeal.

3.

The ld. DR has posed no objection to the request of the assessee.

ITA 652/CHD/2022 A.Y.2015-16 Page 2 of 2 4. In view of the above facts and circumstances, the appeal of the assessee is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced on 01.07.2024.

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