NAGPUR TOOLS PVT LTD,NAGPUR vs. DY. COMMISSIONER OF INCOME TAX, BANGALORE
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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 filed an appeal before the ITAT against an order of the NFAC. During the hearing, the assessee requested permission to withdraw the appeal as they did not intend to press it.
What were the issues?
The primary issue was whether the assessee should be permitted to withdraw their appeal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR – VIRTUAL COURT
Before: SHRI INTURI RAMA RAO & SHRI PARTHA SARATHI CHAUDHURY
ORDER
PER INTURI RAMA RAO, AM:
This is an appeal filed by the assessee directed against the order of the National Faceless Appeal Centre, Delhi [‘NFAC’] dated 19.08.2021 for the assessment year 2018-19.
When the matter had come up for hearing, the appellant filed a letter seeking permission to withdraw the above captioned appeal on the ground that the appellant does not intend to press the present appeal. 3. On the other hand, the ld. Department Representative has no serious objection to permit the withdrawal of the appeal.
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