S.V. CREDITLINE LTD.,GURGAON vs. PR. CIT-7, NEW DELHI

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ITA 704/DEL/2023Status: HeardITAT Delhi23 August 2023AY 2017-18Bench: SH. SAKTIJIT DEY, VICE PRESIDENT AND SH. PRADIP KUMAR KEDIA (Accountant Member)3 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the application for withdrawal of the appeal. Following the assessee's request, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Principal Commissioner of Income Tax for the assessment year 2017-18. The authorized representative of the assessee moved an application for withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI

Before: SH. SAKTIJIT DEY & SH. PRADIP KUMAR KEDIA

Hearing: 23/08/2023Pronounced: 23/08/2023

Appellant by Sh. Satya Jeet Goel, Advocate Respondent by Sh. H.K. Choudhary, CIT DR Date of hearing: 23/08/2023 Date of Pronouncement: 23/08/2023 ORDER PER PRADIP KUMAR KEDIA, AM:

This appeal by the assessee is preferred against the order of the PCIT – 7, Delhi dated 30.03.2022 pertaining to A.Y.2017-18.

2.

At the very outset the authorized representative of the assessee moved application for withdrawal of appeal which is reproduced hereunder:-

3.

In the wake of application for withdrawal of appeal, this appeal is dismissed as withdrawn.

4.

Decision announced in the open court on 23.08.2023.

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