S.D TECHNICAL SERVICES PVT. LTD.,DELHI vs. ACIT (OSD) WARD-22(2)DELHI, DELHI

PDF · subscribers
ITA 1791/DEL/2021Status: DisposedITAT Delhi16 August 2023AY 2016-172 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 Income Tax Appellate Tribunal against an order of the CIT(Appeals)/NFAC for the assessment year 2016-17. The assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘H’ : NEW DELHI

For Appellant: Shri V. Rajkumar, Advocate
For Respondent: Shri Amit Katoch, Sr. DR
Hearing: 09.08.2023

PER SHAMIM YAHYA, ACCOUNTANT MEMBER :

1.

This appeal by the assessee is directed against the order of the ld. CIT(Appeals)/NFAC dated 16.11.2021 pertaining to the assessment year 2016-17.

2.

At the outset, ld. Counsel of the assessee submitted that assessee seeks to withdraw the appeal. Ld. DR did not have any objection to the same. Hence, we permit the withdrawal of the appeal. 4. In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open court on this 16th day of August, 2022.

Latest GST High Court judgments

Search GST case law →