AMBE PHYTOEXTRACTS PVT. LTD.,DELHI vs. ITO, WARD- 2(3), NEW DELHI

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ITA 2542/DEL/2019Status: DisposedITAT Delhi08 August 2023AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal heard the Learned DR and perused the records. In view of the assessee's request, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the Assessment Year 2010-11. The assessee's counsel later filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the CIT(A)'s order.

AI-generated summary — verify with the full judgment below

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

For Appellant: Shri Vijay Gupta, Adv
For Respondent: Shri Kanv Bali, SR. DR
Hearing: 08.08.2023Pronounced: 08.08.2023

PER C.M. GARG, JM :

1.

This appeal has been filed by the assessee against the order of Ld. CIT(A)-I dated 14.09.2018 for A.Y. 2010-11.

2.

The counsel of the assessee has filed an application dated 07.08.2023 seeking the withdrawal of the appeal. Revenue has no objection in assessee withdrawing the appeal.

3.

We have heard the Learned DR and perused the material on record. In view of the aforesaid request of the assessee, the appeal of the assessee is dismissed as withdrawn.

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