DH LIMITED,DELHI vs. PR. CIT CIRCLE-7(1), DELHI

ITA 1026/DEL/2022Status: DisposedITAT Delhi10 July 2023AY 2017-182 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee wished to withdraw the appeal and the revenue had no objection. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the Ld. PCIT. During the hearing, the assessee's representative expressed a desire to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

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

For Appellant: Mr. Shrey Jain, Advocate

For Respondent: Ms. Nimisha Singh, CIT-DR

Hearing: 05/07/2023Pronounced: 10/07/2023

ORDER PER YOGESH KUMAR U.S., JM: This appeal by Assessee is filed against the order of Learned Principal Commissioner of Income Tax, Delhi-1 [“Ld. PCIT”, for short], dated 16.03.2022 for Assessment Year 2017-18.

When the appeal called for hearing, the Ld. AR filed a letter dated 05.07.2023 by expressing the desire to withdraw this appeal and submitted that the appeal may be dismissed as withdrawn.

DH Limited vs. PCIT 3. The Ld. Sr. DR for Revenue expressed no objection against withdrawal of the appeal by the assessee.

In view of the foregoing; this appeal filed by the assessee is dismissed as withdrawn

Order pronounced in open Court on 10th July, 2023

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