CARGILL INDIA P.LTD,NEW DELHI vs. PRCIT, NEW DELHI

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ITA 1184/DEL/2022Status: DisposedITAT Delhi06 June 2023AY 2016-173 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee's authorized representative, on instructions, withdrew the appeal before the Tribunal. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee, Cargill India Pvt Ltd, filed an appeal against the order of the Principal Commissioner of Income Tax (Appeals). The appeal was for the assessment year 2016-17.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘B’ BENCH,

Before: SHRI N.K. BILLAIYA, & SHRI ANUBHAV SHARMA

For Appellant: Shri Arun Bhadauria, Adv
Hearing: 06.06.2023Pronounced: 06.06.2023

PER N.K. BILLAIYA, ACCOUNTANT MEMBER,

1.

This appeal by the assessee is preferred against the order of the Principal Commissioner of Income Tax [Appeals], Delhi dated 27.03.2022 pertaining to assessment year 2016-17.

2.

At the very outset, the ld. AR Shri Arun Bhadauria stated that under instructions, he is withdrawing the appeal.

3.

On such concession, the appeal of the assessee is dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee in is dismissed.

The order is pronounced in the open court on 06.06.2023.

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