SAPHIRE CORPORATE CONSULTANTS P.LTD (FORMERLY KNOWN AS ATEN CORPORATE CONSULTANTS P.LTD),NEW DELHI vs. ITO, WARD-20(1), NEW DELHI
What did the Tribunal hold?
The Tribunal noted that the Revenue had no objection to the withdrawal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal against the order of the CIT(A) for AY 2019-20. During the hearing, the assessee requested to withdraw 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
This appeal filed by the assessee is directed against the order dated 29.06.2022 passed by the Commissioner of Income Tax (Appeals) - NFAC, Delhi for Assessment Year 2019-20.
On the date of hearing, Learned Counsel for the assessee vide Application dated 22.05.2023 submitted that assessee wants to withdraw the appeal.
2 3. On the other hand, Learned DR has no objection in withdrawing the appeal.
We have heard the rival submissions and perused the material available on record. In view of the aforesaid request of Learned AR, the appeal of the assessee is dismissed as withdrawn.
In the result, appeal of assessee is dismissed as withdrawn.
Order pronounced in the open court on 23.05.2023
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