What did the Tribunal hold?

The assessee company, through its authorized representative, submitted a letter expressing its willingness to withdraw the appeal. Consequently, the ITAT accepted the withdrawal request.

The assessee company, BPTP Ltd., filed an appeal before the Income Tax Appellate Tribunal (ITAT) for the assessment year 2016-17. The appeal arose from an order passed by the Assessing Officer under Section 143(3) of the Income Tax Act.

What were the issues?

The primary issue was the assessee's decision to withdraw its appeal before the tribunal.

Bptp Ltd. vs ACIT | s.143(3) | ITAT Delhi 2023

Income Tax Appellate Tribunal, DELHI BENCH : H : DELHI

Before: SHRI SAKTIJIT DEY & SHRI M. BALAGANESH

For Appellant: Shri Pradeep Kaushik, CA

For Respondent: Ms Sapna Bhatia, CIT, DR

Hearing: 03.05.2023Pronounced: 10.05.2023

ORDER

PER M. BALAGANESH, AM:

This appeal in for AY 2016-17 arises out of the order of the Commissioner of Income Tax (Appeals)-30, New Delhi [hereinafter referred to as ‘ld. CIT(A)’, in short] in Appeal No.10314/2018-19 dated 25.02.2022 against the order of assessment passed u/s 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 24.12.2018 by the ld. Assessing Officer, Central Circle 32, Delhi (hereinafter referred to as ‘ld. AO’).

At the outset, the ld. AR placed on record a letter addressed by the assessee dated 03.05.2023 stating that the assessee company is willing to withdraw its appeal. For the sake of convenience, the said letter is reproduced hereunder:-

In view of the above, the appeal of the assessee is hereby dismissed as withdrawn.

BPTP LTD.,DELHI vs. ACIT CENTRAL CIRCLE-32, DELHI

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