M/S. SAVE N GROW FINSEC PVT. LTD.,FARIDABAD vs. ACIT, FARIDABAD

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ITA 1381/DEL/2016Status: HeardITAT Delhi25 April 2023AY 2009-103 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal considered the application moved by the assessee's representative. Based on this application, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2007-08. The authorized representative of the assessee moved an application before the tribunal.

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 BENCH ‘H’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH. ANUBHAV SHARMA

Hearing: 25/04/2023Pronounced: 25/04/2023

This appeal by the assessee is preferred against the order of the CIT(A), Faridabad dated 08.01.2016 pertaining to A.Y.2007- 08.

2.

At the very outset the authorized representative of the assessee moved the following application for kind consideration:-

3.

On the basis of the aforementioned application the appeal is dismissed as withdrawn. Decision announced in the open court in the presence of 4. both the parties on 25.04.2023.

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