BINA GUPTA,NEW DELHI vs. WARD 45(1), NEW DELHI

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ITA 265/DEL/2022Status: DisposedITAT Delhi11 April 2023AY 2019-203 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal, with no objection from the Department, granted the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against the order of the CIT(Appeals). The assessee subsequently sought permission 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 “H” NEW DELHI

Before: SHRI CHALLA NAGENDRA PRASAD & Dr. B.R.R. KUMAR

For Respondent: Shri B. S. Anand
Hearing: 11.04.2023

आदेश / O R D E R PER C. N. PRASAD, J.M.

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