Income Tax Appellate Tribunal - Delhi
The Citizen Co-Operative Bank Ltd, New ... vs Acit, Circle-60(1), New Delhi on 23 January, 2023
IN THE INCOME TAX APPELLATE TRIBUNAL
(DELHI BENCH 'G' : NEW DELHI)
BEFORE SH. N.K.BILLAIYA, ACCOUNTANT MEMBER
AND
SH. ANUBHAV SHARMA, JUDICIAL MEMBER
ITA No.1997/Del/2019, A.Y. 2015-16
The Citizen Co-operative Bank Vs. ACIT,
Limited Circle-60(1),
4/3, 8750, First Floor, Desh New Delhi
Bandhu Gupta Road,
Delhi-110055
PAN: AACAT1432G
Assessee by An application for withdraw
dated 16.01.2023
Revenue by Ms. Sangeeta Yadav, Sr. DR
Date of hearing: 19.01.2023
Date of Pronouncement: 23.01.2023
ORDER
Per Anubhav Sharma, JM :
The appeal has been filed by the Assessee against order dated 20.12.2018 in Appeal No. 10172/2017-18 assessment year 2015-16 passed by Commissioner of Income Tax (appeals)-20, New Delhi (hereinafter referred to as the First Appellate Authority or in short 'Ld. F.A.A.') in regard to the appeal before it arising out of assessment order dated 30/11/2017 u/s 143(3) of the Income Tax Act, 1961 passed by the ACIT, Circle 62(1), New Delhi (hereinafter referred to as the Assessing Officer or 'AO').
1997.Del.2019 The Citizen Co-operative Bank Ltd.
2. As the case was called for hearing, non-appeared for the assessee and the registry has placed on record an application dated 16.01.2022 moved by Ld. AR for the assessee mentioning that in regard to the issues raised in the appeal for A.Y. 2013-14 and 2014-15, the appeals stand decided against the assessee by the Tribunal. Therefore, the assessee seeks permission to withdraw the appeal. Nothing was submitted to oppose the same on behalf of the revenue. The appeal is stands dismissed, withdrawn.
Order pronounced in the open court on 23 January, 2023.
Sd/- Sd/-
(N.K.BILLAIYA) (ANUBHAV SHARMA)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Date:-23.01.2023
*Binita, SR.P.S*
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT, NEW DELHI
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