CHAROEN POKPHAND SEEDS INDIA PRIVATE LIMITED ,BENGALURU vs. PR.COMMISSIONER OF INCOME TAX, BENGALURU-2, BENGALURU

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ITA 1262/BANG/2025Status: DisposedITAT Bangalore06 July 2026AY 2020-212 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed under section 263 of the Income Tax Act. During the hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

Whether the assessee's request to withdraw the appeal should be accepted.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH : BANGALORE

Before: SHRI WASEEM AHMED & SHRI SANDEEP SINGH KARHAIL

For Appellant: Shri. K R Vasudevan, Adv, Shri Somnath Ukale, CIT(DR)

PER SANDEEP SINGH KARHAIL, JUDICIAL MEMBER 1. The assessee has filed the present appeal against the impugned order dated 30.03.2025, passed under section 263 of the Income Tax Act, 1961 (“the Act”) by the learned Principal Commissioner of Income Tax Act – 2, Bengaluru, for the assessment year 2020-21. 2. During the hearing, the learned Authorised Representative (“learned AR”) at the outset submitted that the assessee seeks to withdraw the present

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ITA No.:1262/Bang/2025

appeal for the assessment year 2020-21. In this regard, the learned AR also placed on record the letter filed by the Director of the assessee company requesting the withdrawal of the present appeal. 3. In view of the above, we accept the assessee’s request to withdraw the present appeal for the assessment year 2020-21. 4. In the result, the appeal by the assessee is dismissed as withdrawn. Order pronounced in the open court on 6th July, 2026 Sd/- Sd/- (WASEEM AHMED) (SANDEEP SINGH KARHAIL) ACCOUNTANT MEMBER JUDICIAL MEMBER Bangalore,

Dated, the 6th July, 2026.

*VM* Copy to: 1. Appellant 2. Respondent 3. CIT 4. DR, ITAT, Bangalore 5. CIT(A)

By order Assistant Registrar, ITAT,Bangalore

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