DKMS BMST FOUNDATION INDIA,BENGALURU vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1), BANGALORE

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ITA 591/BANG/2022Status: DisposedITAT Bangalore07 September 2022AY 2020-212 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Income Tax Appellate Tribunal granted the assessee's request to withdraw the appeal. The appeal was consequently dismissed as withdrawn.

What were the facts?

The assessee filed an appeal seeking relief. The Department subsequently granted the relief sought by the assessee. The assessee then filed a letter requesting to withdraw the appeal.

What were the issues?

Whether an appeal can be withdrawn by the assessee when the relief sought has already been granted by the Department.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH : BANGALORE

Before: SHRI N. V. VASUDEVAN & MS. PADMAVATHY S

For Respondent: Shri. V. S. Chakrapani, CIT(DR)(ITAT), Bengaluru
Hearing: 01.09.2022Pronounced: 07.09.2022

Per N. V. Vasudevan, Vice President

1.

This assessee has filed a letter seeking to withdraw the appeal as the relief sought in the appeal has already been allowed to the assessee by the Department. Hence, the permission to withdraw the appeal is granted and the appeal is dismissed as withdrawn.

2.

In the result, appeal of the assessee is dismissed as withdrawn.

Pronounced in the open court on the date mentioned on the caption page.

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