SRI.C. KRISHNA REDDY,BANGALORE vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX, BANGALORE

PDF · subscribers
ITA 1103/BANG/2019Status: DisposedITAT Bangalore24 February 2022AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw its appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the Principal Commissioner of Income-tax. During the hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES “C”, BANGALORE

Before: Shri George George K, JM & Ms.Padmavathy S, AM

Hearing: 24.02.2022Pronounced: 24.02.2022

O R D E R

Per George George K, JM

1.

This appeal at the instance of the assessee is directed against Pr.CIT’s order dated 15.03.2019. The relevant assessment year is 2014-2015.

2.

At the time of hearing before us, the learned AR placed a letter dated 24.02.2022 and prayed for withdrawal of this appeal. The learned Departmental Representative did not have any serious objection for withdrawing the appeal by the assessee. In view of the above letter of the assessee, we permit the assessee to withdraw its appeal. 3. In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced on this 24th day of February, 2022. (Padmavathy S) JUDICIAL MEMBER

Recent GST High Court judgments

Search GST case law →