SRI D M V SEETHARAM SWAMY,BELLARY vs. INCOME TAX OFFICER WARD-2, BELLARY

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ITA 342/BANG/2018Status: DisposedITAT Bangalore11 February 2022AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT challenging an order from the CIT(A). During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A’’ BENCH: BANGALORE

Before: SHRI N.V. VASUDEVAN & SHRI B.R. BASKARAN

For Appellant: Shri B.S. Balachandran, A.R
For Respondent: Shri Sankar Ganesh K., D.R
Hearing: 08.02.2022Pronounced: 11.02.2022

PER B.R. BASKARAN, ACCOUNTANT MEMBER:

1.

The assessee has filed this appeal challenging the order dated 24.11.2017 passed by Ld. CIT(A), Gulbarga and it relates to the assessment year 2013-14.

2.

At the time of hearing, the Ld. A.R. submitted that the assessee wishes to withdraw the appeal and accordingly, prayed permission of the bench to withdraw the same. The Ld. A.R. also furnished a letter in that regard.

3.

The Ld. D.R. did not object to the prayer of the Ld. A.R.

Sri D.M.V. Seetharam Swamy, Bellary

4.

Having regard to the submissions made we allow the assessee to withdraw the appeal.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on 11th Feb, 2022.

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