VASAVI CREDIT CO-OPERATIVE SOCIETY LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CPC, BANGALORE

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ITA 679/BANG/2021Status: DisposedITAT Bangalore03 February 2022AY 2019-202 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 CIT(A). At the time of hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the 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: 03.02.2022Pronounced: 03.02.2022

O R D E R

Per George George K, JM

1.

This appeal at the instance of the assessee is directed against CIT(A)’s order dated 15.11.2021. The relevant assessment year is 2019-2020.

2.

At the time of hearing before us, the learned AR placed a letter dated 02.02.2022 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 allow the assessee to withdraw its appeal. 3. In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced on this 03rd day of February, 2022. Sd/- Sd/- (Padmavathy S) (George George K) ACCOUNTANT MEMBER JUDICIAL MEMBER Bangalore; Dated : 03rd February, 2022. Devadas G*

M/s.Vasavi Credit Co-op Society Limited.

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