M/S TARGET CORPORATION INDIA PVT LTD,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-7(1)(1), BANGALORE

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ITA 1506/BANG/2017Status: DisposedITAT Bangalore19 January 2022AY 2013-142 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's authorized representative requested to withdraw the appeal. The Departmental Representative did not object to this request. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee, M/s. Target Corporation India Pvt. Ltd., filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the Dispute Resolution Panel. The appeal was for the assessment year 2013-14.

What were the issues?

The primary issue was the assessee's request 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 CHANDRA POOJARI

For Appellant: Smt. Rashmi R., A.R
For Respondent: Shri Sumer Singh Meena, D.R
Hearing: 19.01.2022Pronounced: 19.01.2022

PER CHANDRA POOJARI, ACCOUNTANT MEMBER:

This appeal filed by the assessee is directed against the order of the Dispute Resolution Panel-2, Bengaluru dated 20.3.2017 for the assessment year 2013-14. 2. At the time of hearing, the Ld. A.R. requested for withdrawal of the appeal filed by the assessee. Ld. D.R. did not object the same. Hence, the appeal filed by the assessee is dismissed as withdrawn being not pressed.

IT(TP)A No.1506/Bang/2017 M/s. Target Corporation India Pvt. Ltd., Bangalore Page 2 of 2 3. In the result, the appeal filed by the assessee is dismissed. Order pronounced in the open court on 19th Jan, 2022.

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