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

ITA 740/BANG/2017Status: DisposedITAT Bangalore19 January 2022AY 2012-132 pages

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee requested withdrawal of the appeal and the revenue did not object. Consequently, the appeal was dismissed as not pressed.

What were the facts?

The assessee filed an appeal against the order of the Dispute Resolution Panel for the assessment year 2014-15. At the time of hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed 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 5.12.2016 for the assessment year 2014-15. 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 Hence, the appeal filed by the assessee is dismissed as withdrawn being not pressed.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.740/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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