M/S. TARGET INDIA PVT LTD,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX, SPECIAL RANGE-7, BANGALORE

ITA 3159/BANG/2018Status: DisposedITAT Bangalore19 January 2022AY 2014-152 pages

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request for withdrawal of the appeal. The Dispute Resolution Panel's order was not contested on merits.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order of the Dispute Resolution Panel. At the time of the 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, which was granted by the Tribunal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI N.V. VASUDEVAN & SHRI CHANDRA POOJARI

For Appellant: Smt. Rashmi R., A.R

For Respondent: Shri Pradeep Kumar, 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 6.9.2018 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 Hence, the appeal filed by the assessee is dismissed as withdrawn being not pressed.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.3159/Bang/2018 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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