VYAVASAYA SEVA SAHAKARI SANGHA NIYAMITHA (PRIMARY AGRICULTURAL CREDIT CO-OPERATIVE SOCIETY LIMITED ),CHIKKAMAGALURU vs. PRINCIPAL COMMISSIONER OF INCOME TAX, MYSURU

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ITA 447/BANG/2020Status: DisposedITAT Bangalore21 December 2021AY 2015-162 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

At the time of the hearing, the assessee's counsel indicated that the appeal was not being pressed. Consequently, the Tribunal decided to dismiss the appeal.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner under Section 263 of the Income-tax Act. The appeal was listed for hearing before the ITAT.

What were the issues?

Whether the appeal, not being pressed by the assessee, should be dismissed.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI CHANDRA POOJARI & SMT. BEENA PILLAI

For Appellant: Shri Mahesh R. Uppin, Advocate
For Respondent: Shri Sanjay Kumar, CIT(DR)(ITAT), Bengaluru
Hearing: 21.12.2021Pronounced: 21.12.2021

Per Chandra Poojari, Accountant Member

1.

This appeal by the assessee is directed against the order of the Principal CIT, Mysore dated 13.3.2020 passed u/s. 263 of the Income-tax Act, 1961 [the Act].

2.

At the time of hearing, this appeal was not pressed. Accordingly the same is dismissed as not pressed.

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