TVC CONCRETES,BANGALORE vs. INCOME TAX OFFICER, CIRCLE-1(1)(1), BENGALURU

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ITA 2009/BANG/2024Status: DisposedITAT Bangalore30 April 2025AY 2021-22Bench: SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal recorded the submission from the authorized representative and granted permission to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal challenging an order from the NFAC, Delhi for the Assessment Year 2021-22. At the time of hearing, the assessee's authorized representative requested permission to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw the appeal filed before the Tribunal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH : BANGALORE

Before: SHRI LAXMI PRASAD SAHU & SHRI SOUNDARARAJAN K.

For Appellant: Shri Y. Sridhar, CA
For Respondent: Shri Subramanian .S, JCIT-DR

ORDER PER SOUNDARARAJAN K., JUDICIAL MEMBER

This is an appeal filed by the assessee challenging the order of the NFAC, Delhi dated 23/08/2024 in respect of the A.Y. 2021-22.

2.

At the time of hearing, the Ld.AR made a plea that he is having instructions from the assessee to withdraw the appeal and seeks the permission of this Tribunal to withdraw the said appeal filed by the assessee.

3.

The said submission of the Ld.AR is recorded and permitted the assessee to withdraw the appeal filed by the assessee.

4.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 30th April, 2025.

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