STRAND LIFE SCIENCES PRIVATE LIMTIED,BANGALORE vs. DCIT,CIRCLE-6(1)(2), BANGALORE

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ITA 2592/BANG/2024Status: DisposedITAT Bangalore22 April 2025AY 2017-18Bench: SHRI WASEEM AHMED (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)1 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?

The Tribunal allowed the assessee's application to withdraw the appeal, and consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the NFAC. Subsequently, the assessee filed an application requesting to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw the appeal.

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 WASEEM AHMED & SHRI PRAKASH CHAND YADAV

For Appellant: Shri Nimesh Vora, CA
For Respondent: Shri Subramanian S, JCIT(DR)
Hearing: 25.03.2025Pronounced: 22.04.2025

PER WASEEM AHMED, ACCOUNTANT MEMBER:

1.

This is an appeal filed by the assessee against the order passed by the NFAC, Delhi dated 30/10/2024 vide DIN No. ITBA/NFAC/S/ 250/2024-25/1070050991(1) for the assessment year 2017-18.

2.

The assessee in the present case has moved an application before the Bench requesting to allow withdrawal of the appeal filed by it. At the time of hearing, accordingly, the ld. AY made similar prayer. On the other hand, the ld. DR did not object to the prayer put forth by the assessee.

3.

We have seen from the record that the assessee vide letter dated 18th February, 2025 has requested for the withdrawal of the appeal. Accordingly, we allow the assessee to withdrawn the appeal. Hence, the appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

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