BASICINDIA COMMUNITY ,BANGALORE vs. CIT, (EXEMPTIONS) , BANGALORE

PDF · subscribers
ITA 34/BANG/2025Status: DisposedITAT Bangalore16 April 2025Bench: SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)3 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's application and a subsequent email from the counsel requesting withdrawal. Permitting the assessee to withdraw both appeals, the Tribunal consequently dismissed them as withdrawn.

What were the facts?

The assessee, Basic India Community, filed an application to withdraw its appeals (ITA Nos. 33 & 34/Bang/2025) stating that it was not keen on pressing the grounds mentioned in Form 36. The ld. D.R. for the respondent raised no objection to the request for withdrawal.

What were the issues?

Whether the Income Tax Appellate Tribunal should allow the withdrawal of appeals based on the assessee's request that it is no longer keen on pursuing the grounds of appeal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

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

Before: SHRI WASEEM AHMED & SHRI KESHAV DUBEY

For Respondent: Smt. Srinandini Das, D.R
Hearing: 15.04.2025Pronounced: 16.04.2025
1.

At the outset, the ld. A.R. of the assessee drew our attention to the application of the assessee dated 18.2.2025 for not pressing the grounds of appeal, which is reproduced below for ease of reference and record-

2. In view of the above, the ld. A.R. of the assessee requested to allow the withdrawal of the appeal as the assessee is not keen on pressing the grounds mentioned in Form 36.

3.

The ld. D.R. on the other hand, raised no objection for allowing the withdrawal of appeal as requested by the assessee.

4.

We have gone through the application dated 18.2.2025 of the assessee as above and the email dated 19.2.2025 of the counsel of the assessee requesting for the withdrawal of the Appeal. Hence, the assessee is permitted to withdraw both the appeals and accordingly the appeals of the assessee is dismissed as withdrawn.

5.

In the result, both the appeals filed by the assessee are dismissed.

Recent GST High Court judgments

Search GST case law →