M/S SCANIA COMMERCIAL VEHICLES INDIA PVT LTFD,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-6(1)(1), BANGALORE

ITA 2557/BANG/2017Status: DisposedITAT Bangalore14 February 2025AY 2013-14Bench: SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)1 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal heard the Ld. D.R., who did not object to the assessee's prayer for withdrawal. Accordingly, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal challenging an assessment order. During the hearing, the assessee's counsel sought permission to withdraw the appeal, stating they were accepting a MAP resolution.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal based on accepting a MAP resolution.

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: Smt. Geetha Ravi K., Advocate

For Respondent: Ms. Neera Malhotra, CIT-DR

ORDER PER SOUNDARARAJAN K., JUDICIAL MEMBER

This is an appeal filed by the assessee challenging the assessment order passed by the Ld.DCIT, Circle – 6(1)(1), Bangalore dated 05/09/2017 in respect of the A.Y. 2013-14.

At the time of hearing in addition to the earlier letters, the Ld.AR made an endorsement in the form 36 which reads as follows:

Page 2 of 2 IT(TP)A No. 2557/Bang/2017 “We may be permitted to withdraw the above appeal since we are accepting MAP resolution.”

We heard Ld D.R, who did not object to the prayer of the assessee. Recording the said endorsement, we are dismissing the appeal filed by the assessee as withdrawn.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 14th February, 2025.

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