M/S. ELIXIR ENTERPRISES AND HOTELS PRIVATE LIMITED,BANGALORE vs. THE JOINT COMMISSIONER OF INCOME TAX, TDS, RANGE - 16, BANGALORE

PDF · subscribers
ITA 1663/BANG/2019Status: DisposedITAT Bangalore26 October 2021AY 2009-102 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 considered the assessee's request for withdrawal and, with no objection from the Revenue, dismissed the appeals as withdrawn.

What were the facts?

The assessee filed appeals for assessment years 2009-2010, 2010-2011, and 2011-2012. At the time of hearing, the assessee's representative submitted a letter requesting withdrawal of these appeals.

What were the issues?

The primary issue was whether the assessee's appeals should be dismissed as withdrawn based on their request.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES “A”, BANGALORE

Before: Shri George George K, JM & Shri B.R.Baskaran, AM

Hearing: 26.10.2021Pronounced: 26.10.2021

Heard together (3 matters)

ITA No.1663/Bang/2019
ITA No.688/Bang/2020
ITA No.689/Bang/2020

Read from the judgment's own cause title. This page is filed under one of them.

O R D E R Per George George K, JM These appeals at the instance of the assessee are directed against consolidated order of the CIT(A) dated 14.02.2019. The relevant assessment years are 2009-2010, 2010-2011 and 2011-2012.

2.

At the time of hearing, the learned AR has placed a letter dated 26.10.2021, requesting for withdrawal of these appeals. The learned DR did not raise any objection for withdrawing the appeals by the assessee. Therefore, in view of the above withdrawal letter, we dismiss the appeals filed by the assessee as withdrawn.

1.

Ors. M/s Elixir Enterprises & Hotels Private Limited. 3. In the result, the appeals filed by the assessee are dismissed.

Recent GST High Court judgments

Search GST case law →