ELIXIR ENTERPRISES AND HOTELS PRIVATE LIMITED,BANGALORE vs. THE COMMISSIONER OF INCOME TAX (APPEALS - 13), BANGALORE

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ITA 688/BANG/2020Status: DisposedITAT Bangalore26 October 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the learned Departmental Representative did not object to the withdrawal. Consequently, the appeals filed by the assessee were dismissed as withdrawn.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The primary issue was whether the assessee's appeals should be dismissed as withdrawn based on their request.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 Therefore, in view of the above withdrawal letter, we dismiss the appeals filed by the assessee as withdrawn.

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