M/S. ADARSH INTERNATIONAL,SURAT vs. ADDITIONAL COMMISSIONER OF INCOME TAX, TDS, CIRCLE-18(1), BANGALORE

ITA 53/BANG/2021Status: DisposedITAT Bangalore20 October 20212 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw all its appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee, M/s. Adarsh International, filed four appeals before the ITAT for the assessment year 2011-12. At the time of hearing, the assessee submitted a letter withdrawing all these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw the pending appeals before the tribunal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI GEORGE GEORGE K. & SHRI B.R. BASKARAN

For Respondent: Smt. Nishi Padma, D.R

Hearing: 20.10.2021Pronounced: 20.10.2021

All these appeals are directed against the order passed by Ld. CIT(A)-9 and it relates to the assessment year 2011-12.

At the time of hearing, the assessee has filed a letter submitting that it is withdrawing all these appeals.

Ld. D.R. did not object to the same. Accordingly, we allow the assessee to withdraw all these appeals. to 55/Bang/2021 M/s. Adarsh International, Bangalore

Page 2 of 2 4. In the result, the appeals filed by the assessee are dismissed as withdrawn.

Order pronounced in the open court on 20th Oct, 2021

Recent GST High Court judgments

Search GST case law →