SIDDESHWRA RURAL DEVELOPMENT SOCIETY,CHITRADURGA vs. INCOME TAX OFFICER WARD-1, CHITRADURGA

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ITA 3200/BANG/2018Status: DisposedITAT Bangalore14 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 request for withdrawal of the appeals. The Departmental Representative did not object to the withdrawal.

What were the facts?

The assessee filed appeals before the ITAT for assessment years 2009-2010 and 2010-2011. At the time of hearing, the assessee's counsel requested to withdraw these appeals.

What were the issues?

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

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: 14.10.2021Pronounced: 14.10.2021

Heard together (2 matters)

ITA No.3200/Bang/2018
ITA No.3201/Bang/2018

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

O R D E R Per Bench These appeals at the instance of the assessee are directed against two orders of the CIT(A), both dated 17th October, 2014. The relevant assessment years are 2009-2010 and 2010-2011.

2.

At the time of hearing before us, the learned Counsel for the assessee requested for withdrawal of these appeals. The learned Departmental Representative did not raise any objection for withdrawing the appeals by the assessee. Accordingly, we dismiss the appeals filed by the assessee, as withdrawn.

3.

In the result, the appeals filed by the assessee are dismissed. Order pronounced on this 14th day of October, 2021.

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