M/S. RAMSONS UDHYOG PRIVATE LIMITED,BANGALORE vs. THE COMMISSIONER OF INCOME TAX (APPEALS-3), BANGALORE

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ITA 2622/BANG/2019Status: DisposedITAT Bangalore13 October 2021AY 2014-152 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 appeal. Since the Departmental Representative did not object, the Tribunal allowed the withdrawal.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against the order of the CIT(A) for the assessment year 2014-2015. During the hearing, the assessee's representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn.

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: 13.10.2021Pronounced: 13.10.2021

O R D E R

Per George George K, JM

1.

This appeal at the instance of the assessee is directed against CIT(A)’s order dated 08.07.2019. The relevant assessment year is 2014-2015.

2.

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 Accordingly, we dismiss the appeal filed by the assessee, as withdrawn.

. M/s.Ramsons Udhyog Private Limited.

3.

In the result, the appeal filed by the assessee is dismissed. Order pronounced on this 13th day of October, 2021.

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