GENERAL COMMODITIES PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL PROCESSING CENTRE, BANGALORE

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ITA 676/BANG/2020Status: DisposedITAT Bangalore22 July 2021AY 2018-194 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 to withdraw the appeal. The Revenue did not object to this request.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for the assessment year 2018-19. Subsequently, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH : BANGALORE

Before: SHRI. CHANDRA POOJARI & SMT. BEENA PILLAI

For Appellant: Shri Kannan Narayana, JCIT (DR)
For Respondent: Shri Kannan Narayana, JCIT (DR)

Date of Hearing : 22-07-2021 Date of Pronouncement : 22-07-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal by the assessee has been filed by assessee against order dated 28/8/2020 passed by CIT(A)-3, Benagaluru for assessment year 2018-19. 2. The assessee has filed a letter dated 21/7/2021 requesting for withdrawing the appeal, which reads as under:-

Accordingly it is submitted that appeal of the assessee may be dismissed as withdrawn.

3.

We heard Ld D.R, who did not object to the prayer of the assessee.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

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