M/S. FIRE LUXUR DEVELOPERS PRIVATE LIMITED,KOLAR vs. ASSISTANT COMMISSIONER OF INCOME, CIRCLE-3(1)(1), BANGALORE

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ITA 2708/BANG/2018Status: DisposedITAT Bangalore12 July 2021AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's authorized representative informed the tribunal that the appeal was not being pressed. Consequently, the tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) for the assessment year 2014-15. The appeal was against an order of the CIT(Appeals).

What were the issues?

The primary issue was the assessee's intention to proceed with the appeal before the tribunal.

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 Sunil Bhandari, CA
For Respondent: Shri Devarathna Kumar, CIT(DR)(ITAT), Bengaluru
Hearing: 12.07.2021Pronounced: 12.07.2021

Per Chandra Poojari, Accountant Member

1.

This appeal by the assessee is directed against the order of the CIT(Appeals)-3, Bengaluru for the assessment year 2014-15.

2.

At the time of hearing, the ld. AR for the assessee submitted that the appeal by assessee is not pressed and requested for withdrawal of the appeal. Accordingly, the appeal by the assessee is dismissed as withdrawn.

Pronounced in the open court on this 12th day of July, 2021.

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