HOTEL OWNER'S CREDIT CO OPERATIVE SOCIETY,MYSURU vs. INCOME TAX OFFICER, WARD- 1(1), MYSORE

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ITA 100/BANG/2021Status: DisposedITAT Bangalore12 July 2021AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Pr. CIT under Section 263 of the Income-tax Act for the assessment year 2015-16. At the time of hearing, the assessee requested to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as withdrawn upon the assessee's request.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI CHANDRA POOJARI & SHRI GEORGE GEORGE K.

For Appellant: Shri Rampriyadas, CA
For Respondent: Shri Priyadarshi Mishra, Addl.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 Pr.CIT, Mysore dated 25.2.2020 passed u/s. 263 of the Income-tax Act, 1961 [the Act] for the assessment year 2015-16.

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 Accordingly, the appeal by the assessee is dismissed as withdrawn.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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