SCHNEIDER ELECTRIC IT BUSINESS INDIA PRIVATE LIMITED,BANGALORE vs. COMMISSIONER OF INCOME TAX LTU, BANGALORE

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ITA 879/BANG/2017Status: DisposedITAT Bangalore21 April 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 the CIT's order passed under Section 263 of the Income Tax Act for the assessment year 2010-2011. At the time of hearing, the assessee's counsel 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Whether the appeal filed by the assessee should be dismissed as withdrawn upon the assessee's request.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, BANGALORE BENCHES “A”, BANGALORE

Before: Shri George George K, JM & Shri B.R.Baskaran, AM

Hearing: 21.04.2021

O R D E R

Per George George K, JM

1.

This appeal at the instance of the assessee is directed against CIT’s order dated 18.02.2019, passed u/s 263 of the I.T.Act. The relevant assessment year is 2010-2011.

2.

At the time of hearing before us, the learned Counsel for the assessee vide letter dated 20th April, 2021 had prayed that the appeal may be dismissed as withdrawn. Accordingly, we dismiss the appeal filed by the assessee as withdrawn.

. M/s.Schneider Electric IT Business India Pvt.Ltd.

3.

In the result, the appeal filed by the assessee is dismissed.

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