M/S DELL INTERNATIONAL SERVICES INDIA PRIVATE LIMITED,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX LTU, BANGALORE

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ITA 877/BANG/2018Status: DisposedITAT Bangalore17 February 2021AY 2008-092 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 noted that the assessee filed an application for withdrawal of the appeal and the Departmental Representative raised no objection. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee, M/s. Dell International Services India Pvt. Ltd., filed an appeal before the ITAT against an order of the CIT(A) for the assessment year 2008-2009. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn and dismissed based on their application and the lack of objection from the revenue.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES “B”, BANGALORE

Before: Shri Chandra Poojari, AM & Shri George George K, JM

Hearing: 17.02.2021

O R D E R

Per George George K, JM :

1.

This appeal at the instance of the assessee is directed against the order of CIT(A) dated 18.12.2017. The relevant assessment year is 2008-2009.

2.

At the time of hearing before us, it is found from record that the assessee has filed an application dated 12th February, 2021, for withdrawal of this appeal. The learned Departmental Representative did not rise any objection for withdrawing the appeal by the assessee. Accordingly, we dismiss the appeal filed by the assessee, as withdrawn.

M/s.Dell International Services India Pvt.Ltd.

3.

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

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