MR. UPPUNDA SOMIAH SHRINIVAS,BANGALORE vs. INCOME TAX OFFICER, WARD- 7(2)(1), BANGALORE
What did the Tribunal hold?
The Tribunal permitted the assessee 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 order of the CIT(A) for the assessment year 2017-2018. During the hearing, the assessee's counsel requested permission to withdraw the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw their appeal before the Tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, BANGALORE BENCHES “SMC-A”, BANGALORE
Before: Shri George George K
O R D E R This appeal at the instance of the assessee is directed against CIT(A)’s order dated 26.04.2019. The relevant assessment year is 2017-2018.
At the time of hearing before us, the learned Counsel for the assessee, by placing a letter dated 7th September, 2020, requested for permission to withdraw the appeal filed by the assessee. The learned DR did not raise any objection for the same. I, therefore, permit the assessee to withdraw his appeal.
Recent GST High Court judgments
Search GST case law →- M/S Barnala Steel Industries Private Limited vs. State Of Uttar Pradesh And 2 OthersAllahabad · 22 Oct 2026
- Skd Suppliers Private Limited vs. The Superintendent, Central CGST, Rishra Division, Range-Ii, And AnrCalcutta · 22 Oct 2026
- M/S Aasha Industries vs. State Of U.P. And AnotherAllahabad · 22 Oct 2026
- M/S Bharat Iron Scrap vs. State Of U.P. And AnotherAllahabad · 22 Oct 2026
- Mascot Constructions Co. And Another vs. The Commissioner Of Goods And Services Tax (GST) And AnotherBombay · 22 Oct 2026
