M/S. AGNUS HOLDINGS PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX., CIRCLE - 11(1), BANGALORE

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ITA 1133/BANG/2019Status: DisposedITAT Bangalore13 January 2021AY 2009-102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 before the ITAT challenging an order of the CIT(A). During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B’’ BENCH: BANGALORE

Before: SHRI B. R. BASKARAN & SMT. BEENA PILLAI

For Appellant: Smt. Sheetal Borkar, A.R
For Respondent: Shri Priyadarshi Mishra, D.R
Hearing: 13.01.2021Pronounced: 13.01.2021

PER B.R. BASKARAN, ACCOUNTANT MEMBER:

1.

The assessee has filed this appeal challenging the order dated 27.2.2019 passed by Ld. CIT(A)-1, Bengaluru and it relates to the assessment year 2010-11.

2.

At the time of hearing, the Ld. Counsel appearing for the assessee submitted that the assessee wishes to withdraw the present appeal. Accordingly, she prayed that the present appeal may be allowed to be withdrawn.

M/s. Agnus Holdings Pvt. Ltd., Bangalore

Page 2 of 2 3. Ld. D.R. did not object to the plea of the assessee. Accordingly, we allow the assessee to withdraw the appeal.

4.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on 13th Jan, 2021

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