M/S UNITED SPIRITS LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-6(1)(1), BANGALORE

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ITA 1282/BANG/2018Status: DisposedITAT Bangalore16 December 2020AY 2006-072 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's request for withdrawal and the lack of objection from the Department. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2006-2007. The assessee later filed a letter requesting to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

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

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

Hearing: 16.12.2020

O R D E R

Per George George K, JM

1.

This appeal at the instance of the assessee is directed against CIT(A)’s order dated 19.01.2018. The relevant assessment year is 2006-2007.

2.

At the very outset we noticed that the assessee has filed a letter dated 14.2.2020 requesting for withdrawal of the appeal pending before us. The learned Departmental Representative did not have any objection for withdrawing of this appeal. Hence this appeal is dismissed as withdrawn.

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