M/S. AIRBUS GROUP INDIA PRIVATE LIMITED (EARLIER KNOWN AS EADS INDIA PRIVATE LIMITED),BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 1(1)(1), BANGALORE

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ITA 266/BANG/2020Status: DisposedITAT Bangalore15 December 2020AY 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 allowed the assessee to withdraw the three appeals. The revenue did not object to the withdrawal request.

What were the facts?

The assessee filed three appeals before the Income Tax Appellate Tribunal for assessment years 2008-09 to 2010-11. The assessee's representative informed the tribunal that they wished to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeals before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH : BANGALORE

Before: SHRI N. V. VASUDEVAN & SHRI B. R. BASKARAN

For Appellant: Shri. K.R Vasudevan, Advocate
For Respondent: Smt. C Premi, JCIT
Hearing: 11.12.2020Pronounced: 15.12.2020

O R D E R Per B. R. Baskaran, Accountant Member All the three appeals filed by the assessee relate to assessment years 2008-09 to 2010-11. The appeal relating to AY 2008-09 has been filed against the order passed by Ld CIT(A). The appeals of other two years have been filed against the assessment orders passed by the AO in pursuance of directions given Ld Dispute Resolution Panel.

IT(TP)A Nos.266 to 268/Bang/2020 Page 2 of 2

2.

The Ld A.R appearing for the assessee submitted that the assessee is withdrawing these three appeals. Accordingly he sought permission of the bench to withdraw these three appeals.

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