M/S. DHANVANTARI MULTISPECIALTY HOSPITAL,BAGALKOT DIST vs. PRINCIPAL COMMISSIONER OF INCOME TAX, BELGAUM

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ITA 1703/BANG/2018Status: DisposedITAT Bangalore09 January 2020AY 2013-142 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 challenging a revision order passed by the Principal Commissioner of Income Tax. At the time of hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

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

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

For Appellant: Shri S.Ramasubramanian, CA
For Respondent: Shri Muzaffar Hussain, CIT-DR

Date of hearing : 09-01-2020 Date of pronouncement : 09-01-2020 O R D E R PER SHRI B.R.BASKARAN,AM The assessee has filed this appeal challenging the revision order passed by the ld. PCIT, Belgavi dated 13-03-2018 u/s 263 of the Act for the assessment year 2013-14.

2.

At the time of hearing, ld. Counsel appearing for the assessee submitted that the assessee seeks to withdraw the appeal.

2 He also furnished a copy of letter written by the assessee in this regard.

3.

The ld. DR did not object to the same.

4.

Accordingly, we allow the assessee to withdraw the appeal.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

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