JDA SOFTWARE INDIA PRIVATE LIMITED,BANGALORE vs. DCIT, BANGALORE

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ITA 353/BANG/2016Status: DisposedITAT Bangalore04 March 2020AY 2011-123 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's request to withdraw the appeal as the Revenue did not object. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT challenging an assessment order. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw its appeal against the assessment order.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C

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: Shri Mulaffar Hussain, CIT (DR)
For Respondent: Shri Koushik, C.A Assessee by : Shri Mulaffar Hussain, CIT (DR)
Hearing: 02.03.2020Pronounced: 04.03.2020

O R D E R Per B.R Baskaran, Accountant Member :

The assessee has filed this appeal challenging the asst. order passed by the AO u/s 143(3) r.w.s 144C of the Act for asst. year 2011-12.

2. At the time of hearing, the assessee moved an application before the Bench requesting to allow withdrawal of the appeal filed by it.

IT(TP)A No.353 /Bang/2016

3. The ld DR did not object to the prayer put forth by the assessee. Accordingly we allow the assessee to withdrawn the appeal.

4.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the Open Court on 4th March, 2019.

Sd/- Sd/- (Beena Pillai) (B.R Baskaran) Judicial Member Accountant Member Bangalore, Dated, 4th March, 2019. / vms / Copy to:

1. 1. The Applicant 2. The Respondent 3. The CIT 4. The CIT(A) 5. The DR, ITAT, Bangalore.

6. Guard file By order Asst. Registrar, ITAT, Bangalore.

IT(TP)A No.353 /Bang/2016

1.

Date of Dictation ………………………………………

2.

Date on which the typed draft is placed before the dictating Member …………………….

3.

Date on which the approved draft comes to Sr.P.S .……………………………. 4. Date on which the fair order is placed before the dictating Member ……………….. 5. Date on which the fair order comes back to the Sr. P.S. ………………….. 6. Date of uploading the order on website…………………………….. 7. If not uploaded, furnish the reason for doing so ………………………….. 8. Date on which the file goes to the Bench Clerk ………………….. Dictation note enclosed 9. Date on which order goes for Xerox & endorsement…………………………………… 10. Date on which the file goes to the Head Clerk ……………………. 11. The date on which the file goes to the Assistant Registrar for signature on the order ………………………………. 12. The date on which the file goes to dispatch section for dispatch of the Tribunal Order …………………………. 13. Date of Despatch of Order. ……………………………………………..

14.

Dictation note enclosed …………………………………………

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