SHEILA GULAB BUDRANI,BANGALORE vs. INCOME TAX OFFICER WARD-1(2)(1), BANGALORE

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ITA 3085/BANG/2018Status: DisposedITAT Bangalore06 February 2020AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against the order of the CIT(Appeals). During the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal 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 R.E. Balasubramanyam, CA
For Respondent: Smt. Sowmya Aacharya, Addl.CIT(DR)(ITAT), Bengaluru
Hearing: 28.01.2020Pronounced: 06.02.2020

Per N.V. Vasudevan, Vice President

1.

This appeal by the assessee is directed against the order dated 31.8.2018 of the CIT(Appeals)-1, Bengaluru relating to assessment year 2013-14.

2.

At the time of hearing, the ld. counsel for the assessee filed a petition for withdrawal of the appeal and submitted that the assessee seeks to withdraw the appeal. Accordingly the request is accepted and the appeal is dismissed as withdrawn.

3.

In the result, the appeal is dismissed as withdrawn.

Pronounced in the open court on this 6th day of February, 2020.

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