What did the Tribunal hold?

The Tribunal acknowledged the assessee's request to withdraw the appeal. The Revenue had no objection to the withdrawal.

The assessee filed an appeal before the Income Tax Appellate Tribunal. During the hearing, the assessee's representative submitted a letter stating they did not wish to pursue the appeal.

What were the issues?

The primary issue was the assessee's intention to withdraw their appeal.

Shri. Mangilal Jain vs ITO | ITAT Bangalore 2019

Income Tax Appellate Tribunal, “SMC-B” BENCH : BANGALORE

Before: SHRI A. K. GARODIA

For Appellant: Shri Sunil D. Surana, CA

For Respondent: Shri. Ganesh R. Ghale, Advocate

Hearing: 18.11.2019Pronounced: 20.12.2019

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC-B” BENCH : BANGALORE BEFORE SHRI A. K. GARODIA, ACCOUNTANT MEMBER Assessment year : 2014-15 Shri. Mangilal Jain, Vs. The Income Tax Officer, #11, 1st Floor, Chennu Building, Ward - 5(2)(2), D S Lane, Chickpet, Bangalore. Bangalore – 560 002. PAN : ACRPD 6297 R APPELLANT RESPONDENT Assessee by : Shri Sunil D. Surana, CA Revenue by : Shri. Ganesh R. Ghale, Advocate Standing Counsel to Department Date of hearing : 18.11.2019 Date of Pronouncement : 20.12.2019 O R D E R This appeal is filed by the assessee. The learned AR of the assessee submitted a letter in the course of hearing that the assessee does not wish to pursue the appeal and requested to withdraw the same.

The learned DR of the Revenue had no objection and hence, this appeal is dismissed as withdrawn.

In the result, the assessee’s appeal is dismissed. Pronounced in the open court on the date mentioned on the caption page.

SHRI. MANGILAL JAIN,BANGALORE vs. INCOME TAX OFFICER, WARD- 5(2)(2), BANGALORE

What did the Tribunal hold?

What were the facts?

What were the issues?

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