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Income Tax Appellate Tribunal, “SMC-A” BENCH : BANGALORE
Before: SHRI JASON P BOAZ
O R D E R Per Shri Jason P Boaz, A.M. :
This appeal by the assessee is directed against the order of CIT(A)-2, Bangalore, dated 27.11.2018 for Assessment Year 2014-15.
Briefly stated, the facts relevant for disposal of this appeal are as under:
2.1 The assessee filed its return of income for Assessment Year 2014-15 on 31.07.2014 declaring Nil income. The case was taken up for scrutiny for this Assessment Year. The assessment was concluded under section 143(3) of the Income Tax Act, 1961 (in short ‘the Act’) vide order dated 20.12.2016, wherein the assessee’s
Page 2 of 3 income was determined at Rs.5,49,883/-. The assessee’s appeal was dismissed by CIT(A)-2, Bangalore vide the impugned order dated 27.11.2018.
3.1 Aggrieved by the order of the CIT(A)-2, Bangalore, dated 27.11.2018 for Assessment Year 2014-15, the assessee preferred this appeal before the Tribunal raising various grounds. However, at the outset of the hearing, the learned AR for the assessee, under instructions from the assessee has filed letter dated 25.04.2019 praying for withdrawal of this appeal which reads as under:
Page 3 of 3 3.2 In view of the above letter dated 25.04.2018 filed by the learned AR for the assessee and the reasons cited therein (supra), the assessee’s appeal being withdrawn, suo moto, is rendered infructuous and accordingly dismissed.
In the result, the assessee’s appeal for Assessment Year 2014-15 is dismissed.
Order pronounced in the open court on this 26th day of April, 2019.