SRI RAJA JAYASHANKAR DATTAKUMAR,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-5(1)(1), BANGALORE

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ITA 2849/BANG/2017Status: DisposedITAT Bangalore28 February 2019AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as the revenue had no objection. Consequently, the appeal filed by the assessee was dismissed as withdrawn.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(A). At the outset of the 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.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI ARUN KUMAR GARODIA & SHRI LALIET KUMAR

For Appellant: Shri R.B. Krishna, Advocate
For Respondent: Shri Muzaffar Hussain, CIT (DR)
Hearing: 26.02.2019Pronounced: 28.02.2019

O R D E R

Per Shri A.K. Garodia, Accountant Member

1.

This appeal is filed by the assessee and the same is directed against the order of ld. CIT(A)-5, Bangalore dated 18.05.2017 for Assessment Year 2014-15.

2.

At the very outset, it was submitted by ld. AR of assessee that the assessee wants to withdraw this appeal and he submitted a memo for withdrawal in this regard. The ld. DR of revenue had no objection against this withdrawal request of the appeal by the assessee. Hence the assessee is permitted to withdraw the appeal. 3. In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on the date mentioned on the caption page.

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