What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw its miscellaneous petition and appeal as the revenue had no objection. Consequently, both the miscellaneous petition and the appeal were dismissed.

The assessee, M/s. Vijaya Bank, filed an appeal before the ITAT. On the date of hearing, the assessee's authorized representative requested to withdraw both the miscellaneous petition and the appeal.

What were the issues?

The primary issue was the assessee's request for withdrawal of its appeal and miscellaneous petition before the tribunal.

Vijaya Bank vs JCIT | ITAT Bangalore 2018

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI N.V. VASUDEVAN & SHRI ARUN KUMAR GARODIA

For Appellant: Shri Dheeraj .M, CA

For Respondent: Ms. Neera Malhotra, CIT (DR)

Hearing: 11.10.2018Pronounced: 12.10.2018

M/s. Vijaya Bank, Head Office, The Joint Commissioner Central Accounts Dept., of Income Tax, Vs. 41/2, M.G. Road, Large Tax Payers Unit, Bangalore – 560 001. Bangalore. PAN: AAACV4791J APPELLANT RESPONDENT Assessee by : Shri Dheeraj .M, CA Revenue by : Ms. Neera Malhotra, CIT (DR) Date of hearing : 11.10.2018 Date of Pronouncement : 12.10.2018 O R D E R Per Shri A.K. Garodia, Accountant Member On the date of hearing of this M.P and appeal, the ld. AR of assessee submitted an application for withdrawal of this M.P and appeal both. The ld. DR of revenue did not have any objection against this request of the assessee for withdrawal of this M.P and appeal. Accordingly, the assessee is permitted to withdraw its M.P. and appeal.

In the result, both the M.P. and the appeal filed by the assessee are dismissed. Order pronounced in the open court on the date mentioned on the caption page.

VIJAYA BANK,BANGALORE vs. THE JOINT COMMISSIONER OF INCOME TAX LARGE TAX PAYERS UNIT, BANGALORE

What did the Tribunal hold?

What were the facts?

What were the issues?

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