M/S.STATE STREET SERVICES INDIA PRIVATE LIMITED,BANGALORE vs. DCIT- CIRCLE-6(1)(2), BANGALORE

ITA 2030/BANG/2016Status: DisposedITAT Bangalore28 February 2018AY 2012-132 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee, M/s. Statestreet Global Advisors India Pvt. Ltd., filed an appeal before the ITAT. At the time of the hearing, the assessee's authorized representative requested permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, BENGALURU

Before: SHRI INTURI RAMA RAO & SHRI LALIT KUMAR

For Appellant: Shri DarpanKirpalani, Advocate

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

Hearing: 26/02/2018Pronounced: 28/02/2018

Date of hearing : 26/02/2018 Date of pronouncement : 28/02/2018 O R D E R Per INTURI RAMA RAO, AM : At the time of hearing of the appeal, learned AR of the assessee sought permission to withdraw the appeal. Permission to withdraw the appeal is granted and the appeal is dismissed as withdrawn.

Order pronounced in the open court on 28th February, 2018.

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