INCOME TAX OFFICER, BANGALORE vs. M/S ST.AUGUSTINE SERVICE SOCIETY, BANGALORE

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ITA 2121/BANG/2016Status: DisposedITAT Bangalore21 February 2018AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the Revenue had withdrawn its appeal. Therefore, the appeal filed by the Revenue was dismissed as withdrawn.

What were the facts?

The Revenue had filed an appeal before the Income Tax Appellate Tribunal. Subsequently, the Revenue filed a letter withdrawing the appeal.

What were the issues?

Whether the appeal filed by the Revenue should be dismissed as withdrawn.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI INTURI RAMA RAO & SHRI LALIET KUMAR

For Appellant: Shri. Ravishankar, Advocate
For Respondent: Smt. Padma Meenakshi, JCIT, Shri. Ravishankar, Advocate
Hearing: 19.02.2018Pronounced: 21.02.2018

ORDER Per INTURI RAMA RAO, AM :

This appeal is filed by the Revenue. The Revenue has filed letter dated 16.02.2018, withdrawing this present appeal. Hence, the appeal filed by the Revenue is dismissed as withdrawn.

2.

In the result, appeal filed by the Revenue is dismissed.

Order pronounced in the open court on 21st February, 2018.

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