M/S I T FOR CHANGE,BANGALORE vs. THE INCOME TAX OFFICER (EXEMPTIONS) WARD-1, BANGALORE

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ITA 1579/BANG/2017Status: DisposedITAT Bangalore29 November 2017AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had formally withdrawn the appeals. Consequently, the appeals were dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee filed three appeals before the Income Tax Appellate Tribunal for assessment years 2011-12, 2012-13, and 2013-14. The Revenue's counsel submitted a letter from the assessee indicating their intention to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeals before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCH ‘SMC-C’, BANGALORE

Before: SHRI A.K.GARODIA, ACCOUNANT MEMBER

For Respondent: Shri Palani Kumar, Addl. CIT

Assessee by : None Revenue by : Shri Palani Kumar, Addl. CIT Date of hearing : 23-11-2017 Date of pronouncement : 29-11-2017 O R D E R PER A. K. GARODIA, A.M.: At the very outset, learned DR of the revenue filed copy of a letter dated 14.11.2017 filed by the assessee on 17.11.2017 with the office of CIT DR, ITAT Bengaluru and pointed out that as per the same, the assessee has withdrawn these three appeals. In view of this, these three appeals are dismissed as withdrawn.

2.

In the result, all these three appeals of the assessee are dismissed.

Order pronounced in the open court on the date mentioned on the caption page.

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