M/S. INFINEON TECHNOLOGIES INDIA PRIVATE LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, BANGALORE

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ITA 239/BANG/2017Status: DisposedITAT Bangalore13 October 2017AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw their appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 an assessment order. During the hearing, the assessee requested to withdraw their appeal.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH : BANGALORE

For Appellant: Ms. Vidya, Advocate
For Respondent: Shri Biswaranjan Sasmal, CIT (DR)
Hearing: 11.10.2017Pronounced: 13.10.2017

O R D E R

Per Shri A.K. Garodia, Accountant Member

1.

This is an assessee’s appeal directed against the assessment order dated 02.12.2016 for Assessment Year 2012-13 passed by the AO u/s. 143(3) r.w.s. 144C of the IT Act, 1961 as per the directions of DRP.

2.

In the course of hearing before us, the ld. AR of assessee submitted that the assessee wants to withdraw his appeal. He also submitted a letter dated 03.10.2017 from the assessee in this regard. The ld. DR of revenue had no objection and therefore, we permit the assessee 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In the result, the appeal filed by the assessee is dismissed as withdrawn.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.

Sd/- Sd/- (SUNIL KUMAR YADAV) (ARUN KUMAR GARODIA) Judicial Member Accountant Member Bangalore, Dated, the 13th October, 2017. /MS/

IT(TP)A No.239/Bang/2017 Page 2 of 2

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