M/S.MVR CONSTRUCTIONS,BANGALORE vs. INCOME-TAX OFFICER, BANGALORE

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ITA 2063/BANG/2016Status: DisposedITAT Bangalore28 September 2017AY 2006-072 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The learned DR of the revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). Both the assessee and their AR submitted letters requesting to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCH ‘A’, BANGALORE

Before: SHRI A. K. GARODIA & SHRI VIJAY PAL RAO

For Appellant: Shri Nitish Ranjan, C. A
For Respondent: Shri B. R. Ramesh, JCIT DR

O R D E R PER A. K. GARODIA, A. M.: This appeal is filed by the assessee and this is directed against the order of CIT (A) – 5 dated 01.08.2016 for A. Y. 2006 – 07. 2. The assessee as well as the learned AR of the assessee had submitted separate letters requesting to permit for withdrawal of this appeal. Learned Dr of the revenue had no objection to it. Hence, the appeal is dismissed as withdrawn. 3. In the result, the appeals of the assessee is dismissed.

Order pronounced in the open court on the date hearing after completion of hearing.

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