AJAY SHARMA,MEERUT vs. DCIT, BANGALORE

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ITA 1084/BANG/2016Status: DisposedITAT Bangalore05 May 2017AY 2012-133 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 considered the assessee's application for withdrawal. Based on the application, the tribunal dismissed the appeal as not pressed.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). Subsequently, the assessee filed an application requesting withdrawal of the appeal.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as not pressed due to subsequent relief obtained by the assessee.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

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

For Appellant: Smt. Swapna Das, JCIT

PER LALIET KUMAR, JUDICIAL MEMBER This appeal by the assessee is directed against the order passed by the Commissioner of Income-tax (Appeals) – 11, Bangalore dated 29/3/2016 for the assessment year 2012-13.

2.

The ld AR for the assessee moved an application dated 9/3/2017 requesting for withdrawal of the present appeal as the assessee got relief from CIT(A) u/s 154 of the Income-tax Act and the assessee, therefore, submits that the present appeal becomes infructuous and the assessee is not pressing the appeal.

1.

In view of the application duly filed by the assessee dated 9th 3. March 2017, the present appeal filed by the assessee is dismissed as not pressed.

4.

In the result, the appeal of the assessee is dismissed.

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