NAGOJIRAO NANDAKUMAR,BANGALORE vs. PCIT BANGALORE-2, BANGALORE

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ITA 956/BANG/2024Status: DisposedITAT Bangalore18 November 2024AY 2017-18Bench: SHRI PRASHANT MAHARISHI (Vice President), SHRI KESHAV DUBEY (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee was permitted to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of PCIT Bangalore-2 for AY 2017-18. At the time of the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw the appeal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C’’ BENCH: BANGALORE

Before: SHRI PRASHANT MAHARISHI & SHRI KESHAV DUBEY

For Respondent: Ms. Neera Malhotra, D.R
Hearing: 13.11.2024Pronounced: 18.11.2024

PER KESHAV DUBEY, JUDICIAL MEMBER:

1.

This appeal at the instance of assessee is directed against order of PCIT Bangalore-2 dated 19.3.2024 vide DIN & Order No.ITBA/COM/F/17/2023-24/1062908942(1) for the AY 2017-18.

2.

At the time of hearing, the ld. Counsel for the assessee requested for withdrawal of the appeal. Hence, the assessee was permitted to withdraw his appeal and accordingly, the appeal of the assessee is dismissed as withdrawn.

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