24/7 CUSTOMER PRIVATE LIMITED,BANGALORE vs. DCIT, BANGALORE
What did the Tribunal hold?
The Tribunal granted the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.
What were the facts?
The assessee, M/s. 24/7 Customer Pvt. Ltd., filed an appeal before the ITAT Bangalore. During the hearing, the assessee's authorized representative stated that the assessee no longer wished to pursue the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw their pending appeal before the tribunal.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, ‘A’ BENCH, BANGALORE
Before: SMT. ASHA VIJAYARAGHAVAN & SHRI INTURI RAMA RAO
O R D E R Per INTURI RAMA RAO, AM : At the time of hearing, learned AR of the assessee submitted that the assessee does not want to pursue the appeal and had already filed a letter from the assessee dated 16th September, 2016 seeking permission for withdrawal of the appeal. Hence, prayed for permission to withdraw the appeal. Permission to withdraw the appeal is granted and the appeal is dismissed as withdrawn.
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