MALNAD CREDIT CO-OP SOCIETY LIMITED ,SHIVAMOGGA vs. INCOME TAX OFFICER, WARD-1 & TPS, SHIVAMOGGA

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ITA 160/BANG/2024Status: DisposedITAT Bangalore20 May 2024AY 2018-19Bench: SHRI GEORGE GEORGE K. (Vice President), SHRI LAXMI PRASAD SAHU (Accountant Member)1 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 assessee sought to withdraw the appeal. The Departmental Representative had no objection to the withdrawal. The Tribunal considered the request for withdrawal.

What were the facts?

The assessee filed an appeal against the order dated 29.11.2023 of the CIT(Appeals), NFAC, Delhi for AY 2018-19. At the time of hearing, the assessee's AR submitted a letter and memo to withdraw the appeal.

What were the issues?

Withdrawal of appeal by the assessee.

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 GEORGE GEORGE K. & SHRI LAXMI PRASAD SAHU

For Appellant: Ms. Sreeraksha, AR
For Respondent: Shri Parithivel V., Jt.CIT(DR)(ITAT), Bengaluru
Hearing: 20.05.2024Pronounced: 20.05.2024

Per Laxmi Prasad Sahu, Accountant Member

1.

This appeal is filed by the assessee against the order dated 29.11.2023 of the CIT(Appeals), National Faceless Appeal Centre, Delhi [NFAC], for the AY 2018-19.

2.

At the time of hearing the ld. AR for the assessee submitted letter dated 17.5.2024 enclosing Memo of the assessee withdrawing the appeal dated 13.5.2024. The ld. DR had no objection. Accordingly the appeal of the assessee is dismissed as withdrawn.

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