VANAVASI KALAYANA,BANGALORE vs. COMMISSIONER OF INCOME TAX (EXEMPTIONS), BANGALORE

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ITA 677/BANG/2024Status: DisposedITAT Bangalore09 May 2024AY 2024-25Bench: SHRI GEORGE GEORGE K (Vice President), SHRI WASEEM AHMED (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(E) dated 12.04.2024. Subsequently, the assessee submitted a letter dated 03.05.2024 requesting withdrawal of the appeal.

What were the issues?

Whether the appeal filed by the assessee can be dismissed as withdrawn upon the assessee's request.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI GEORGE GEORGE K & SHRI WASEEM AHMED

For Appellant: Shri. Siddesh Nagaraj Gaddi, CA
For Respondent: Shri. Satish Meriga, CIT(DR)(ITAT), Bengaluru
Hearing: 09.05.2024Pronounced: 09.05.2024

Per George George K, Vice President:

This appeal at the instance of the assessee is directed against CIT(E)’s order dated 12.04.2024.

2.

Assessee vide its letter dated 03.05.2024 has sought for withdrawal of the appeal. The prayer so made is accepted and the appeal is dismissed as withdrawn.

3.

In the result, appeal of the assessee is dismissed as withdrawn.

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