BRIDGES OF SPORTS FOUNDATION ,BANGALORE vs. INCOME TAX OFFICER, WARD-4(3)(3), BANGALORE

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ITA 61/BANG/2024Status: DisposedITAT Bangalore12 March 2024AY 2022-23Bench: Shri George George K (Vice President), Shri Laxmi Prasad Sahu (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's application to withdraw the appeal. As there was no objection from the Department, the Tribunal allowed the withdrawal.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2022-2023. At the time of hearing, the assessee submitted an application to withdraw the appeal. The Departmental Representative did not object to this request.

What were the issues?

Whether the assessee is permitted to withdraw its appeal.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES “A”, BANGALORE

Before: Shri George George K, Vice- & Shri Laxmi Prasad Sahu

Hearing: 12.03.2024Pronounced: 12.03.2024

O R D E R

Per George George K, Vice-President :

1.

This appeal at the instance of the assessee is directed against CIT(A)’s order dated 23.11.2023 passed u/s.250 of the Income-tax Act, 1961 (“the Act” hereinafter). The relevant assessment year is 2022-2023.

2.

At the time of hearing before us, the assessee has placed on record an application dated 28.02.2024, requesting for the permission to withdraw its appeal. The learned Departmental Representative did not raise any objection to such prayer. We, therefore, permit the assessee to withdraw its appeal, which hereby stands dismissed as withdrawn.

M/s.Bridges of Sports Foundation.

3.

In the result, the appeal filed by the assessee is dismissed as infructuous.

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