AMAZON DEVELOPMENT CENTRE (INDIA) PRIVATE LIMITED,BANGALORE vs. ITO, BANGALORE

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ITA 657/BANG/2012Status: DisposedITAT Bangalore26 February 2016AY 2007-082 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, M/s. Amazon Development Centre (India) Pvt. Ltd., filed an appeal against the order of the CIT(A) for the assessment year 2007-08. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, BANGALORE

Before: SHRI VIJAYPAL RAO & SHRI INTURI RAMA RAO

For Appellant: Shri K.R.Vasudevan, Advocate
For Respondent: Shri T.N.Prakash, Addl.CIT(DR)
Hearing: 18/01/2016Pronounced: 26/02/2016

This is an appeal filed by the assessee against the order of the CIT(A)-IV, Bangalore, dated14/03/2012 for the assessment year 2007-08.

2.

At the time of hearing, learned counsel for the assessee submitted that the assessee wants to withdraw the appeal and accordingly a letter by the assessee dated 14/1/2016 praying for IT(TP)A No.657/Bang/2012 Page 2 of 2 permission to withdraw the appeal is filed. We permit the assessee to withdraw the appeal.

3.

In the result, the appeal is dismissed as withdrawn.

Order pronounced in the open court on this 26th day of February, 2016

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