PUHAZHENDI,CHENNAI vs. ACIT, BANGALORE

ITA 598/BANG/2014Status: DisposedITAT Bangalore15 October 2015AY 2009-102 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted the assessee's request for withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn by the Tribunal.

What were the facts?

The assessee had filed an appeal before the Income Tax Appellate Tribunal. During the hearing, the Revenue pointed out that the assessee had requested the withdrawal of the case.

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, BANGALORE BENCH C, BANGALORE

Before: SMT. ASHA VIJAYARAGHAVAN & SHRI. ABRAHAM P. GEORGE

IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH 'C', BANGALORE BEFORE SMT. ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER AND SHRI. ABRAHAM P. GEORGE, ACCOUNTANT MEMBER (Assessment Year : 2009-10) Shri. Puhazendi, No.40-41, Carol Manor, 2nd Main Road, RA Puram, Chennai 600 028 .. Appellant PAN : AARPP3825F v. Asst. Commissioner of Income-tax, Circle -14(1), Bangalore .. Respondent Assessee by : None Revenue by : Shri. Sanjay Kumar,CIT -III Heard on : 15.10.2015 Pronounced on : 15.10.2015 O R D E R PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER :

When this appeal came up before the bench for hearing, Revenue pointed out that assessee had filed a letter dt.19.05.2015, requesting withdrawal of the case. Accordingly appeal is dismissed as withdrawn. Order pronounced in the open court on 15.10.2015.

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