S.K. SREENIVASA vs. DCIT,

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ITA 1205/BANG/2013Status: DisposedITAT Bangalore12 August 2015AY 2007-082 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 tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn based on the assessee's submission.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2007-08. During the hearing, the assessee's representative stated that they did not wish to pursue the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn, given their request not to pursue it.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCH ‘B’, BANGALORE

Before: SHRI GEORGE GEORGE K & SHRI JASON P BOAZ

For Appellant: Shri H. Guruswamy, ITP
For Respondent: Dr. P.K.Srihari, Addl.CIT

This appeal at the instance of assessee is directed against the order of CIT(A) dated 28-03-2013. The relevant assessment year is AY: 2007- 08.

2.

At the time of hearing, learned AR of the assessee submitted that the assessee does not want to pursue/prosecute the present appeal and therefore, the same may be allowed to be withdrawn. The learned AR has filed an application dated 24-07-2015 wherein he states that the assessment proceedings are pending before the income-tax authorities, hence the assessee is not inclined to pursue the appeal before the Tribunal.

3.

The learned DR has raised no objection if the present appeal of the assessee is dismissed, as withdrawn. Accordingly, in view of the request of the learned AR of the assessee the present appeal is dismissed being withdrawn.

5.

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

Pronounced in the open Court after hearing the appeal.

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