ABB AS,BANGALORE vs. DY.D.I.T., BANGALORE

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ITA 1497/BANG/2012Status: DisposedITAT Bangalore30 July 2015AY 2009-102 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as infructuous.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal for Assessment Year 2009-10. Subsequently, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCH ‘ B ’

Before: SMT. P. MADHAVI DEVI & SHRI JASON P. BOAZ

For Appellant: Shri Ajay B, C.A

O R D E R Per Shri Jason P. Boaz, A.M. : This appeal by the assessee is directed against the order of the Commissioner of Income Tax (Appeals)-12, Bangalore dt.24.09.2012 for Assessment Year 2009-10. 2. In the course of hearing of the appeal for Assessment Year 2009-10, the learned Authorised Representative filed a letter dt.9.6.2015 requesting for withdrawal of this appeal before the Tribunal, wherein it is submitted as under :

1.

2 IT(IT)A No.1497/Bang/2012 “ 9 June 2015 Dear Sirs, Appellant : ABB AS (‘the Company’ or ‘the appellant’) Assessment Year : 2009-10 and 2010-11. PAN : AAFCA 9552R Subject : Withdrawal of appeal filed before the Hon'ble ITAT. We refer to the captioned subject and the appeals filed by the company before your Honours for A.Y. 2009-10 and A.Y. 2010-11. In this regard, the company humbly submits that pursuant to commercial considerations and in order to buy peace / avoid prolonged litigation, the company has decided to withdraw the appeal filed before Your Honours for A.Y. 2009-10 and A.Y. 2010-11.”

3.

In view of the assessee's request for withdrawal of this appeal filed before the Tribunal for Assessment Year 2009-10, the same is allowed to be withdrawn and being rendered infructuous is accordingly dismissed.

4.

In the result, the assessee's appeal for Assessment Year 2009-10 is dismissed. Order pronounced in the open court on 30th July, 2015.

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