ABB AS,BANGALORE vs. ITO, BANGALORE

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ITA 115/BANG/2015Status: DisposedITAT Bangalore17 July 2015AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, M/s. ABB AS, filed an appeal before the ITAT against the order of the CIT(A). During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH : BANGALORE

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

For Appellant: Shri Ajay B, CA
For Respondent: Shri P.Dhivahar, JCIT(DR)
Hearing: 13/07/2015Pronounced: 17/07/2015

This appeal by the assessee is against the order of the CIT(A)-12, Bangalore, dated 15/12/2014 for the assessment year 2011-12.

2.

At the time of hearing, learned counsel for the assessee invited our attention to the assessee’s letter dated 09/06/2015

IT( M/s.ABB AS Page 2 of 2 filed in the office of the ITAT on 11/06/2015 seeking for permission to withdraw the appeal as under: “In this regard, the Company humbly submits hat pursuant to commercial considerations and in order to buy peace/prolonged litigation, the Company has decided to withdraw the appeal filed before your Honours for AY 2011-12.”

In view of the above, permission to withdraw the appeal is granted and the appeal is dismissed as withdrawn.

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