M/S POORNIMA CARGO MOVERS,MANGALORE vs. ITO, BANGALORE

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ITA 1327/BANG/2013Status: DisposedITAT Bangalore14 May 2015AY 2006-072 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel requested to withdraw the appeal as the issue was resolved by the CIT(Appeals) through a rectification order. The Tribunal accepted the prayer.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(Appeals). Subsequently, the assessee filed a rectification application with the CIT(Appeals) which was allowed, resolving the issue.

What were the issues?

The primary issue was the assessee's grievance against the CIT(Appeals) order, which became moot after a subsequent rectification order by the same authority.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI N.V. VASUDEVAN & SHRI JASON P. BOAZ

For Appellant: Shri P. Dinesh, Advocate
For Respondent: Dr. P.K. Srihari, Addl. DICT(DR)
Hearing: 29.04.2015Pronounced: 14.05.2015

O R D E R

Per N.V. Vasudevan, Judicial Member

1.

This appeal by the assessee is directed against the order dated 02.04.2012 of the CIT(Appeals), Mysore relating to assessment year 2006- 07.

2.

The ld. counsel for the assessee has filed assessee’s letter dated 30.9.2014 seeking withdrawal of the appeal stating that on a rectification application filed by the assessee, the CIT(Appeals) has allowed the claim of assessee. The ld. counsel for the assessee thus prayed that withdrawal of the appeal may be permitted.

3.

We have heard both the parties. The prayer of the ld. counsel for the assessee is accepted and the appeal is dismissed as withdrawn.

Pronounced in the open court on this 14th day of May, 2015.

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