MILLIPORE (INDIA) PVT. LTD.,BANGALORE vs. DCIT, BANGALORE

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ITA 1506/BANG/2010Status: DisposedITAT Bangalore27 February 2015AY 2006-072 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeal. The assessee stated that they did not wish to contest the final assessment order after an internal review.

What were the facts?

The assessee, M/s. Millipore (India) Pvt. Ltd., filed an appeal against an order passed by the Deputy Commissioner of Income Tax. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's desire to withdraw their appeal against the assessment order.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH : BANGALORE

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

For Appellant: Shri Bharath, L., C.A
For Respondent: Shri C.H. Sundar Rao, CIT-I(DR)
Hearing: 23.02.2015Pronounced: 27.02.2015

Per N.V. Vasudevan, Judicial Member

1.

This is an appeal filed by the assessee against the order dated 29.10.2010 of the Dy. Commissioner of Income Tax, Circle 12(1), Bangalore passed u/s. 143(3) r.w.s. 144C(13) of the Income-tax Act, 1961.

2.

At the time of hearing, the assessee has filed a letter dated 20.2.2015 seeking to withdraw the appeal on the ground that considering the circumstances and based on internal review of the matter, the assessee desires not to contest the final assessment order. The ld. counsel for the assessee accordingly prayed that withdrawal of the appeal may be permitted. The prayer of the assessee is accepted and accordingly, the appeal is dismissed as withdrawn.

Pronounced in the open court on this 27th day of February, 2015.

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