GERB VIBRATION CONTROL SYSTEM P. LTD.,BANGALORE vs. DCIT, BANGALORE

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ITA 1507/BANG/2013Status: DisposedITAT Bangalore27 February 2015AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(Appeals). Subsequently, the assessee sought a rectification of the CIT(Appeals)'s order, which was granted.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal after the CIT(Appeals)'s order was rectified.

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 Respondent: Shri P. Dhivahar, Jt. CIT(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 14.8.2013 of the CIT(Appeals)-I, Bangalore relating to assessment year 2010-11.

2.

We find from the record that the assessee has filed a letter dated 30.9.2014 stating that the assessee had sought a rectification of the order of the CIT(Appeals), which has subsequently been rectified. In view of the same, the assessee seeks to withdrawal the appeal before the Tribunal. The prayer of the assessee is accepted and accordingly, the appeal is dismissed as withdrawn.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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