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M/s Davidoss & Company, Bangalore v. Ito, Bangalore

M/s Davidoss & Company, Bangalore v. Ito, Bangalore

(Income Tax Appellate Tribunal, Bangalore)

Income Tax Appeal No. 19/Bang/2012 | 26-03-2013

PER GEORGE GEORGE K : This appeal of the assessee is directed against the order of the CIT(A)-I, Bangalore dated 27.10.2011. The relevant assessment year is 2006-07.

2. The learned counsel for the assessee filed a letter (dated 20.3.2013) from the assessee requesting that the appeal filed may be withdrawn in view of NIL tax impact. Page 2 of 2 ITA No.19/Bang/2012 2

3. In view of the above, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open court on 26 th day of March, 2013. Sd/- Sd/- (JASON P BOAZ) (GEORGE GEORGE K) ACCOUNTANT MEMBER JUDICIAL MEMBER Copy to :

1. The Revenue

2. The Assessee

3. The CIT concerned.

4. The CIT(A) concerned.

5. DR

6. GF MSP/ By order Senior Private Secretary, ITAT, Bangalore.

Advocate List
Bench
  • SHRI. GEORGE K., JUDICIAL MEMBER
  • SHRI JASON P BOAZ, ACCOUNTANT MEMBER
Eq Citations
  • LQ/ITAT/2013/2861
Head Note

A. Income Tax Act, 1961 — S. 248 — Appeal — Dismissal as withdrawn — NIL tax impact — Appeal dismissed as withdrawn