Income Tax Appellate Tribunal - Bangalore
Karnataka State Industrial ... vs Dcit, on 23 November, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
BANGALORE BENCHES "B", BANGALORE
Before Shri Chandra Poojari, AM & Shri George George K, JM
ITA No.1659/Bang/2013 : Asst.Year 2008-2009
M/s.Karnataka State Industrial The Deputy Commissioner of
Infrastructure Development v. Income-tax, Circle 11(5)
Corporation Limited, Bangalore.
Khanija Bhava, 4th Floor, East
Wing, No.49, Race Course Road
Bangalore - 560 001.
PAN : AAACK5531H.
(Appellant) (Respondent)
Appellant by : Sri.R.E.Balasubramanyam, CA
Respondent by : Sri.Priyadarshi Mishra, Addl.CIT-DR
Date of
Date of Hearing : 23.11.2021 Pronouncement : 23.11.2021
ORDER
Per George George K, JM
This appeal at the instance of the assessee is directed against CIT(A)'s order dated 17.09.2013. The relevant assessment year is 2008-2009.
2. At the time of hearing, the learned AR has placed a letter dated 09.11.2021, requesting for withdrawal of the appeal. The learned DR did not raise any objection for withdrawing the appeal by the assessee. Therefore, in view of the above withdrawal letter, we dismiss the appeal filed by the assessee as withdrawn.
3. In the result, the appeal filed by the assessee is dismissed.
2 ITA No.1659/Bang/2013.M/s Karnataka State Ind.Infra.Dev.Corp.Ltd.
Order pronounced on this 23rd day of November, 2021.
Sd/- Sd/-
(Chandra Poojari) (George George K)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Bangalore; Dated : 23rd November, 2021. Devadas G* Copy to :
1. The Appellant.
2. The Respondent.
3. The CIT(A)-I, Bengaluru.
4. The CIT-I, Bengaluru.
5. The DR, ITAT, Bengaluru.
6. Guard File.
Asst.Registrar/ITAT, Bangalore