SATYANARAYANA REDDY MANNE,HYDERABAD vs. ACIT CENTRAL CIRCLE-3(1), HYDERABAD

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ITA 213/HYD/2021Status: DisposedITAT Hyderabad15 December 2021AY 2012-132 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeals. As the Revenue did not object, the Tribunal granted permission for the withdrawal.

What were the facts?

The assessee filed multiple appeals before the Income Tax Appellate Tribunal for various assessment years. During the hearing, the assessee submitted an application to withdraw these appeals.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their pending appeals before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCHES “A”: HYDERABAD

Before: SHRI SATBEER SINGH GODARA & SHRI LAXMI PRASAD SAHU

For Appellant: Shri Kiran Manohar
For Respondent: Shri Rajendra Kumar, CIT-DR
Hearing: 15/12/2021Pronounced: 16/12/2021

O R D E R PER BENCH: At the time of hearing of these appeals, the assessee has placed on record an application dated 27th October, 2021 requesting for the permission to withdraw his appeals. The learned Departmental Representative did not raise any objection to such prayer. We, therefore, permit the assessee to withdraw his appeals, which hereby stand dismissed as withdrawn.

:- 2 -: to 216/Hyd/2021 Shri Satyanarayana Reddy Manne, Hyd.

2.

In the result, all the appeals of the assessee are dismissed as withdrawn. A copy of this common order be placed in the respective case files. Pronounced in the open court on 16th December, 2021.

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