What did the Tribunal hold?

The Tribunal permitted the assessees to withdraw their appeals. Consequently, the appeals were dismissed as withdrawn.

The assessees filed appeals before the ITAT against the orders of the CIT(A). The original assessment orders, which affected the present appeals, were in favour of the assessees.

What were the issues?

The primary issue was whether the assessees should be allowed to withdraw their appeals, given that the underlying assessment orders were in their favour.

Gaddam Venkata Satish Kumar vs ITO | ITAT Hyderabad 2021

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

Before: SHRI S.S.GODARA & SHRI LAXMI PRASAD SAHU

O R D E R PER S.S.GODARA, J.M. :

These twin assessees’ appeals arise from the CIT(A)-5, Hyderabad’s order(s) dated 15-05-2018 passed in case Nos.0165, 0169 & 0170/2017-18/CIT(A)-5, in proceedings u/s.179(1) of the Income Tax Act, 1961 [in short, ‘the Act’]; respectively.

It transpires at the outset that these assessees have filed their respective letter(s) dt.31-05-2021 to the following effect:

:- 2 -: 1261 & 1262/Hyd/2018 “The assessee appeal in AY.2011-12 has been posted for hearing on 31.05.201 before the Hon'ble “B” Bench, Hyderabad. In this connection, we would like to withdraw the present appeal due to the fact that the original assessment order which is having the effect on the present order against which present appeal is preferred is given in the favour of the assessee. In view of the above, we may be permitted to withdraw the appeal of the assessee. Inconvenience cause in this regard is highly regretted”.

Learned departmental representative does not raise any objection to the above withdrawal prayer.

These assessees’ appeals are dismissed as withdrawn in above terms. A copy of this common order be placed in the respective case files.

Order pronounced in the open court on 3rd September, 2021

GADDAM VENKATA SATISH KUMAR,HYDERABAD vs. INCOME TAX OFFICER, WARD-17(2), HYDERABAD

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