SHAIK EAZAAS,KADAPA vs. INCOME TAX OFFICER, WARD-3, KADAPA
In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The learned Counsel for the assessees submitted that they wished to withdraw the appeals as the grounds were frivolous. The Departmental Representative had no objection.
What were the facts?
The assessees, Sri Shaik Eazaas and Sri Shaik Jeelani, filed appeals against the orders of the CIT(A). The appeals were for various assessment years from 2013-14 to 2016-17.
What were the issues?
The primary issue was the assessee's decision to withdraw their appeals due to frivolous grounds.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, Hyderabad “ SMC” Bench, Hyderabad
Before: Smt. P. Madhavi
At the outset, the learned Counsel for the assessee has submitted that the assessees decided to withdraw the above appeals since the grounds of appeal
are frivolous. Since the learned DR has no objection for withdrawing the above appeal, taking the same into consideration, these appeals are dismissed as withdrawn.
3. In the result, all the above appeals are dismissed. Order pronounced in the Open Court on 19th May, 2021.
Recent GST High Court judgments
Search GST case law →- Basant Kumar Gupta vs. Union Of INDIAPatna · 2 Nov 2026
- M/S Swapnashiyana Homes Developers Private Limited vs. The Union Of INDIAPatna · 2 Nov 2026
- M/S B.K. Agency Under The Proprietor Of Bhola Prasad vs. The Chief Commissioner, CGSTPatna · 2 Nov 2026
- Shree Hanumant Steel Traders vs. Assistant CommissionerChhattisgarh · 1 Nov 2026
- R.K.Service Station, Balasore vs. Commissioner CT And GST Odisha, CuttackOrissa · 31 Oct 2026
