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has no objection for withdrawing the above appeal, taking the same into consideration, these appeals are dismissed as withdrawn.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 →- M/S. Mehra Mac Industries Private Limited vs. The Deputy State Tax OfficerTelangana · 30 Oct 2026
- Santosh Das And Anr. vs. Union Of INDIACalcutta · 30 Oct 2026
- M/S Rama Krishna Industries vs. State Of Hp And OthersHimachal Pradesh · 30 Oct 2026
- Smt Usha W/O Shri Tarun vs. Union Of INDIARajasthan · 29 Oct 2026
- M/S Maruti Nandan Minetech Private Limited vs. The Joint CommissionerRajasthan · 29 Oct 2026