P VENKATARAMI REDDY, NANDYAL,HYDERABAD vs. ITO, WARD-2, NANDYAL, NANDYAL

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ITA 688/HYD/2015Status: DisposedITAT Hyderabad24 February 2021AY 2009-102 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The tribunal considered the assessee's request and dismissed the appeal as withdrawn. The assessee had no further grievance as relief was granted by the CIT (Appeals).

What were the facts?

The assessee filed an appeal before the ITAT against an order passed under Section 263 of the Income Tax Act. The assessee later filed a petition to withdraw the appeal.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as withdrawn based on their request. The primary issue was the assessee's change of stance after filing the appeal.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘ B ‘ Bench, Hyderabad

Before: Smt. P. Madhavi Devi & Shri A. Mohan Alankamony

For Appellant: Smt. S. Sandhya
Hearing: 24/02/2021Pronounced: 24/02/2021

This is assessee’s appeal for the A.Y 2009-10 against the order of the CIT -III, Hyderabad, dated 14.03.2014.

2.

At the time of hearing, the learned Counsel for the assessee submitted a letter stating as under: “Petition for permission for withdrawal of appeal” The above mentioned appeal is posted for hearing before the Hon'ble ITAT, Bench-B on 24.2.2021. In this regard the appellant submits that the said appeal is against the order u/s 263 of the I.T.Act. The Assessing officer also passed consequential order u/s 143(3) r.ws. 263 of the LT. Act. The appellant filed an appeal against the assessment made u/s 143(3) r.w.s.

263.

The learned CIT (Appeals) granted relief in the appeal and therefore, the appellant has no grievance. A copy of the appellate order of CIT (Appeals), Kurnool dated 3.7.2018 is annexed. The appellant, therefore, requests the Hon'ble ITAT to kindly treat the appeal as not pressed. Sd/- (S.Rama Rao) Counsel for Assessee Date: 24.2.2021”

3.

Taking the same into consideration, the assessee’s appeal is dismissed as withdrawn.

4.

In the result, assessee’s appeal is dismissed as withdrawn. Order pronounced in the Open Court on 24th February, 2021.

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