SHRUSHTI CONTECH PRIVATE LIMITED,PRODDATUR vs. ACIT, CENTRAL CIRCLE, TIRUPATI

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ITA 266/HYD/2023Status: DisposedITAT Hyderabad19 October 2023AY 2014-153 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 allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2014-15. The assessee sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal, which was granted by the tribunal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI RAMA KANTA PANDA & SHRI K.NARASIMHA CHARY

For Respondent: Shri Shakeer Ahamed, DR
Hearing: 19/10/2023

आदेश / ORDER PER K. NARASIMHA CHARY, J.M: Aggrieved by the order dated 21/03/2023, passed by the learned Commissioner of Income Tax (Appeals)-12, Hyderabad (“Ld. PCIT”) in the case of M/s. Shrusti Contech Private Limited (“the assessee”) for the assessment year 2014-15, assessee filed this appeal.

2.

Today when this matter is called, learned AR submitted that though the addition of Rs. 45 lakhs is made in this year, while dealing with the appeal for the assessment year 2015-16, learned CIT(A) granted telescoping benefit to the assessee, covering the addition made in this year i.e., assessment year 2014-15. Assessee, therefore, in view of this fact, does not want to continue this appeal and prayed the leave of the Bench to withdraw this appeal. Learned DR submits no objection. Recording the same, this appeal is permitted to be withdrawn.

3.

In the result, the appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court on this the 19th day of October, 2023.

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