SOFTPOINT TECHNOLOGIES PRIVATE LIMITED {SUCCESSOR COMPANY TO M/S SPHERE GLOBAL INFORMATICS LIMITED (BY A MERGER ORDER OF HC) WHICH WAS A EARLIER KNOWN AS M/S.COLOR CHIPS ANIMATION PARK LIMITED},HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-5 (NOW WITH ITO, WARD 3(3), HYDERABAD

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ITA 1164/HYD/2018Status: DisposedITAT Hyderabad09 August 2023AY 2005-062 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT Hyderabad Bench for Assessment Year 2005-06. The assessee, through their counsel, filed an application seeking permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

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

Before: Shri R.K. Panda, Vice- & Shri K. Narasimha Chary

For Appellant: Shri A.V. Raghuram, Advocate
For Respondent: Smt. Sheetal Sarin, DR
Hearing: 09/08/2023Pronounced: 09/08/2023

आयकर अपील�य अ�धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Shri R.K. Panda, Vice-President AND Shri K. Narasimha Chary, Judicial Member Assessment Year:2005-06 Softpoint Technologies (P) Vs. Dy.CIT Ltd (successor company to Central Circle-5 (now M/s.Sphere Gopal with Income Tax Officer Informatics Ltd Ward 3(3) Hyderabad Hyderabad PAN:AAFCS2010N (Appellant) (Respondent) Assessee by: Shri A.V. Raghuram, Advocate Revenue by: Smt. Sheetal Sarin, DR Date of hearing: 09/08/2023 Date of pronouncement: 09/08/2023 ORDER

Per R.K. Panda,Vice-President

1.

This appeal filed by the assessee is directed against the order dated 31.1.2017 of the learned CIT (A)-5, Hyderabad relating to A.Y.2005-06.

2.

The learned Counsel for the assessee at the outset filed an application signed by the assessee seeking permission of the Bench to withdraw the appeal. In absence of any objection from the side of the learned DR, the request of the assessee seeking permission of the Bench to withdraw the appeal is accepted and the appeal is dismissed as “withdrawn”.

ITA 1164 Softpoint Technologies

3.

In the result, the appeal filed by the assessee is dismissed. Order pronounced in the Open Court at the time of hearing itself i.e. on 9th August, 2023.

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