ADITYA ASSOCIATES,ELURU vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX, RAJAHMUNDRY

PDF · subscribers
ITA 257/VIZ/2019Status: DisposedITAT Visakhapatnam19 August 2020AY 2015-162 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal permitted the assessee to withdraw the appeal. The appeal filed by the assessee was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order of the Principal Commissioner of Income Tax. Subsequently, the assessee filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI V. DURGA RAO, HON’BLE & SHRI D.S. SUNDER SINGH, HON’BLE

For Respondent: Shri Rama Krishna, Sr. DR
Hearing: 19/08/2020

Date of hearing : 19/08/2020. Date of pronouncement : 19/08/2020. O R D E R

PER V. DURGA RAO, JUDICIAL MEMBER

1.

This appeal by the assessee is directed against the order of Principal Commissioner of Income Tax, Rajahmundry, dated 31/03/2019 for the Assessment Year 2015-16.

2.

By filing an application dated 30/07/2020, assessee seeks withdrawal of the appeal. Ld.DR has no objection for withdrawal of the appeal. In view of the application filed, assessee is permitted to withdraw the appeal. Accordingly, appeal filed by the assessee is dismissed as withdrawn. 3. In the result, appeal filed by the assessee is dismissed as withdrawn. Order Pronounced in open Court on this 19th day of August, 2020.

Sd/- sd/- (D.S. SUNDER SINGH) (V. DURGA RAO) Accountant Member Judicial Member Dated: 19th August, 2020. vr/- Copy to:

1. 1. The Assessee - M/s. Aditya Associates, 3B-15-1/1, Block No.11, 6th Division, Agraharam, Eluru, W.G. District.

Recent GST High Court judgments

Search GST case law →