SUNDEW PROPERTIES LIMITED (FORMERLY KNOWN AS SUNDEW PROPERTIES PRIVATE LIMITED), HYDERABAD,HYDERABAD vs. DCIT, CIRCLE-3(2), HYDERABAD, HYDERABAD

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ITA 76/HYD/2017Status: DisposedITAT Hyderabad23 January 2020AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee to withdraw its appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A). During the hearing, the assessee requested to withdraw the appeal as they no longer wished to pursue it. The Revenue did not object to this request.

What were the issues?

The primary issue was whether the assessee's appeal should be permitted to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 250(6)

AI-generated summary — verify with the full judgment below

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

Before: SMT. P. MADHAVI DEVI & SHRI A. MOHAN ALANKAMONY

Hearing: 16/01/2020Pronounced: 23/01/2020

IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER Assessment Year: 2011-12 Sundew Properties Limited Vs. DCIT, (Formerly Sundew Properties Circle-3(2), Pvt Ltd), Hyderabad. Hyderabad. PAN: AAKCS 1816 K (Appellant) (Respondent) Assessee by: Sri Kumar Revenue by: Sri Murali Mohan, DR Date of hearing: 16/01/2020 Date of pronouncement: 23/01/2020 ORDER PER A. MOHAN ALANKAMONY, AM.:

This appeal is filed by the assessee against the order of the Ld. CIT (A)-3, Hyderabad in appeal No.1376/CIT(A)-3/14-15, dated 26/10/2016 passed U/s. 143(3) r.w.s 250(6) of the Act for the AY 2011- 12.

2.

At the time of hearing the appeal the Ld. AR drew our attention to the assessee’s letter dated 06/12/2019 seeking permission of the Bench to withdraw its appeal because the assessee does not wish to pursue the appeal. The Ld. DR did not express any objection for the same.

Therefore, considering the assessee’s request, the appeal of the assessee is hereby allowed to be withdrawn.

3.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Pronounced in the open Court on 23rd January, 2020.

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