DHANA DHANYA LAKSHMI RICE MILL,ELURU vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX, RAJAHMUNDRY

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ITA 283/VIZ/2019Status: DisposedITAT Visakhapatnam27 February 2020AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel requested permission to withdraw the appeal. The Departmental Representative did not object to this request.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal against an order of the Principal Commissioner of Income Tax (Appeals). The appeal was for the Assessment Year 2014-15.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

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

Hearing: 27/02/2020

Assessee by : Sri G.V.N. Hari, Advocate. Department By : Sri S.Ravi Shankar Narayan,CIT DR Date of hearing : 27/02/2020. Date of pronouncement : 27/02/2020. 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 (Appeals), Rajahmundry, dated 31/03/2019 for the Assessment Year 2014-15.

2.

When this appeal is taken up for hearing, ld. counsel for the assessee has submitted that he may be permitted to withdraw the appeal. Ld.DR has not raised any objection. In view of the request made by the assessee’s counsel, this appeal filed by the assessee is dismissed as withdrawn.

(M/s. Dhana Dhanya Lakshmi Rice Mill)

3.

In the result, appeal filed by the assessee is dismissed as withdrawn. Order Pronounced in open Court on this 27th day of Feb., 2020.

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