SMS COUNTRY NETWORKS PRIVATE LIMITED,HYDERABAD vs. INCOME TAX OFFICER, WARD-3(3), HYDERABAD

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ITA 744/HYD/2019Status: DisposedITAT Hyderabad20 January 2020AY 2014-152 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 withdrawal was permitted because the issues involved in the appeal had been settled in the scrutiny assessment.

What were the facts?

The assessee filed an appeal against an order passed under Section 263 of the Income Tax Act for the Assessment Year 2014-15. At the time of hearing, the assessee sought to withdraw the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw its appeal when the underlying issues have been resolved in a subsequent assessment.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

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

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

Hearing: 20/01/2020Pronounced: 20/01/2020

IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER Assessment Year: 2014-15 M/s. SMS Country Vs. Income Tax Officer, Networks (P) Ltd., Ward-3(3), Hyderabad – 084 7th Floor, Signature PAN: AAJCS 0349 E Towers, Kondapur, Hyderabad – 500 084. (Appellant) (Respondent) Assessee by: None Revenue by: Sri Y.V.S.T. Sai, CIT-DR Date of hearing: 20/01/2020 Date of pronouncement: 20/01/2020 ORDER PER A. MOHAN ALANKAMONY, AM.:

This appeal is filed by the assessee against the order of the Ld. Principal Commissioner of Income Tax-3, Hyderabad in F.No.Pr.CIT- 3/Hyd/263/2018-19, dated 08/03/2019 passed U/s. 263 of the Act the Act the for the A.Y. 2014-15.

2.

At the time of hearing the appeal none appeared on behalf of the assessee, however we observed from the records that the assessee had filed a letter on 08/01/2020 seeking permission of the Bench to withdraw its appeal because the issues involved in the appeal were settled in the scrutiny assessment. 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 Therefore, considering the assessee’s request, the appeal of the assessee is hereby allowed to be withdrawn.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 20th January, 2020.

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