KISSAN CHILLIES TRADING COMPANY,GUNTUR vs. INCOME TAX OFFICER, WARD-1(1), GUNTUR

ITA 247/VIZ/2026Status: DisposedITAT Visakhapatnam17 July 2026AY 2022-234 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request for withdrawal and, with no objection from the Revenue, permitted the withdrawal of both appeals.

What were the facts?

The assessee company filed appeals before the ITAT for Assessment Years 2022-23 and 2023-24. The assessee subsequently sought permission to withdraw these appeals.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH,

Before: SHRI RAVISH SOOD, HON’BLE & SHRI OMKARESHWAR CHIDARA, HON’BLE

For Respondent: Shri A.P. Babu, Sr.AR

PER RAVISH SOOD, JM: The captioned appeals are filed by the assessee company. The assessee company has filed before us letters, dated 11/07/2026, wherein it has sought liberty to withdraw the aforementioned appeals, i.e., ITA

ITA 247/VIZ/2026 KISSAN CHILLIES TRADING COMPANY

No.247/Viz/2026 and for Assessment Year (AY) 2022-23 and AY 2023-24, respectively. For the sake of clarity, th

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

Latest GST High Court judgments

Search GST case law →