What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw their appeal. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal for AY 2014-15. During the hearing, the assessee requested permission to withdraw the appeal. The Revenue did not object to this request.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Cheraku Sarotham Reddy vs ACIT | ITAT Hyderabad 2019

Income Tax Appellate Tribunal, HYDERABAD BENCHES “B” : HYDERABAD

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

PER Smt. P. MADHAVI DEVI, J.M. : This is assessee’s appeal for the AY.2014-15, directed against the order of the Commissioner of Income Tax (Appeals)-11, Hyderabad, dated 28-02-2018.

At the time of hearing, the Ld.Counsel for assessee has placed on record a letter dt.05-11-2019, wherein the assessee is requesting for permission to withdraw his appeal, which reads as under:

“Sub: Withdrawal of Appeal filed for the A.Y.2014-15 Ref: Cheraku Sarotham Reddy, PAN No.ADSPC8194J With reference to the above subject, I hereby confirm the withdrawal of Appeal filed before Hon'ble ITAT for the A.Y 2014-15

:- 2 -: ITA No. 1163/Hyd/2018

(Appeal No: ITA 1163/Hyd/2018) as the same is separately challenged by the Revenue in Appeal No. ITA 203/Hyd/2019”.

The Ld.DR did not raise any objection to such prayer.

In view of the same, we, therefore, permit the assessee to withdraw his appeal, which hereby stands dismissed as withdrawn.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on 7th November, 2019

Sd/- Sd/- ( A. MOHAN ALANKAMONY ) ( P. MADHAVI DEVI ) ACCOUNTANT MEMBER JUDICIAL MEMBER Hyderabad, Dated: 07-11-2019 TNMM

:- 3 -: ITA No. 1163/Hyd/2018

Copy to :

Cheraku Sarotham Reddy, Villa No.30, Open Skies, Golden Mile Road, Kokapet, Hyderabad.

Asst.Commissioner of Income Tax, Central Circle-1(1), Hyderabad.

CIT(Appeals)-11, Hyderabad.

The Pr.CIT (Central), Hyderabad.

D.R. ITAT, Hyderabad.

Guard File.

CHERAKU SAROTHAM REDDY,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(1), HYDERABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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