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Income Tax Appellate Tribunal, HYDERABAD BENCH “B”, HYDERABAD
Before: SMT. P. MADHAVI DEVI & SHRI S. RIFAUR RAHMAN
IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No. 1693 & 1694/Hyd/2017 Assessment Years: 2008-09 & 2009-10 Dy. CIT, vs. M/s. GE India Exports Pvt International Taxation-1 Ltd., Hyderabad. Secunderabad – 500 003.
PAN – AABCG1257B (Applicant) (Respondent) Revenue by : Smt. V. Rajitha Assessee by : Shri Rohit Garg
Date of hearing : 01-05-2019 Date of pronouncement : 03-05-2019 ORDER PER S. RIFAUR RAHMAN, J.M.: These are Revenue’s appeals for the A.Ys 2008-09 & 2009-10 against the order of the CIT(A)-V, Hyderabad, both, dated 02.12.2011.
At the time of hearing these appeals, the ld. DR filed letter stating that the revenue wants to withdraw these appeals in view of the low tax effect as prescribed in the CBDT Circular No. 3/2018 dated 11/07/2018. As there is a specific request from the revenue to withdraw the appeals, we permit the revenue to withdraw these appeals.
2 ITA.Nos. 1693 & 1694/Hyd/2017 M/s. GE India Exports Pvt Ltd, Hyderabad. Accordingly, the appeals of the revenue are dismissed as withdrawn.
In the result the revenue appeals are dismissed.
Pronounced in the open court on 03rd May, 2019.
Sd/- Sd/- (MADHAVI DEVI) (S. RIFAUR RAHMAN) JUDICIAL MEMBER ACCOUNTANT MEMBER
Hyderabad, Dated: 03rd May, 2019 KRK 1) M/s. GE India Exports Pvt Ltd., India Innovation Centre, Centre Point, Huda Lane, SP Road, Begumpet, Secunderabad – 500 003. 2) Dy. CIT, International Taxation-I, Hyderabad. 3) CIT(A)-V, Hyderabad 4) The Add. DIT (IT), Hyderabad. 5) The Departmental Representative, I.T.A.T., Hyderabad. 6) Guard File.