What did the Tribunal hold?

The Tribunal considered the request for withdrawal of the appeal. Since the revenue did not object, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against the order of the Principal Commissioner of Income Tax for the Assessment Year 2014-15. During the hearing, the assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal could be withdrawn.

Bolla Ramu, Tadepalligudem vs ITO | ITAT Visakhapatnam 2019

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI V. DURGA RAO& SHRI D.S. SUNDER SINGH

For Appellant: Shri G.V.N.Hari, AR

Hearing: 05.09.2019Pronounced: 25.09.2019

Per Shri D.S.Sunder Singh, Accountant Member : This appeal is filed by the assessee against the order of the Principal Commissioner of Income Tax (Pr.CIT), Rajahmundry vide F.No.13/263/Pr.CIT/RJY/2018-19 dated 31.03.2019 for the Assessment Year (A.Y.) 2014-15.

2 I.T.A. No.260/Viz/2019, A.Y.2014-15 Bolla Ramu, Tadepalligudem

During the appeal hearing, the Ld.AR requested for withdrawal of appeal and the Ld.DR did not object for withdrawing the appeal filed by the assessee. Therefore, the appeal filed by the assessee is dismissed as withdrawn.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on 25th September 2019.

Sd/- Sd/- (िी.दुगाा राि) (धड.एस. सुन्दर धसंह) (V. DURGA RAO) (D.S. SUNDER SINGH) न्याधयक सदस्य/JUDICIAL MEMBER लेखा सदस्य/ACCOUNTANT MEMBER नवशधखधपटणम /Visakhapatnam नदनधंक /Dated : 25.09.2019 L.Rama, SPS आदेश की प्रतितिति अग्रेतिि/Copy of the order forwarded to:- 1. ननधधाऩरती/ The Assessee – Bolla Ramu, Prop.Padma Sai Motors, D.No.2-1- 61/2, Main Road, Tadepalligudem 2. रधजस्व/The Revenue - Income Tax Officer, Ward-1, Tadepalligudem 3. The Pr.Commissioner of Income Tax, Rajahmundry 4. तिभागीय प्रतितिति, आयकर अिीिीय अतिकरण, तिशाखािटणम/DR, ITAT, Visakhapatnam 5.गार्ड फ़ाईि / Guard file

आदेशािुसार / BY ORDER // True Copy // Sr. Private Secretary ITAT, Visakhapatnam

BOLLA RAMU,TADEPALLIGUDEM vs. THE INCOME TAX OFFICER, WARD-1, TADEPALLIGUDEM

What did the Tribunal hold?

What were the facts?

What were the issues?

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