What did the Tribunal hold?

The Tribunal considered the assessee's petition for withdrawal of the appeal. As there was no objection from the Department, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for AY 2006-07. Subsequently, the assessee filed a petition to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their petition.

The Andhra Petro Chemicals Ltd… vs ITO | ITAT Visakhapatnam 2019

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI V. DURGA RAO, HON’BLE & SHRI D.S. SUNDER SINGH, HON’BLE

For Respondent: Smt. Suman Malik – Sr.DR

Hearing: 19/08/2019

IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER ITA No. 116/VIZ/2014 (Asst. Year : 2006-07) The Andhra Petrochemicals vs. ITO (TDS), Ltd., Venkatarayapuram, Rajahmundry. Tanuku, W.G. District. PAN No. AAACT 6358 B (Appellant) (Respondent)

Assessee by : None. Department By : Smt. Suman Malik – Sr.DR

Date of hearing : 19/08/2019. Date of pronouncement : 23/08/2019. O R D E R PER V. DURGA RAO, JUDICIAL MEMBER

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals), Guntur, dated 18/02/2014 for the Assessment Year 2006-07. 2. When this appeal is taken up for hearing, we noticed that the assessee has filed a petition for withdrawal of the appeal, dated 12/08/2019. On the other hand, ld.DR has not raised any objection.

2 ITA No.116/VIZ/2014 (The Andhra Petrochemicals Ltd.)

In view of the letter filed by the assessee dated 12/08/2019, we dismiss the appeal filed by the assessee as withdrawn. 4. In the result, appeal filed by the assessee is withdrawn as dismissed. Order Pronounced in open Court on this 23rd day of August, 2019.

Sd/- sd/- (D.S. SUNDER SINGH) (V. DURGA RAO) Accountant Member Judicial Member Dated: 23rd August, 2019. vr/- Copy to: 1. The Assessee – The Andhra Petrochemicals Ltd., Venkatarayapuram, Tanuku, W.G. District. 2. The Revenue – ITO (TDS), Rajahmundry. 3. The CIT (TDS), Hyderabad. 4. The CIT(A), Guntur. 5. The D.R., Visakhapatnam. 6. Guard file. By order

(VUKKEM RAMBABU) Sr. Private Secretary, ITAT, Visakhapatnam.

THE ANDHRA PETRO CHEMICALS LTD.,TANUKU vs. THE ITO (TDS), RAJAHMUNDRY

What did the Tribunal hold?

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