What did the Tribunal hold?

The Authorized Representative for the assessee requested permission to withdraw the appeal. The Departmental Representative did not object to this request. Consequently, the Tribunal dismissed the appeal as withdrawn.

The assessee, The KCP Limited, filed an appeal against the order of the Principal Commissioner of Income Tax, Vijayawada, for the Assessment Year 2013-14. The appeal was heard on March 18, 2019.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

The Kcp Limited, Chennai vs ACIT | ITAT Visakhapatnam 2019

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

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

For Appellant: Shri C. Subrahmanyam, FCA

For Respondent: Shri D.K. Sonawal, CIT DR

Hearing: 18/03/2019

PER V. DURGA RAO, JUDICIAL MEMBER

This is an appeal filed by the assessee against the order of ld.Pr.CIT, Vijayawada, dated 27/03/2018 for the A.Y. 2013-14. 2. When this appeal is taken up for hearing, Authorized Representative for the assessee has submitted that he may be permitted to withdraw the appeal. Departmental Representative has not raised any objection. In view of the request made by the assessee, this appeal is dismissed as withdrawn.

2 ITA No.126/VIZ/2018 (The KCP Limited) 3. In the result, appeal of the assessee is dismissed as withdrawn. Order Pronounced in open Court on this 22nd day of March, 2019.

Sd/- sd/- (D.S. SUNDER SINGH) (V. DURGA RAO) Accountant Member Judicial Member Dated : 22nd March, 2019. vr/- Copy to: 1. The Assessee-The KCP Limited, No. 2, Ramakrishna Buildings, Dr.P.V. Cherian Cresent, Egmore, Chennai. 2. The Revenue – ACIT, Circle-1(1), Vijayawada. 3. The Pr.CIT, Vijayawada. 4. The D.R., Visakhapatnam. 5. Guard file. By order

(VUKKEM RAMBABU) Sr.PS, ITAT, Vizag.

THE KCP LIMITED,CHENNAI vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, VIJAYAWADA

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