What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

The assessee sought to withdraw the appeals filed against the orders of the learned CIT(A). The Revenue had no objection to the withdrawal.

What were the issues?

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

Nagavali Planters Private Limited vs ACIT | ITAT Hyderabad 2022

Income Tax Appellate Tribunal, Hyderabad ‘ A‘ Bench, Hyderabad

Before: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri M.V. Prasad, CA

For Respondent: Shri Jeevan Lal Lavidiya, DR

Hearing: 21/11/2022Pronounced: 21/11/2022

आयकर अपील�य अ�धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member to 56/Hyd/2018 Assessment Years: 2012-13 & 2013-14 Nagavali Planters (P) Ltd Vs. A.C.I.T. Circle 2(1) Vijayawada Vijayawada PAN:AACCN5193Q ITA No.57/Hyd/2018 A.Y 2013-14 Corn Estates India (P) Ltd Vs. ACIT Vijayawada Central Circle 2(4) PAN:AADCC4464A Hyderabad ITA No.201/Hyd/2018 A.Y 2012-13 Budha Palita Timber Vs. ACIT Estates (P) Ltd Circle 2(1) Vijayawada Vijayawada PAN:AADCB3447N Assessee by: Shri M.V. Prasad, CA Revenue by: Shri Jeevan Lal Lavidiya, DR Date of hearing: 21/11/2022 Date of pronouncement: 21/11/2022 ORDER Per Bench: The above appeals filed by the assessee are directed against the separate orders of the learned CIT (A)-12, Hyderabad relating to A.Ys.2012-13 & 2013-14.

At the outset, the learned AR for the assessee sought to withdraw the present appeals on instructions from the assessee.

The learned DR has no objection for withdrawal of the appeals by the assessee. However, it was submitted that the corresponding appeals of the Revenue for the same A.Ys are also fixed for hearing bearing & 15/Hyd/2018.

We have heard the rival contentions and we permit the learned Counsel for the assessee to withdraw the above appeals.

In the result, appeals filed by the assessee are dismissed as withdrawn.

NAGAVALI PLANTERS PRIVATE LIMITED,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-2(1), HYDERABAD

What did the Tribunal hold?

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