What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal. Based on the letter filed by the AR, the Tribunal dismissed the appeal.

The assessee filed an appeal against the order of the CIT(A) for AY 2010-11. The assessee's authorized representative later filed a letter to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn as requested.

Puneet Yadu Dalmia., New Delhi vs Addl. Commissioner of Income Tax… | ITAT Hyderabad 2018

Income Tax Appellate Tribunal, HYDERABAD BENCH “A”, HYDERABAD

Before: SMT P. MADHAVI DEVI & SHRI INTURI RAMA RAO

For Respondent: Smt. Anjala Sahu

Hearing: 10/07/2018Pronounced: 10/07/2018

IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA No. 1130/Hyd/2017 Assessment Year: 2010-11 Puneet Yadu Dalmia, vs. Addl. CIT, New Delhi. Range-2, Hyderabad. PAN – AGRPD5590K (Appellant) (Respondent) Assessee by : None Revenue by : Smt. Anjala Sahu Date of hearing 10/07/2018 Date of pronouncement 10/07/2018

O R D E R PER INTURI RAMA RAO, A.M.:

This appeal filed by the assessee is directed against the order dated 24/04/2017 of Learned CIT(A) – 2, Hyderabad for the AY 2010- 11. 2. On perusal of record, we find that the AR of the assessee filed a letter dated 27/06/2018, wherein it was stated to withdraw the appeal in the circumstances mentioned therein. Therefore, we dismiss the appeal as withdrawn. 3. In the result, appeal of the assessee is dismissed. Pronounced in the open Court on 10th July, 2018.

Sd/- Sd/- (P. MADHAVI DEVI) (INTURI RAMA RAO) JUDICIAL MEMBER ACCOUNTANT MEMBER

Hyderabad, Dated: 10th July, 2018 KRK

2 ITA No. 1130Hyd/17 Puneet Yadu Dalmia, New Delhi Copy to:- 1) Shri Puneet Yadu Dalmia, 18, Golf Links, New Delhi - 110003 2) Addl. CIT, Range-2, Hyderabad. 3) CIT(A) – 2, Hyderabad. 4) Pr. CIT -2, Hyd. 5) The Departmental Representative, I.T.A.T., Hyderabad. 6) Guard File

PUNEET YADU DALMIA.,NEW DELHI vs. ADDL. COMMISSIONER OF INCOME TAX, RANGE-2., HYDERABAD.

What did the Tribunal hold?

What were the facts?

What were the issues?

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