DEVENDER KUMAR PARAKH,SECUNDERABAD vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE-10(1), HYDERABAD

ITA 43/HYD/2018Status: DisposedITAT Hyderabad13 June 2018AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's request and dismissed the appeal as withdrawn. The appeal was therefore disposed of based on the assessee's decision to withdraw it.

What were the facts?

The assessee filed an appeal for AY 2014-15. The assessee later submitted a letter to withdraw the appeal, stating that the case for AY 2013-14 was similar and had been dismissed.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their submission. The tribunal had to decide on the validity of the withdrawal request.

AI-generated summary — verify with the full judgment below

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

Before: Shri J. Sudhakar Reddy, Honble & Smt. P. Madhavi Devi

Hearing: 18.06.2018Pronounced: 18.06.2018

Per Smt. P. Madhavi Devi, J.M.

This is assessee’s appeal for the A.Y 2014-15, against the order of the learned CIT (A)-6, Hyderabad, dated 31.8.2017. 2. At the time of hearing, the assessee has filed a letter dated 18.03.2018 stating as under: “18th March, 2018 From: Sri Davender Kumar Parakh 301, 3rd Floor, Diamond Towers SP Road, Secunderabad 500003 To ]Income Tax Appellate Tribunal ‘B’ Bench Room No.502 & 505, 5th Floor CGO Towers, Kavadiguda Secunderabad 500080

ITA No 43 of 2018 Devender Kumar Parakh Secunderabad.

Ref: Davender Kumar Parakh: PAN No.ADLPA6506F Sub: Appeal No.43/Hyd/2018, A.Y 2014-15 In regard to the above subject, we would like to mention that the

The order continues below.

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