DECCAN CHRONICLE HOLDINGS LIMITED,HYDERABAD vs. ACIT., CIRCLE-5(1), HYDERABAD

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ITA 186/HYD/2024Status: DisposedITAT Hyderabad23 January 2025AY 2016-17Bench: SHRI LALIET KUMAR (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee wished to withdraw the appeal as relief was already obtained. The Revenue had no objection to the withdrawal. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) NFAC. The assessee had obtained relief from the Assessing Officer (AO) based on an NCLT order, which deleted the entire demand.

What were the issues?

Whether the appeal can be withdrawn by the assessee when the relief has already been granted as per a higher authority's order.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

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

Before: SHRI LALIET KUMAR & SHRI MADHUSUDAN SAWDIA

For Appellant: Shri R. Mohan Kumar, Advocate
For Respondent: Shri B. Bala Krishna – CIT-DR
Hearing: 23.01.2025

O R D E R PER LALIET KUMAR, J.M:

This appeal is filed by the assessee feeling aggrieved by the order passed by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 27.12.2023 for the AY 2016-17.

2 ITA 186/Hyd/2024

2.

At the of hearing, the learned counsel for the assessee, Shri R. Mohan Kumar, endorsed on Form-36 that the assessee had obtained relief pursuant to the consequential order dated 30.09.2024, passed by the Assessing Officer (AO), which implemented the order of the NCLT and deleted the entire demand. In light of the above, the assessee wishes to withdraw the present appeal.

3.

On the other hand, the learned CIT-DR submitted that the Revenue has no objection for withdrawal of the appeal.

4.

We have heard both the parties and perused the material available on record. In view of the endorsement made by the ld.AR and no objection from the learned CIT-DR, the appeal of the assessee is dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

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