What did the Tribunal hold?

The Tribunal allowed the assessee's request for withdrawal of the appeal. Since the assessee sought to withdraw the appeal and there was no objection from the Revenue, the appeal was dismissed as withdrawn.

The assessee, Saptagiri Grameena Bank, filed an appeal against the order of the Pr.CIT for AY 2014-15. The assessee did not appear for the hearing but filed a written submission seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Saptagiri Grameena Bank, Chittoor vs ACIT | ITAT Hyderabad 2022

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

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

For Respondent: Shri K. Madhusudan, DR

Hearing: 19/10/2022Pronounced: 19/10/2022

आयकर अपील�य अ�धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2014-15 Saptagiri Grameena Bank Vs. A.C.I.T Chittoor Circle 1(1) PAN:AAAJS0279D Tirupati (Appellant) (Respondent) Assessee by: NONE/Written Submission filed Revenue by: Shri K. Madhusudan, DR Date of hearing: 19/10/2022 Date of pronouncement: 19/10/2022 ORDER Per R.K. Panda, A.M This appeal filed by the assessee is directed against the order dated 25.3.2019 of the learned Pr.CIT, Tirupati, relating to A.Y.2014-15.

None appeared on behalf of the assessee. However, an application has been filed seeking withdrawal of the appeal. In absence of any objection from the side of the learned DR, the request of the assessee seeking withdrawal of the appeal is allowed and the appeal is dismissed as withdrawn.

SAPTAGIRI GRAMEENA BANK,CHITTOOR vs. ACIT, CIRCLE-1(1), TIRUPATI

What did the Tribunal hold?

What were the facts?

What were the issues?

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