Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, Hyderabad ‘ ‘ Bench, Hyderabad
Before: Shri R.K. Panda & Shri K. Narasimha Chary
आयकर अपील�य अ�धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ ‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri K. Narasimha Chary, Judicial Member 315, 316 & 318/Hyd/2022 Assessment Years: 2012-13, 2013-14, 2014-15 & 2016-17 Smt. Sulochana Vs. A.C.I.T. Nimmatoori, Hyderabad Central Circle 2(4) PAN:ACSPN1664K Hyderabad (Appellant) (Respondent) Assessee by: Shri P. Murali Mohan, CA Revenue by: Shri M. Vijay Kumar, DR Date of hearing: 13/10/2022 Date of pronouncement: 13/10/2022 ORDER Per Bench The above batch of 4 appeals filed by the assessee are directed against the separate orders dated 27.6.2022 of the learned CIT (A)-12 Hyderabad relating to the A.Ys 2012-13, 2013- 14, 2014-15 & 2016-17 respectively. For the sake of convenience, all these appeals were heard together and are being disposed of by this common order.
The learned Counsel for the assessee at the outset submitted that the assessee wants to withdraw these appeals on the ground that the Assessing Officer has already given relief to the assessee in the consequential order after the learned CIT (A) restored the issue to the file of the Assessing Officer. In absence of any objection from the side of the learned DR, the request of the assessee seeking withdrawal of the appeals are allowed and the above appeals are dismissed as withdrawn.