SULOCHANA NIMMATOORI,HYDERABAD vs. ASSISTANT COMMISSIONER OF INCOME TAX,CENTRAL CIRCLE-2(4), HYDERABAD

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ITA 318/HYD/2022Status: DisposedITAT Hyderabad13 October 2022AY 2016-172 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee requested to withdraw the appeals as the issue had been resolved by the Assessing Officer. The Tribunal allowed the withdrawal request.

What were the facts?

The assessee filed four appeals against the orders of the CIT(A) for various assessment years. The Assessing Officer had already granted relief in a consequential order after the CIT(A) restored the issue to the AO's file.

What were the issues?

The primary issue was the assessee's request to withdraw appeals due to subsequent relief granted by the Assessing Officer.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘ ‘ Bench, Hyderabad

Before: Shri R.K. Panda & Shri K. Narasimha Chary

For Appellant: Shri P. Murali Mohan, CA
For Respondent: Shri M. Vijay Kumar, DR
Hearing: 13/10/2022Pronounced: 13/10/2022

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.

2.

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.

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