NARAYANA KUMAR JAKOTIYA,KHAMMAM vs. DEPUTY COMMISSIONER OF INCOME TAX,CENTRAL CIRCLE-3(3), HYDERABAD

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ITA 545/HYD/2021Status: HeardITAT Hyderabad01 September 2022AY 2018-193 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, and the Revenue had no objection. The Tribunal permitted the withdrawal of the appeals.

What were the facts?

The assessee filed appeals before the ITAT against the orders of the Ld. CIT(A) for AYs 2017-18 and 2018-19. The assessee subsequently submitted a letter to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeals before the tribunal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI RAMA KANTA PANDA & SHRI K.NARASIMHA CHARY

For Appellant: Shri P. Murali Mohan Rao appeared for Shri Chandramouleswara Rao, AR
For Respondent: Shri Solgy Jose T. Kottaram, CIT-DR
Hearing: 01/09/2022

आदेश / ORDER PER BENCH: Aggrieved by the order(s) passed by the Learned Commissioner of Income Tax (Appeals)-11, Hyderabad (“Ld. CIT(A)”) in the case of Narayana Kumar Jakotiya (“the assessee”) for the AYs.2017-18 & 2018-19, assessee filed these appeals.

2.

Today when this matter is called, Ld. AR submitted a letter stating that the assessee does not want to continue these appeals and prayed the leave of the Bench to withdraw these appeals. Ld. DR submits no objection. Recording the same, these appeals are permitted to be withdrawn.

3.

In the result, both the appeals are dismissed as withdrawn.

Order pronounced in the open court on this the 1st day of September, 2022

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