ADANI KRISHNAPATNAM PORT LIMITED,NELLORE vs. ASSISTANT COMMISSIONER OF INCOME TAX,CENTRAL CIRCLE-1(1), HYDERABAD

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ITA 328/HYD/2021Status: DisposedITAT Hyderabad23 August 2022AY 2016-173 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Income Tax Appellate Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee, Adani Krishnapatnam Port Limited, filed an appeal before the ITAT against an order passed by the Principal Commissioner of Income Tax. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee wished to proceed with the appeal. The assessee chose to withdraw the appeal.

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 Sashank Dundu, AR, Shri Y.V.S.T.Sai, CIT-DR
Hearing: 22/08/2022

आदेश / ORDER PER K. NARASIMHA CHARY, JM: Aggrieved by the order dated 29/03/2021, passed by the Learned Principal Commissioner of Income (Central)-Hyderabad (“Ld. PCIT”) in the case of Adani Krishnapatnam Port Limited (“the assessee”) for the AY.2016-17, assessee filed this appeal.

2.

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 Recording the same, this appeal is permitted to be withdrawn.

3.

In the result, the appeal of assessee is dismissed as withdrawn.

Order pronounced in the open court on this the 23rdday of August, 2022

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