PRAVEEN KUMAR JAIN,NARSAPUR vs. ACIT CENTRAL CIRCLE-1(2), HYDERABAD

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ITA 555/HYD/2021Status: DisposedITAT Hyderabad21 July 2022AY 2013-143 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. 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 order of the Ld. CIT(A) for AYs 2013-14 and 2017-18. The assessee subsequently filed a letter stating they did not wish to pursue these appeals.

What were the issues?

The primary issue was whether the assessee was allowed to withdraw their 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 K.A.Sai Prasad, AR, Shri Y.V.S.T.Sai, CIT-DR
Hearing: 21/07/2022

आदेश / ORDER PER K. NARASIMHA CHARY, JM: Aggrieved by the order dated 26/10/2021, passed by the Learned Commissioner of Income Tax (Appeals)-11, Hyderabad (“Ld. CIT(A)”) in the case of Sri Praveen Kumar Jain (“the assessee”) for the AYs.2013-14 & 2017-18, assessee filed these appeals.

2.

Today when this matter is called Shri K.A. Sai Prasad, 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 Recording the same, these appeals are permitted to be withdrawn.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In the result, both the appeals of assessee are dismissed as withdrawn.

Order pronounced in the open court on this the 21st day of July, 2022

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