SUNIL KUMAR AHUJA,HYDERABAD vs. ACIT, CENTRAL CIRCLE-1(1), HYDERABAD

PDF · subscribers
ITA 154/HYD/2022Status: DisposedITAT Hyderabad05 July 2022AY 2006-072 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 tribunal noted that the assessee did not want to press the grounds of appeal and the revenue had no objection. Consequently, the appeal was dismissed.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2006-07. The assessee's counsel informed the tribunal that they did not wish to press the grounds of appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as not pressed.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘ A‘ Bench, Hyderabad

Before: Shri R.K. Panda & Shri Laliet Kumar

For Respondent: Smt. N. Swapna, DR
Hearing: 06/07/2022Pronounced: 05/07/2022

This appeal filed by the assessee is directed against the order dated 28.02.2022 of the learned CIT (A)-11, Hyderabad relating to A.Y.2006-07.

2.

The learned Counsel for the assessee at the outset submitted that he does not want to press grounds of appeal raised in the appeal for which the learned DR has no objection. Accordingly, appeal filed by the assessee is dismissed as not pressed.

3.

In the result, appeal filed by the assessee is dismissed as not pressed.

Order pronounced in the Open Court on 5th July, 2022.

Recent GST High Court judgments

Search GST case law →