HETERO WIND POWER LIMITED,HYDERABAD vs. ASSISTANT COMMISSIONER OF INCOME TAX,CENTRAL CIRCLE-2(2), HYDERABAD

ITA 43/HYD/2022Status: DisposedITAT Hyderabad29 June 2022AY 2017-182 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 allowed the assessee's request to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee, M/s. Hetero Wind Power Limited, filed an appeal against the order of the learned CIT(Appeals). The assessee subsequently filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD ‘B’ BENCH, HYDERABAD.

For Appellant: Shri S. Rama Rao, Adv

O R D E R Per Shri Rama Kanta Panda, A.M. : This appeal filed by the assessee is directed against the order dt.24.02.2021 of the learned Commissioner of Income Tax (Appeals)-12, Hyderabad relating to Assessment Year 2017-18. 2. At the outset, the learned counsel for the assessee filed an application seeking withdrawal of the appeal filed by the assessee. In absence of any objection from the side

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