What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The Revenue's representative had no objection to the withdrawal application.

The assessee filed an appeal before the ITAT against an order of the CIT(A) for AY 2006-07. During the hearing, the assessee's counsel sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request for withdrawal of its appeal before the tribunal.

Sanathnagar Enterprises Ltd… vs ACIT | ITAT Hyderabad 2022

Income Tax Appellate Tribunal, HYDERABAD BENCHES “A” : HYDERABAD

Before: SHRI RAMA KANTA PANDA, ACCOUNTANT & SHRI LALIET KUMAR

Hearing: 10.05.2022Pronounced: 10.05.2022

ORDER PER SHRI R.K. PANDA, A.M. This appeal filed by the Assessee is directed against the order dated 30.03.2015 of the Ld. CIT(A)-1, Hyderabad, relating to A.Y. 2006-2007.

2 ITA.No.813/Hyd./2015 M/s. Sanathnagar Enterprises Limited, Secunderabad. 2. During the course of hearing, the Learned Counsel for the Assessee filed an application seeking permission of the Bench for withdrawal of the appeal for which the learned D.R. has no objection. Accordingly, the same is accepted and the appeal filed by the assessee is dismissed as ‘withdrawn’.

Order pronounced in the open Court at the time of hearing itself i.e., on 10.05.2022. Sd/- Sd/- [LALIET KUMAR] [R.K.PANDA] JUDICIAL MEMBER ACCOUNTANT MEMBER Hyderabad, Dated 10th May, 2022 VBP/- Copy to 1. M/s. Sanathnagar Enterprises Limited [Formerly Bakelite Hylam Limited], Surya Towers, 3rd Floor, C Block, S P Road, Secunderabad -500003. PAN AAACB8317J 2. The ACIT, Circle-1(3), Aayakar Bhavan, Basheerbagh, Hyderabad. PIN – 500 004 3. The Ld. CIT(A)-1, Hyderabad.

The CIT concerned 5. The DR, ITAT, Hyderabad “A” Bench, Hyderabad.

SANATHNAGAR ENTERPRISES LTD., (FORMERLY BAKELITE HYLAM LTD.), HYD,SECUNDERABAD vs. ACIT, CIRCLE-1(3), HYD, HYDERABAD

What did the Tribunal hold?

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