VANGMAYEE PLANTATIONS PRIVATE LIMITED,HYDERABAD vs. INCOME TAX OFFICERS,WARD-17(3), HYDERABAD

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ITA 431/HYD/2021Status: DisposedITAT Hyderabad05 May 2022AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Therefore, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT. During the hearing, the assessee's representative requested permission to withdraw the appeal. The revenue did not object to this request.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI LAXMI PRASAD SAHU & SHRI K. NARASIMHA CHARY

For Appellant: Smt. S. Sandhya
For Respondent: Shri Rohit Mujumdar
Hearing: 05/05/2022Pronounced: 05/05/2022

O R D E R PER L.P. SAHU, A.M.:

At the time of hearing of this appeal, the ld. AR of the assessee has placed on record an application dated 04/05/2022 requesting for the permission to withdraw this appeal of the assessee. The learned Departmental Representative did not raise any objection to such prayer. We, therefore, permit the assessee to withdraw its appeal, which hereby stands dismissed as withdrawn.

:- 2 -: Vangmayee Plantations Pvt. Ltd., Hyderabad

3.

In the result, appeal of the assessee is dismissed as withdrawn. Pronounced in the open court on 5th May, 2022.

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