PETLA JAGANNADH,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-14(1), HYDERABAD

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ITA 826/HYD/2018Status: DisposedITAT Hyderabad05 January 2022AY 2007-082 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 accepted the assessee's prayer to withdraw the appeal. The Revenue did not contest the assessee's submission.

What were the facts?

The assessee filed an appeal for Assessment Year 2007-08. The Assessing Officer had granted the necessary relief in consequential proceedings. The assessee no longer wished to press the appeal.

What were the issues?

Whether the assessee's appeal should be withdrawn as relief was already granted in consequential proceedings.

Which sections of the Income-tax Act were involved?

Section 143,Section 254

AI-generated summary — verify with the full judgment below

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

Before: Shri S.S. Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri A. Srinivas
For Respondent: Shri Rohit Majumdar
Hearing: 03.01.2022Pronounced: 05.01.2022

Assessment Year: 2007-08 Shri Petla Jagannadh, Vs. The Asst.Commissioner of Hyderabad. Income Tax, Circle – 14(1), PAN : AEKPP2273E. Hyderabad. (Appellant) (Respondent) Assessee by: Shri A. Srinivas. Revenue by: Shri Rohit Majumdar Date of hearing: 03.01.2022 Date of pronouncement: 05.01.2022 O R D E R Per S. S. Godara, J.M. This assessee’s appeal for A.Y. 2007-08 arises from the Commissioner of Income Tax (Appeals) - 6, Hyderabad’s order dated 17.01.2018 in involving proceedings u/s. 143 r.w.s. 254 of the Income Tax Act, 1961 [in short, ‘the Act’]. Heard both parties. Case file perused.

2.

Learned authorized representative submits at the outset that the assessee no more wishes to press for the instant appeal as the Assessing Officer has already granted him the necessary relief in consequential proceedings. The Revenue is fair enough in not contesting the assessee’s averments. We thus accept the assessee’s prayer to withdraw the instant appeal.

3.

This assessee’s appeal is dismissed as withdrawn in above terms.

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

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