INCOME TAX OFFICER(EXEMPTIONS), RAJAHMUNDRY vs. SRI PANDIRI MAHADEVUDU CHOULTRY, RAJAHMUNDRY
What did the Tribunal hold?
The Tribunal considered the application for withdrawal filed by the Revenue. The appeal filed by the Revenue was dismissed as withdrawn.
What were the facts?
The Revenue filed an appeal against an order of the CIT for the Assessment Year 2014-15. The Departmental Representative subsequently filed an application for withdrawal of the appeal.
What were the issues?
The primary issue was whether the Revenue's appeal should be permitted to be withdrawn.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM
Before: SHRI V. DURGA RAO, HON’BLE & SHRI D.S. SUNDER SINGH, HON’BLE
PER V. DURGA RAO, JUDICIAL MEMBER
This is an appeal filed by the Revenue against the order of ld.CIT-11, Hyderabad, dated 24/01/2018 for the A.Y. 2014-15. 2. When this appeal is taken up for hearing, ld. Departmental Representative has submitted that he filed an application for withdrawal of appeal dated 03/07/2018 and prayed that he may be permitted to withdraw the appeal.
2 ITA No.206/VIZ/2014 (Smt. A. Swarna Lakshmi) 3. Considering the application for withdrawal dated 03/07/2018 and also considering the submission of ld. DR, this appeal filed by the revenue is dismissed as withdrawn. 4. In the result, appeal of the Revenue is dismissed as withdrawn. Order Pronounced in open Court on this 10th day of Aug., 2018.
Sd/- sd/- (D.S. SUNDER SINGH) (V. DURGA RAO) Accountant Member Judicial Member Dated : 10th August, 2018. vr/- Copy to: 1. The Assessee – M/s. Sri Pandiri Mahadevudu Choultry, D.No.13-1-10, Kotilingala Ghat, Rajahmundry. 2. The Revenue – ITO (Exemptions), Rajahmundry. 3. The CIT (Exemptions), Hyderabad 4. The CIT(A)-11, Hyderabad. 5. The D.R., Visakhapatnam. 6. Guard file. By order
VUKKEM RAMBABU Sr.PS, ITAT, Vizag.
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