What did the Tribunal hold?

The Tribunal considered the assessee's submission and, with no objection from the Department, permitted the withdrawal of the appeal. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against the order of the Commissioner of Income Tax (Appeals). During the hearing, the assessee's representative requested permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the Tribunal.

Sri Pandiri Mahadevudu… vs CIT(A) | ITAT Visakhapatnam 2018

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI V. DURGA RAO, HON’BLE & SHRI D.S. SUNDER SINGH, HON’BLE

For Appellant: Shri C. Subrahmanyam – FCA

For Respondent: Shri P.S. Murthy – Sr.DR

Hearing: 31/07/2018

IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER ITA No. 459/VIZ/2017 (Asst. Year : 2013-14) Pandiri Mahadevudu vs. CIT(A), Kotillingala Choultry, Rajahmundry. D.No. 13-1-10, Kotillingala Ghat, Rajamahendravaram. PAN No. AADTS 8365 B (Appellant) (Respondent)

Assessee by : Shri C. Subrahmanyam – FCA. Department By : Shri P.S. Murthy – Sr.DR Date of hearing : 31/07/2018. Date of pronouncement : 31/07/2018. O R D E R PER V. DURGA RAO, JUDICIAL MEMBER

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals), Rajahmundry, dated 15/05/2017 for the Assessment Year 2013-14. 2. When this appeal is taken up for hearing, ld. Authorised Representative for the assessee has submitted that he may be permitted to withdraw the appeal. To this, ld. Departmental Representative has not raised any objection.

2 ITA No.459/VIZ/2017 (Pandiri Mahadevudu)

By considering the submissions of the ld. Authorised Representative for the assessee, this appeal filed by the assessee is dismissed as withdrawn. 4. In the result, appeal filed by the assessee is dismissed as withdrawn. Order Pronounced in open Court on this 31st day of July, 2018.

Sd/- sd/- (D.S. SUNDER SINGH) (V. DURGA RAO) Accountant Member Judicial Member Dated : 31st July, 2018. vr/- Copy to: 1. The Assessee-Pandiri Mahadevudu Kotillingala Choultry, D.No. 13-1-10, Kotillingala Ghat, Rajamahendravaram. 2. The Revenue –CIT(A), Rajahmundry. 3. The CIT(Exemptions), Hyderabad. 4. The D.R., Visakhapatnam. 5. Guard file. By order

(VUKKEM RAMBABU) Sr. Private Secretary, ITAT, Visakhapatnam.

SRI PANDIRI MAHADEVUDU KOTILINGALA CHOULTRY,RAJAHMUNDRY vs. CIT(A), RAJAHMUNDRY

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