What did the Tribunal hold?

The assessee's authorized representative requested permission to withdraw the appeal. The Departmental Representative did not object to this request.

The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals). The appeal was listed for hearing before the Income Tax Appellate Tribunal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the CIT(A) order.

V.Sudarshana Rao, Rajahmundry vs ITO | ITAT Visakhapatnam 2018

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI V. DURGA RAO, HON’BLE & SHRI D.S. SUNDER SINGH, HON’BLEShri C. Subrahmanyam, FCA. Shri P.S. Murthy, Sr. DR

For Appellant: Shri C. Subrahmanyam, FCA

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

Hearing: 01/08/2018

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. 59/VIZ/2017 (Asst. Year : 2007-08) M. Appa Rao, Flat No. 21, vs. ITO, Ward-1(4), Satya Sundar Residency, Visakhapatnam. Near Krishna Mandir, Seethammadara, Visakhapatnam. PAN No. AHVPM 9813 F (Appellant) (Respondent) Assessee by : Shri C. Subrahmanyam, FCA. Department By : Shri P.S. Murthy, Sr. DR

Date of hearing : 01/08/2018. Date of pronouncement : 01/08/2018.

O R D E R PER V. DURGA RAO, JUDICIAL MEMBER

This is an appeal filed by the assessee against the order of ld. Commissioner of Income Tax (Appeals)-2, Guntur, dated 19/12/2016 for the A.Y. 2007-08. 2. When this appeal is taken up for hearing, ld.Authorized Representative for the assessee submitted that he may be permitted to withdraw the appeal. Departmental Representative has not raised any objection. In view of the request made by the

2 ITA No.59/VIZ/2017 (M. Appa Rao) assessee, this appeal filed by the assessee is dismissed as withdrawn. 3. In the result, appeal of the assessee is dismissed as withdrawn. Order Pronounced in the open Court on this 01st day of Aug. 2018.

Sd/- sd/- (D.S. SUNDER SINGH) (V. DURGA RAO) Accountant Member Judicial Member Dated : 01st August, 2018. vr/- Copy to: 1. The Assessee – M. Appa Rao, Flat No. 21, Satya Sundar Residency, Near Krishna Mandir, Seethammadara, Visakhapatnam. 2. The Revenue – ITO, Ward-1(4), Visakhapatnam. 3. The Pr.CIT -1, Visakhapatnam. 4. The CIT(A)-2, Guntur. 5. The D.R., Visakhapatnam. 6. Guard file. By order

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

V.SUDARSHANA RAO,RAJAHMUNDRY vs. INCOME TAX OFFICER, WARD-4, RAJAHMUNDRY

What did the Tribunal hold?

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