AURORA EDUCATIONAL SOCIETY,HYDERABAD vs. ADDL.CIT, CENTRAL RANGE-2, HYDERABAD

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ITA 187/HYD/2023Status: DisposedITAT Hyderabad23 December 2024AY 2016-17Bench: SHRI LALIET KUMAR, Hon’ble Judicial Member SHRI MANJUNATHA. G. Hon’ble (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's petition for withdrawal and, with no objection from the revenue, dismissed the appeals as withdrawn.

What were the facts?

The assessee filed two appeals before the ITAT for assessment years 2015-16 and 2016-17. The assessee subsequently filed a petition to withdraw these appeals.

What were the issues?

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

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCHES “A”, HYDERABAD

Before: SHRI LALIET KUMAR, Hon’bleSHRI MANJUNATHA. G. Hon’ble

For Appellant: Shri P. Murali Mohan Rao, CA
For Respondent: Shri B Bala Krishna, CIT-DR
Hearing: 23.12.2024Pronounced: 23.12.2024

O R D E R PER MANJUNATHA G. A.M: These two appeals filed by the assessee are directed against the orders of learned Commissioner of Income Tax (Appeals)-12, Hyderabad passed on 24.03.2023 for the assessment years 2015-16 and 2016-17.

2.

The ld. Counsel for the assessee, at the time of hearing referring to petition for withdrawal of appeals dated 23-12-2024 filed by the assessee submitted that the assessee wishes to withdraw the appeals for Assessment Years 2016-16 and 2016-17 and therefore, the appeals may be dismissed as withdrawn. The 2 ITA 186 & 187/Hyd/2023 Ld. DR for the revenue does not have any objection for withdrawal of appeals. 4. We have heard both the parties and after considering the petition filed by the assessee for withdrawal of appeals, the appeals filed by the assessee for the Assessment years 2015-16 and 2016-17 are dismissed as withdrawn. 5. In the result, the appeals filed by the assessee for the Assessment years 2015-16 and 2016-17 are dismissed. Order pronounced in the Open Court on 23rd December 2024.

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