KARSHAK VIDYA PARISHAD,HYDERABAD vs. ADDL.CIT, CENTRAL RANGE-2, HYDERABAD

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ITA 189/HYD/2023Status: DisposedITAT Hyderabad23 December 2024AY 2017-18Bench: 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considered the assessee's petition for withdrawal and, with no objection from the revenue, dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals). During the hearing, the assessee submitted a petition to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed 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 Srinath Sadanala, Sr.A.R
Hearing: 23.12.2024Pronounced: 23.12.2024

O R D E R PER LALIET KUMAR, J M: This appeal filed by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals)-12, Hyderabad passed on 24.03.2023 for the assessment year 2017- 18.

2.

The ld. Counsel for the assessee, at the time of hearing referring to petition for withdrawal of appeal dated 23-12-2024 filed by the assessee submitted that the assessee wishes to 2 ITA 189/Hyd/2023 withdraw the appeal for Assessment Year 2017-18 and therefore, the appeal may be dismissed as withdrawn. The Ld. DR for the revenue does not have any objection for withdrawal of appeal.

4.

We have heard both the parties and after considering the petition filed by the assessee for withdrawal of appeal, the appeal filed by the assessee for the Assessment year 2017-18 is dismissed as withdrawn.

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