WIIZ REALTORS LLP,HYDERABAD vs. ACIT, CENTRAL CIRCLE-2(2), HYDERABAD

PDF · subscribers
ITA 418/HYD/2024Status: DisposedITAT Hyderabad17 December 2024AY 2016-17Bench: SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)2 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal noted that the CIT(A) had rectified his order and granted relief to the assessee. Consequently, the assessee sought to withdraw the appeal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2016-17. The assessee's counsel informed the tribunal that the CIT(A) had rectified his order and provided relief.

What were the issues?

The primary issue was the relief granted by the CIT(A) after rectification, leading to the assessee's decision to withdraw the appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘A’ Bench, Hyderabad

Before: SHRI VIJAY PAL RAO & SHRI MADHUSUDAN SAWDIA

Hearing: 17/12/2024

आदेश/ORDER PER MADHUSUDAN SAWDIA, A.M.: This appeal is filed by M/s. WIIZ Realtors LLP (“the assessee”), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals)-12, Hyderabad (“Ld. CIT(A)”), dated 19.03.2024 for the A.Y. 2016-17.

2.

At the outset, the Learned counsel for the assessee submitted that, the Ld. CIT(A) has rectified his order and has given the relief to the assessee on account of the issue involved in this appeal. Therefore, the Ld. AR submitted that the assessee would like to withdraw the appeal. The Learned Department Representative has no objection for withdrawal of the appeal by the assessee. The appeal filed by the assessee is dismissed as withdrawn.

3.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 17th Dec., 2024.

Recent GST High Court judgments

Search GST case law →