What did the Tribunal hold?

The Tribunal noted that the Revenue did not object to the withdrawal request. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against the order of the learned CIT(A) for Assessment Year 2014-15. The assessee's counsel requested to withdraw the appeal.

What were the issues?

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

Sew Infrastructure Limited vs DCIT | ITAT Hyderabad 2024

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

Before: Shri Manjunatha G. & Shri K. Narasimha Chary

Hearing: 11/12/2024

(निर्धारण वर्ा/Assessment Year: 2014-15) Sew Infrastructure Limited Vs. Deputy Commissioner Hyderabad of Income Tax [PAN : AADCS4061P] Central Circle-2(2) Hyderabad (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri M.V.Prasad & Shri K.S.Rajendra Kumar,AR रधजस् व द्वधरध/Revenue by:: Shri B.Bala Krishna, CIT-DR सुिवधई की तधरीख/Date of hearing: 11/12/2024 घोर्णध की तधरीख/Date of 11/12/2024 Pronouncement: आदेश / ORDER PER. MANJUNATHA G., A.M: This appeal filed by the assessee is directed against the order dated 31.07.2017 of the learned Commissioner of Income Tax (Appeals) [Learned CIT(A)]-12, Hyderabad, relating to A.Y.2014-15.

At the outset, the learned Counsel for the assessee submitted that the appellant would like to withdraw the appeal filed before the Tribunal, for which the Ld.DR has not raised

2 any objection. On this ground, the appeal filed by the assessee is dismissed as withdrawn.

In the result, appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the Open Court on 11th December, 2024.

SEW INFRASTRUCTURE LIMITED,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), HYDERABAD

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