B.R.K. SPIRITS,HYDERABAD vs. DCIT., CIRCLE - 6(1), HYDERABAD.

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ITA 714/HYD/2024Status: HeardITAT Hyderabad21 November 2024AY 2022-23Bench: Shri Manjunatha, G. (Accountant Member), Shri K. Narasimha Chary (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the Revenue had no objection to the withdrawal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). At the hearing, the assessee's counsel submitted that the assessee wished to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn, given their request and the Revenue's lack of objection.

AI-generated summary — verify with the full judgment below

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

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

Hearing: 21/11/2024

Per Manjunatha, G. A.M This appeal filed by the assessee is directed against the order dated, 14/06/2024 of the learned CIT (A)-NFAC Delhi, relating to A.Y.2022-23.

2.

At the outset, the learned Counsel for the assessee submitted that the assessee wish to withdraw the appeal. The learned DR has no objection, if the appeal of the assessee is Page 1 of 2 dismissed as withdrawn. Accordingly, the appeal filed by the assessee is dismissed as withdrawn.

3.

In the result, appeal filed by the assessee is dismissed as withdrawn.

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