NSL RENEWABLE POWER PRIVATE LIMITED,HYDERABAD vs. DCIT, CIRCLE 5(1), HYDERABAD

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ITA 298/HYD/2023Status: DisposedITAT Hyderabad10 June 2024AY 2018-19Bench: Shri Laliet Kumar (Judicial Member), 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 allowed the assessee's request to withdraw the appeal. The Revenue's counsel had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the Principal Commissioner of Income Tax. At the time of hearing, the assessee requested to withdraw the appeal.

What were the issues?

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

AI-generated summary — verify with the full judgment below

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

Before: Shri Laliet Kumar & Shri Madhusudan Sawdia

Hearing: 03/06/2024

Per Laliet Kumar, J.M This appeal filed by the assessee is directed against the order dated 29.03.2023 of the learned Pr.CIT (4) Hyderabad, relating to A.Y.2018-19.

2.

At the outset, the learned Counsel for the assessee submitted that the assessee would like to withdraw the appeal. The learned DR has no objection for withdrawal of the appeal by the assessee. Hence, the appeal filed by the assessee is dismissed as withdrawn.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In the result, appeal filed by the assessee is dismissed as withdrawn.

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