GVPR ENGINEER LIMITED ,HYDERABAD vs. DY.COMMISSIONER OF INCOME TAX, CIRCLE-2(2), HYDERABAD

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ITA 1618/HYD/2017Status: DisposedITAT Hyderabad29 May 2024AY 2014-15Bench: Shri Laliet Kumar (Judicial Member), Shri Manjunatha, G. (Accountant Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's intention to withdraw the appeals and, with no objection from the revenue, dismissed the appeals as withdrawn.

What were the facts?

The assessee filed two appeals before the ITAT against the orders of the CIT(A) for Assessment Years 2013-14 and 2014-15. The assessee's counsel informed the tribunal that they wished to withdraw the appeals.

What were the issues?

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

AI-generated summary — verify with the full judgment below

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

Before: Shri Laliet Kumar & Shri Manjunatha, G.

Hearing: 28/05/2024

आयकर अपील�य अ�धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A‘ Bench, Hyderabad Before Shri Laliet Kumar, Judicial Member And Shri Manjunatha, G. Accountant Member आ.अपी.सं /ITA Nos.1617 & 1618/Hyd/2017 (िनधा�रण वष�/Assessment Years: 2013-14 & 2014-15 ) GVPR Engineers Ltd Vs. ACIT Hyderabad Circle 2(2) PAN:AAACG7614 Hyderabad (Appellant) (Respondent) िनधा��रती �ारा/Assessee by: Shri P Murali Moha Rao, CA राज� व �ारा/Revenue by:: Shri Jeeval Lal Lavidiya, CIT(DR) सुनवाई की तारीख/Date of hearing: 28/05/2024 घोषणा की तारीख/Pronouncement: 29/05/2024 देश/ORDER Per Bench: These two appeals filed by the assessee are directed against the separate orders dated 30th June, 2017 and 29th June, 2017 respectively of the learned CIT (A)-2, Hyderabad, relating to A.Ys.2013-14 & 2014-15.

2.

At the outset, the learned Counsel for the assessee Shri P. Murali Mohan Rao, CA undertaken before the Bench that he will be producing a letter from the assessee for withdrawal of these two appeals. The learned DR has no objection for withdrawal of these appeals by the assessee. In view of the undertaking given by the learned Counsel for the assessee, these two appeals are dismissed as withdrawn.

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