What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. The Revenue did not object to this request.

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against the order of the CIT(A) for Assessment Year 2018-19. During the hearing, the assessee requested permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw its appeal.

Syed Imranuddin vs ACIT | ITAT Hyderabad 2024

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

Before: Shri Laliet Kumar & Shri Manjunatha, G.

Hearing: 27/05/2024

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 No.356/Hyd/22 (िनधा�रण वष�/Assessment Year: 2018-19) Shri Syed Imranuddin Vs. ACIT Hyderabad Central Circle 2(2) PAN:AAJPI6494F Hyderabad (Appellant) (Respondent) िनधा��रती �ारा/Assessee by: Shri P Murali Mohan Rao, CA राज� व �ारा/Revenue by:: Shri DR सुनवाई की तारीख/Date of hearing: 27/05/2024 घोषणा की तारीख/Pronouncement: 27/05/2024 आदेश/ORDER Per Manjunatha, G. A.M This appeal is filed at the instance of the assessee feeling aggrieved by the order dated 14/06/2022 of the learned CIT (A)-12, Hyderabad relating to A.Y 2018-19.

At the time of hearing, the learned Counsel for the assessee submitted that the assessee is seeking permission to withdraw its appeal. Learned Departmental Representative has no objection in this regard. Under these circumstances, we permit the assessee to withdraw its appeal.

In the result, appeal filed by the assessee is dismissed as withdrawn.

SYED IMRANUDDIN,HYDERABAD vs. ACIT, CENTRAL CIRCLE-2(2) , HYDERABAD

What did the Tribunal hold?

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