ED & TECH INTERNATIONAL LIMITED ,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-17(1), HYDERABAD

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ITA 886/HYD/2019Status: HeardITAT Hyderabad16 May 2024AY 2014-15Bench: Shri Mahavir Singh (Vice President), Shri Manjunatha, G. (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 assessee requested to withdraw the appeal, and the Revenue had no objection. Therefore, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for Assessment Year 2014-15. The assessee later submitted that its application before the NCLT had been admitted for adjudication.

What were the issues?

The primary issue was whether the assessee could withdraw its appeal before the ITAT due to proceedings before the NCLT.

AI-generated summary — verify with the full judgment below

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

Before: Shri Mahavir Singh & Shri Manjunatha, G.

Hearing: 16/05/2024

Per Manjunatha, G. A.M This appeal filed by the assessee is directed against the order dated 28.03.2019 of the learned CIT (A)-1, Hyderabad, relating to A.Y.2014-15.

2.

The learned Counsel for the assessee at the time of hearing made a submission at bar that since the application filed by the assessee before the NCLT has been admitted for adjudication, the assessee wants to withdraw the appeal. The learned DR has no objection for withdrawal of the appeal by the assessee. Therefore, the appeal filed by the assessee is dismissed as withdrawn.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In the result, appeal filed by the assessee is dismissed as withdrawn.

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