NANCY DIVAKER HOSPITAL AND RESEARCH CENTRE P. LTD.,HYDERABAD vs. ACIT, CENTRAL CIRCLE-1(2), HYDERABAD

PDF · subscribers
ITA 281/HYD/2024Status: HeardITAT Hyderabad16 May 2024AY 2018-19Bench: 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 Tribunal noted that the assessee wished to withdraw the appeal and that the appeal was defective due to a significant delay. Consequently, the appeal was dismissed on both grounds.

What were the facts?

The assessee filed an appeal before the ITAT against an order for AY 2018-19. The appeal was filed with a delay of 303 days and no condonation petition was filed.

What were the issues?

The primary issues were the assessee's request for withdrawal of the appeal and the significant delay in filing the appeal without a condonation petition.

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 29.03.2023 the learned Pr. CIT-4, Hyderabad relating to A.Y.2018-19.

2.

At the time of hearing, the learned Counsel for the assessee submitted that the assessee wants to withdraw the appeal. Moreover, the appeal is also defective as there is a delay of 303 days in filing of the appeal before the Tribunal. The assessee has also not filed any condonation petition for condonation of delay. On both grounds, the appeal filed by the assessee is dismissed.

3.

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

Recent GST High Court judgments

Search GST case law →