KOLAPARTHY VENKATA RAMESH KUMAR,NELLORE vs. THE DEPUTY. COMMISSIONER OF INCOME TAX, CIRCLE-1, NELLORE.

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ITA 596/HYD/2023Status: HeardITAT Hyderabad19 March 2024Bench: Shri R.K. Panda (Vice President), Shri Laliet Kumar (Judicial 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. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the Income Tax Appellate Tribunal. During the hearing, the assessee's counsel filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

AI-generated summary — verify with the full judgment below

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

Before: Shri R.K. Panda, Vice- & Shri Laliet Kumar

Hearing: 19/03/2024

Per R.K. Panda, Vice-President

1.

This appeal is filed at the instance of the assessee. At the time of hearing, learned Counsel for the Assessee filed an application seeking withdrawal of the appeal for which the learned DR has no objection. Accordingly, the request of the assessee seeking withdrawal of the appeal is allowed and the appeal is dismissed as withdrawn.

2.

In the result, appeal filed by the assessee is dismissed as withdrawn.

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