What did the Tribunal hold?

The tribunal permitted the assessee to withdraw the appeal as the revenue did not object. Therefore, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for the Assessment Year 2011-12. The assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee could withdraw their appeal before the tribunal.

Venkata Rama S. Varma Vegesna vs ACIT | ITAT Visakhapatnam 2023

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI DUVVURU RL REDDY, HON’BLE & SHRI S BALAKRISHNAN, HON’BLE

For Appellant: Shri CM Ravi Prasad, AR

Hearing: 06.03.2023

Per Shri Duvvuru RL Reddy, Judicial Member :

This appeal is filed by the assessee against the order of Commissioner of Income Tax (Appeals) [CIT(A)]-1, Visakhapatnam vide dated 15.09.2020 for the Assessment Year (A.Y.) 2011-12.

At the outset, the Ld.AR has not pressed the grounds annexed to Form No.36 and pleaded that he may be permitted to withdraw the appeal for which the Ld.DR has not raised any objection. Hence, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open court on 8th March, 2023.

Sd/- Sd/- (एस बालाकृष्णन) (दुव्वूरु आर.एल रेड्डी) (S.BALAKRISHNAN) (DUVVURU RL REDDY) लेखा सदस्य/ACCOUNTANT MEMBER न्याधयक सदस्य/JUDICIAL MEMBER Dated : 08 .03.2023 L.Rama, SPS आदेश की प्रतितिति अग्रेतिि/Copy of the order forwarded to:- 1. ननधधाऩरती/ The Assessee– Venkata Rama S.Varma Vegesna, D.No.10-5-2, Lazarus Bungalow, Waltair Main Road, Visakhapatnam 2. रधजस्व/The Revenue – Asst.Commissioner of Income Tax, Circle-3(1), Visakhapatnam 3. The Principal Commissioner of Income-Tax-1, Visakhapatnam 4. नवभधगीय प्रनतनननध, आयकर अपीलीय अनधकरण, नवशधखधपटणम / DR,ITAT, Visakhapatnam 5..गधर्ा फ़धईल / Guard file आदेशधनुसधर / BY ORDER

Sr. Private Secretary ITAT, Visakhapatnam

VENKATA RAMA S. VARMA VEGESNA,VISAKHAPATNAM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-3(1), VISAKHAPATNAM

What did the Tribunal hold?

What were the facts?

What were the issues?

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