ABDULKARIM SATTAR SAYED,AHMEDNAGAR vs. ASSISTANT COMMISSIONER OF INCOME-TAX, AHMEDNAGAR CIRCLE, AHMEDNAGAR

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ITA 1769/PUN/2018Status: DisposedITAT Pune19 March 2021AY 2013-143 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as no objection was raised by the Revenue. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). During the pendency of the appeal, the assessee filed an application seeking to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH, ‘B’ PUNE – VIRTUAL COURT

Before: SHRI R.S. SYAL & SHRI S.S.VISWANETHRA RAVI

For Respondent: Shri Vitthal Bhosale

आदेश / ORDER

1.

This appeal by the assessee arises out of the order dated 14.08.2018 passed by the CIT(A)-2, Pune in relation to the assessment year 2013-14.

2.

Before us, the assessee has filed a letter dated 15.03.2021 seeking withdrawal of the appeal. The ld. DR did not raise any objection to the withdrawal of the appeal filed by the assessee. As such, the assessee is permitted to withdraw the appeal.

3.

In the result, the appeal is dismissed as ‘withdrawn’.

Order pronounced in the Open Court on 19th March, 2021.

Sd/- Sd/- (S.S.VISWANETHRA RAVI) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; िदनांक Dated : 19th March, 2021 सतीश

आदेश की �ितिलिप अ�ेिषत/Copy of the Order is forwarded to:

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