HARBINGER SYSTEMS PVT.LTD,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 11, PUNE

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ITA 2949/PUN/2017Status: DisposedITAT Pune03 March 2021AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A) for AY 2013-14. The assessee subsequently filed a withdrawal application stating they did not wish to prosecute the appeal due to low tax effect.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI INTURI RAMA RAO, AM & SHRI S. S. VISWANETHRA RAVI, JM

For Appellant: Shri Kiran Sanmane
Hearing: 03.03.2021Pronounced: 03.03.2021

ORDER This is an appeal filed by the assessee directed against the order of ld. Commissioner of Income Tax (Appeals)- 1, Pune (‘CIT(A)’ for short) dated 13.09.2017 for the assessment year 2013-14.

2.

When the matter had come up for hearing today, the appellant filed a letter dated 01st March, 2021 mentioning that he does not wish to prosecute the appeal before the Tribunal in view of low tax effect, accordingly, sought permission to withdraw the above captioned appeal.

3.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of the appeal.

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