UNITY METAL WORKS,KOLHAPUR vs. PR. COMMISSIONER OF INCOME-TAX -2, KOLHAPUR

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ITA 749/PUN/2018Status: DisposedITAT Pune12 January 2021AY 2009-102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263. The assessee later sought to withdraw the appeal.

What were the issues?

Whether the assessee's appeal should be withdrawn. The issue was settled in favour of the assessee in a consequential order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI INTURI RAMA RAO, AM & SHRI PARTHA SARATHI CHAUDHURY, JM

Hearing: 12.01.2021Pronounced: 12.01.2021

ORDER This is an appeal filed by the assessee directed against the order of ld. Pr. Commissioner of Income Tax-2, Kolhapur (‘CIT(A)’ for short) dated 28.03.2018 passed u/s 263(1) of the Income Tax Act, 1961 (‘the Act’ for short) for the assessment year 2009-10.

2.

When the matter had come up for hearing today, the appellant filed a letter seeking permission to withdraw the above captioned appeal on the ground that in the consequential order giving effect to the order of the Pr. CIT-2 u/s 263 the issue in the appeal stands settled in favour of the appellant.

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