What did the Tribunal hold?

The assessee filed a letter seeking permission to withdraw the appeal. The revenue did not object to this request.

The assessee filed an appeal before the ITAT for the assessment year 2016-2017. The appeal arose from proceedings under section 143(3) of the Income Tax Act, 1961.

What were the issues?

The primary issue was the assessee's request for withdrawal of the appeal.

Ashok Thugaokar vs PCIT | ITAT Nagpur 2024

Income Tax Appellate Tribunal, NAGPUR BENCH : NAGPUR

Before: SHRI SATBEER SINGH GODARA & SHRI DR. DIPAK P. RIPOTE

Hearing: 22.02.2024Pronounced: 23.02.2024

[THROUGH VIRTUAL HEARING AT PUNE] BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER I.T.A.No.61/NAG./2021 Assessment Year 2016-2017 Shri Ashok Thugokar The PCIT-2, 105, Market Area, Saraf Chambers, Sadar, Laxmi Nagar – 440 002 vs. Nagpur – 440 001 Maharashtra Maharashtra. PAN AALPT5358B (Appellant) (Respondent) For Assessee : Shri Kapil Hirani, Advocate For Revenue : Shri Maurya Pratap, CIT-DR Date of Hearing : 22.02.2024 Date of Pronouncement : 23.02.2024 ORDER PER SATBEER SINGH GODARA, J.M. This assessee’s appeal for assessment year 2016- 2017, arise against the PCIT, Nagpur-2, Nagpur’s DIN & Order No.ITBA/REV/F/REV5/2020-21/1030720017(1) dated 17.02.2021, involving proceedings u/sec.143(3) of the Income Tax Act, 1961 (in short "the Act").

Heard Both the parties. Case file perused.

We note at the very outset that the assessee’s letter dated 20.02.2024 seeks permission for withdrawal of the instant appeal as under :

2 ITA.No.61/NAG./2021

Learned CIT-DR has no objection.

We, therefore, dismiss the appeal of the assessee as withdrawn. Ordered accordingly.

Order pronounced in the open Court on 23.02.2024.

ASHOK THUGAOKAR,NAGPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX-2, NAGPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments