VIKRAM SUBHASH LODHA,PUNE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-5, PUNE, PUNE

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ITA 1028/PUN/2023Status: DisposedITAT Pune28 December 2023AY 2015-163 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal proceeded ex-parte against the assessee. The assessee's counsel had filed a withdrawal letter for the appeal.

What were the facts?

The assessee filed an appeal for AY 2015-2016 against an order passed under section 143(3). The assessee's representative did not appear for the hearing.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal before the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE “B” BENCH : PUNE

Before: SHRI SATBEER SINGH GODARA & SHRI GD PADMAHSHALI

Hearing: 27.12.2023Pronounced: 28.12.2023

ORDER PER SATBEER SINGH GODARA, J.M. This assessee’s appeal for assessment year 2015- 2016, arises against the National Faceless Appeal Centre [in short [the “NFAC”] Delhi’s Din and Order No. ITBA/NFAC/S/250/2023-24/1054687065(1), dated 28.07.2023, involving proceedings u/s.143(3) of the Income Tax Act, 1961 (in short “the Act”).

1.

None appears at assessee’s behest. The very factual position had existed on the earlier hearing(s) as well. We thus proceed ex-parte against the assessee.

2 ITA.No.1028/PUN./2023 2. Learned counsel representing the assessee has filed a letter dated 08.11.2023 seeking permission of the tribunal for withdrawal of the appeal as under :

3.

Learned DR has no objection.

4.

We, therefore, dismiss the appeal of the assessee as withdrawn.

3 ITA.No.1028/PUN./2023 Order pronounced in the open Court on 28.12.2023.

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