What did the Tribunal hold?

The tribunal noted that the assessee did not want to press the appeal and requested its withdrawal. The revenue did not object to this request. Consequently, the tribunal granted the assessee's prayer.

The assessee, Al Hamd Developers, filed an appeal before the ITAT Pune for the assessment year 2014-15. The assessee later submitted a letter requesting to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Al Hamd Developers, Ratnagiri vs PCIT | ITAT Pune 2020

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI ANIL CHATURVEDI & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri Hamaja Mohammed Malpekar

This appeal preferred by the assessee emanates from the order of the Ld. Pr.CIT-2, Kolhapur, dated 21.03.2018, for the assessment year 2014- 15.

The assessee filed a letter dt.07.01.2020 wherein he submitted that he does not want to press the appeal and requested to withdraw the appeal.

The ld. DR has not objected for the prayer of assessee. Accordingly, the prayer of assessee is granted. Thus, the appeal of assessee is dismissed as having been „withdrawn‟.

In the result, the appeal of assessee is dismissed.

Order pronounced in the open court on 8th January, 2020.

Sd/- Sd/- ANIL CHATURVEDI PARTHA SARATHI CHAUDHURY ACCOUNTANT MEMBER JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 8th January, 2020 GCVSR आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. ववभागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “ए” बेंच, 3. ऩुणे / DR, ITAT, “A” Bench, Pune. गार्ड फ़ाइऱ / Guard File. 4. //सत्यावऩत प्रतत// True Copy// आदेशानुसार / BY ORDER,

वररष्ठ तनजी सधचव / Sr. Private Secretary आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune

AL HAMD DEVELOPERS,RATNAGIRI vs. PR. COMMISSIONER OF INCOME-TAX,-2, KOLHAPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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