AAJ ACUMULATORS PVT.LTD,KOLHAPUR vs. PR. COMMISSIONER OF INCOME-TAX-2, KOLHAPUR

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ITA 962/PUN/2018Status: DisposedITAT Pune07 January 2020AY 2009-102 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 considered the assessee's request to withdraw the appeal. Since the revenue had no objection, the Tribunal allowed the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT for the assessment year 2009-10. Subsequently, the assessee 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.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI ANIL CHATURVEDI & SHRI PARTHA SARATHI CHAUDHURY

For Respondent: Shri B. Kishore

This appeal preferred by the assessee emanates from the order of the Ld. Pr.CIT-2, Kolhapur, dated 28.03.2018, for the assessment year 2009- 10.

2.

The assessee filed a letter dt.04.01.2020 wherein he submitted that he does not want to press the appeal and requested to withdraw the appeal. Revenue has no objection in assessee’s withdrawing the appeal.

3.

We have heard the Ld.D.R. and perused the material on record. In view of the request of assessee to withdraw the appeal, appeal of the assessee is dismissed as withdrawn.

4.

In the result, the appeal of assessee is dismissed.

Order pronounced in the open court on 7th January, 2020.

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