SHRI PURUSHOTTAM K DESHPANDE,NAGPUR vs. ASSTT. COMISSIOENR OF INCOME TAX CENTARAL CIRCLE -1(2), NAGPUR

ITA 59/NAG/2018Status: DisposedITAT Nagpur25 March 2019AY 2011-20123 pages

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's written request to withdraw the appeal. The Department had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals). Subsequently, the assessee filed an application to withdraw the appeal, stating they were advised not to press it.

What were the issues?

The primary issue was whether the assessee's application to withdraw the appeal should be allowed.

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, NAGPUR BENCH, NAGPUR

Before: SHRI D. KARUNAKARA RAO, AM & SHRI VIKAS AWASTHY, JM

For Appellant: Shri K.P. Dewani

For Respondent: Shri U.U. Kasar

PER VIKAS AWASTHY, JM :

The appeal has been filed by the assessee against the order of Commissioner of Income Tax (Appeals)-3, Nagpur dated 29-07-2016 passed u/s. 143(3) of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) for the assessment year 2010-11. 2. The assessee has filed an application dated 25-03-2019 to withdraw the appeal. The relevant extract of the application reads as under :

The order continues below.

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