What did the Tribunal hold?

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

The assessee filed an appeal before the ITAT against an order of the CIT(A) for AY 2009-10. The assessee later filed an application to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeal before the tribunal.

Sunil Shivajirao Bhosale vs DCIT | ITAT Pune 2019

Income Tax Appellate Tribunal, “C” BENCH, PUNE

Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri M.D. Khustale

For Respondent: Shri T. Vijaya Bhaskar Reddy

आदेश / ORDER

PER S.S. VISWANETHRA RAVI, JM :

This appeal by the assessee against the order dated 15-06-2017 passed by the Commissioner of Income Tax (Appeals)-3, Pune for assessment year 2009-10.

The assessee has filed an application dated 21-09-2019 to withdraw the appeal. The relevant extract of the application reads as under :

2 ITA No.2003/PUN/2017, A.Y. 2009-10

“Sir, I have preferred the appeal before Hon. Appellate Tribunal Pune against the appellate order dated 15th June 2017 of the Hon. Commissioner of Income Tax (Appeals) for A.Y. 2009-10 making addition of Rs.53,307/-. Considering the small quantum of Tax amount involved in the matter, I hereby to withdraw the appeal preferred before Hon. ITAT, Pune. As such I humbly request your honor to kindly permit me to withdraw the above referred appeal preferred by me & oblige.”

The ld. DR, Shri T. Vijaya Bhaskar Reddy has no objection in case the assessee wishes to withdraw the appeal.

In view of the written request made by the assessee/appellant the appeal is dismissed as withdrawn.

Order pronounced in the open court on 18th October, 2019.

Sd/- Sd/- (R.S. Syal) (S.S. Viswanethra Ravi) VICE PRESIDENT JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 18th October, 2019 RK आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. आयकर आयुक्त (अऩीऱ) / The CIT(A)-3, Pune 3. 4. The Pr. Commissioner of Income Tax-2, Pune ववभागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “सी” बेंच, 5. ऩुणे / DR, ITAT, “C” Bench, Pune. गार्ड फ़ाइऱ / Guard File. 6. //सत्यावऩत प्रतत// True Copy// आदेशानुसार / BY ORDER,

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

SUNIL SHIVAJIRAO BHOSALE,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 3, PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

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