M/S. EAGLE FLASK INDUSTRIES LTD.,PUNE vs. DEPUTY COMMISSIONER OF INCOME TAX,

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ITA 2659/PUN/2016Status: DisposedITAT Pune06 August 2019AY 2000-012 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 written request from the assessee's counsel. In view of the request, the Tribunal allowed the withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2000-01. The assessee's counsel filed an application to withdraw the appeal. The Revenue had no objection to the withdrawal.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 143(3),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

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

For Appellant: Shri M.K. Kulkarni

आदेश / ORDER

PER VIKAS AWASTHY, JM :

The appeal has been filed by the assessee against the order of Commissioner of Income Tax (Appeals)-6, Pune dated 02-08-2016 for the assessment year 2000-01 passed u/s. 143(3) r.w.s. 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) for the assessment year 2010-11.

2.

Shri M.K. Kulkarni appearing on behalf of the assessee has filed an application dated 05-08-2019 to withdraw the appeal. The relevant extract of the application reads as under :

2 ITA No. 2659/PUN/2016, A.Y. 2000-01

“Request for withdrawal of appeal. Respected Sir, The assessee-company has instructed me to withdraw the captioned appeal. Accordingly I request your honours to allow me to withdraw the appal and oblige.”

3.

Shri N. Ashok Babu representing the Department submitted that the Department has no objection in case the assessee wishes to withdraw the appeal.

4.

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 Counsel for the assessee/appellant, the appeal is dismissed as withdrawn.

Order pronounced in open Court after hearing of the appeal on Tuesday, the 06th day of August, 2019.

Sd/- Sd/- (डी. करुणाकरा राव/D. Karunakara Rao) (ववकास अवस्थी / Vikas Awasthy) ऱेखा सदस्य / ACCOUNTANT MEMBER न्याययक सदस्य / JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 06th August, 2019 RK आदेश की प्रयिलऱवऩ अग्रेवषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. आयकर आयुक्त (अऩीऱ) / The CIT(A)-6, Pune 3. आयकर आयुक्त / The CIT-V, Pune 4. ववभागीय प्रयतयनधध, आयकर अऩीऱीय अधधकरण, “ए” बेंच, 5. ऩुणे / DR, ITAT, “A” Bench, Pune. गाडड फ़ाइऱ / Guard File. 6. //सत्यावऩत प्रयत // True Copy// आदेशानुसार / BY ORDER,

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

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