What did the Tribunal hold?

The learned counsel for the assessee informed the Tribunal that they did not wish to press the appeal. Consequently, the Tribunal dismissed the appeal as not pressed.

The assessee, M/s. Kotibhaskar Builders, filed an appeal before the Income Tax Appellate Tribunal (ITAT) Pune Bench against an order of the CIT(A). The appeal pertained to the assessment year 2007-08.

What were the issues?

The primary issue was whether the assessee wished to pursue their appeal before the Tribunal.

M/S. Kotibhaskar Builders, Sangli vs DCIT | ITAT Pune 2019

Income Tax Appellate Tribunal, PUNE BENCH “SMC”, PUNE

Before: SHRI R.S. SYAL

For Appellant: Shri C.H. Naniwadekar

For Respondent: Shri Achal Sharma

आदेश / ORDER

PER R.S.SYAL, VP : This appeal by the assessee arises out of the order passed by the CIT(A)-1, Kolhapur on 03-05-2018 in relation to the assessment year 2007-08.

During the course of hearing, the ld. counsel did not prefer to press the instant appeal. Therefore, the same is dismissed as ‘not pressed’.

ITA No.1225/PUN/2018 M/s. Kotibhaskar Builders

In the result, the appeal is dismissed as ‘not pressed’.

Order pronounced in the Open Court on 20th February, 2019

Sd/- (R.S.SYAL) उपा�य� उपा�य�/ VICE PRESIDENT उपा�य� उपा�य�

पुणे Pune; �दनांक Dated : 20th February, 2019 सतीश

आदेश क� क� �ितिलिप �ितिलिप अ�ेिषत अ�ेिषत / Copy of the Order is forwarded to : क� क� �ितिलिप �ितिलिप अ�ेिषत अ�ेिषत आदेश आदेश आदेश

अपीलाथ� / The Appellant; 1. ��यथ� / The Respondent; 2. आयकर आयु�(अपील) / 3. The CIT (Appeals)-1, Kolhapur 4. The Pr. CIT-1, Kolhapur िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, पुणे “SMC” / 5. DR ‘SMC’, ITAT, Pune; 6. गाड� फाईल / Guard file. // True copy // आदे आदे आदेशानुसार आदे शानुसार शानुसार/ BY ORDER, शानुसार

// True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune

Date 1. Draft dictated on 19-02-2019 Sr.PS 2. Draft placed before author 19-02-2019 Sr.PS 3. Draft proposed & placed before the JM second member 4. Draft discussed/approved by Second JM Member. 5. Approved Draft comes to the Sr.PS/PS Sr.PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order. *

M/S. KOTIBHASKAR BUILDERS,SANGLI vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 1, SANGLI

What did the Tribunal hold?

What were the facts?

What were the issues?

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