ATUL MEDICAL & REHABILITATION SOCIETY,NASHIK vs. COMMISSIONER OF INCOME-TAX : 1,

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ITA 243/PUN/2016Status: DisposedITAT Pune30 January 20192 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 allowed the assessee's request to withdraw the appeals. Consequently, the grounds raised by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed appeals against orders of the CIT. The assessee later submitted a letter stating they did not wish to pursue these appeals and wanted to withdraw them.

What were the issues?

Whether the assessee can withdraw their appeals filed before the ITAT.

AI-generated summary — verify with the full judgment below

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

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

For Respondent: Shri O.A. Mao, CIT
Hearing: 30.01.2019Pronounced: 30.01.2019

PER BENCH :

The captioned appeals are filed by the Assessee against respective orders of CIT-1, Nashik, dated 27.06.2012, 17.07.2009 and 27.06.2012.

2.

The assessee filed letter dated Nil stating that it is not willing to pursue the appeals filed by it and want to withdraw the same.

2 ITA Nos.242 to 244/PUN/2016

3.

Ld DR has no objection for withdrawal of the appeals by the assessee.

4.

On perusal of the assessee‟s letter and having no objection from the side of Ld. DR, we allow the request of the assessee to withdraw the appeals. Accordingly, the grounds raised by the assessee in all the appeals are dismissed as „withdrawn‟.

5.

In the result, all the appeals of the assessee are dismissed as „withdrawn‟.

Order pronounced in the open court on 30th day of January, 2019.

Sd/- Sd/- (VIKAS AWASTHY) (D. KARUNAKARA RAO) न्याययक सदस्य /JUDICIAL MEMBER लेखा सदस्य / ACCOUNTANT MEMBER पुणे Pune; ददनाांक Dated : 30th January, 2019. GCVSR आदेश की प्रयिलऱवऩ अग्रेवषि/Copy of the Order forwarded to : अपीऱाथी / The Appellant 1. 2. प्रत्यथी / The Respondent 3. The CIT-1, Nashik 4. धिभागीय प्रधिधिधि, आयकर अपीलीय अधिकरण, “ए” Bench” Pune; गार्ड फाईऱ / Guard file. 5. आदेशानुसार/ BY ORDER,स

सत्यापपत प्रतत //True Copy// आयकर अपीलीय अधिकरण ,पुणे / ITAT, Pune Senior Private Secretary

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