SYNECHRON TECHNOLOGIES PVT. LTD,PUNE vs. DEPUTY COMMISSIONER OF INCOME TAX (TP)2(2), PUNE

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ITA 215/PUN/2021Status: DisposedITAT Pune16 October 2025AY 2016-17Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the assessee's permission to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee's appeal was against the final assessment order. When the matter was called for hearing, the assessee did not appear. However, a written submission was filed stating the assessee wished to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw the appeal after the assessment order has been passed and the appeal has been filed.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(13),Section 143(3A),Section 143(3B)

AI-generated summary — verify with the full judgment below

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

Before: SHRI MANISH BORAD & SHRI VINAY BHAMORE

For Respondent: Shri Prakash L. Pathade
Hearing: 16.10.2025Pronounced: 16.10.2025

ORDER

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