DARSHAN SATISH GHODAWAT,JAYSINGPUR vs. DCIT CIRCLE 1 , KOLHAPUR

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ITA 1090/PUN/2025Status: DisposedITAT Pune25 August 2025AY 2018-19Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the appellant to withdraw the appeal as the assessee did not wish to pursue it. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order dated 12.02.2025 passed by the Ld. CIT(A)/NFAC for assessment year 2018-19. During the hearing, the assessee's AR filed an application to withdraw the appeal.

What were the issues?

Whether the appeal can be dismissed as withdrawn upon the assessee's request.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

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

Before: SHRI R. K. PANDA & SHRI VINAY BHAMORE

For Appellant: Shri Naveen K. Rander
For Respondent: Shri Ramnath P. Murkunde
Hearing: 21.08.2025Pronounced: 25.08.2025

ORDER

PER VINAY BHAMORE, JM:

1.

This appeal filed by the assessee is directed against the order dated 12.02.2025 passed by Ld. CIT(A)/NFAC for the assessment year 2018-19.

2.

When the matter was called for hearing, Ld. AR of the assessee filed an application seeking permission to withdraw the above captioned appeal on the ground that the assessee does not want to pursue the appeal and wish to withdraw the appeal.

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