What did the Tribunal hold?

The tribunal allowed the assessee's request for non-prosecution of the appeal, as there was no objection from the Ld. DR.

The assessee filed an appeal against the order dated 20.06.2024 of the Ld. CIT(A). The assessment year was 2012-13. The assessee's counsel informed the tribunal that the assessee did not wish to prosecute the appeal.

What were the issues?

Whether the assessee wishes to prosecute the appeal or withdraw it.

Parvati Steel Re Rolling Mills… vs DCIT | ITAT Pune 2025

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

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

For Appellant: Shri Rajkumar Singh (Virtual)

For Respondent: Shri Arvind Desai, Addl CIT-DR

This appeal filed by the assessee is directed against the order dated 20.06.2024 of the Ld. CIT(A), Pune - 12 relating to assessment year 2012-13.

The Ld. Counsel for the assessee at the outset submitted that the assessee does not want to prosecute the appeal and the same may be treated as withdrawn. In absence of any objection from the side of the Ld. DR, the request of the Ld. Counsel for the assessee for non-prosecution of the appeal is allowed and the appeal is dismissed as “not pressed”.

In the result, the appeal filed by the assessee is dismissed as “not pressed”.

Order pronounced in the open Court on 27th March, 2025.

Sd/- Sd/- (VINAY BHAMORE) (R. K. PANDA) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; दिन ांक Dated : 27th March, 2025 GCVSR आदेश की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to: 1. अपीलार्थी / The Appellant; 2. प्रत्यर्थी / The Respondent 3. The concerned Pr.CIT, Pune 4. DR, ITAT, „B‟ Bench, Pune 5. गार्ड फाईल / Guard file. आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अधिकरण ,पुणे / ITAT, Pune

S.No. Details Date Initials Designation 1 Draft dictated on 27.03.2025 Sr. PS/PS 2 Draft placed before author 27.03.2025 Sr. PS/PS Draft proposed & placed before the 3 JM/AM Second Member Draft discussed/approved by Second 4 AM/AM Member 5 Approved Draft comes to the Sr. PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr. PS/PS 7 Date of uploading of Order Sr. PS/PS 8 File sent to Bench Clerk Sr. PS/PS Date on which the file goes to the Head 9 Clerk 10 Date on which file goes to the A.R. 11 Date of Dispatch of order

PARVATI STEEL RE ROLLING MILLS PRIVATE LIMITED,MUMBAI vs. DCIT, CC-2, AURANGABAD , AURANGABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments