MANASVI MEDIA SOLUTIONS PRIVATE LIMITED,NAVI MUMBAI MAHARASHTRA vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE, PANVEL

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ITA 68/PUN/2025Status: DisposedITAT Pune27 February 2025AY 2013-14Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted the appellant's request to withdraw the appeal, as the Departmental Representative had no objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order dated 13.11.2024. On the date of hearing, none appeared on behalf of the assessee. However, the appellant submitted a letter seeking permission to withdraw the appeal.

What were the issues?

Whether the assessee is permitted to withdraw their appeal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

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

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

For Respondent: Shri Shashank Ojha
Hearing: 25.02.2025Pronounced: 27.02.2025

ORDER

PER VINAY BHAMORE, JM:

1.

This appeal filed by the assessee is directed against the order dated 13.11.2024 passed by Ld. CIT(A)/NFAC for the assessment year 2013-14.

2.

When the matter had come up for hearing, none appeared on behalf of the assessee despite due service of notice of hearing. However, the appellant filed a letter seeking permission to withdraw the above captioned appeal.

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