SACHIN NAGRAJ CHHAJED,PUNE vs. ITO CIRCLE 5, PUNE

PDF · subscribers
ITA 1864/PUN/2024Status: DisposedITAT Pune18 February 2025AY 2015-16Bench: DR.MANISH BORAD, ACCOUNTANT MEMBER AND MS.ASTHA CHANDRA (Judicial Member)1 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 noted that the Revenue's representative had no objection to the withdrawal of the appeal. Consequently, the Tribunal permitted the assessee to withdraw the appeal.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income Tax(Appeal). The appeal was for the Assessment Year 2015-16. The assessee, through their Authorized Representative, expressed an intention to withdraw the appeal at the outset of the hearing.

What were the issues?

Whether the assessee can be permitted to withdraw their appeal, and if so, what is the consequence for the appeal.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCHES “B” :: PUNE

Before: DR.MANISH BORAD & MS.ASTHA CHANDRA

For Appellant: Shri Sachin P. Kumar – AR
For Respondent: Shri ARvind Desai – Addl.CIT(DR)
Hearing: 13/02/2025Pronounced: 18/02/2025

Assessment Year: 2015-16 Sachin Nagraj Chhajed, Vs The Income Tax Officer, 339 B, Rasta Peth, Circle-5, Pune. Pune – 411011. PAN: AGVPC0223G Appellant / Assessee Respondent / Revenue Assessee by Shri Sachin P. Kumar – AR Revenue by Shri ARvind Desai – Addl.CIT(DR) Date of hearing 13/02/2025 Date of pronouncement 18/02/2025 आदेश/ ORDER

PER DR. MANISH BORAD, AM:

1.

This is an appeal filed by the Assessee directed against the order of ld.Commissioner of Income Tax(Appeal)[NFAC], under section 250 of the Income tax Act, 1961 dated 08.07.2024 for A.Y.2015-16.

2.

At the outset of hearing, ld.Authorised Representative(ld.AR) of the assessee submitted that Assessee intends to withdraw the appeal, hence, appellant may be permitted to withdraw the present appeal.

3.

On the other hand, the ld.Departmental Representative(ld.DR) of the Revenue did not object to the contention of the assessee and has no objection if the appeal of assessee is dismissed as withdrawn.

4.

In view of the above, we permit the assessee to withdraw the appeal. Accordingly, appeal of the assessee is dismissed as withdrawn.

5.

In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on 18th February, 2025.

Recent GST High Court judgments

Search GST case law →