MEENAMANI GANGA BUILDER LLP,PUNE vs. PCIT (CENTRAL), PUNE, PUNE

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ITA 1026/PUN/2024Status: DisposedITAT Pune30 January 2025AY 2017-18Bench: DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (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 allowed the assessee's request to withdraw the appeal, noting that the Assessing Officer made no addition after verification of issues, rendering the appeal academic. The appeal was dismissed as 'Withdrawn'.

What were the facts?

The assessee filed an appeal against an order passed by the PCIT u/s.263 of the Income-Tax Act, 1961, which arose from an assessment order passed u/s.153A. The assessee later sought to withdraw the appeal.

What were the issues?

Whether the appeal filed against the PCIT's order can be withdrawn by the assessee when the underlying issues have become academic.

Which sections of the Income-tax Act were involved?

Section 263,Section 153A

AI-generated summary — verify with the full judgment below

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

Before: DR.MANISH BORAD & SHRI VINAY BHAMORE

For Appellant: Shri Rajiv Thakkar
For Respondent: Shri Amol Khairnar
Hearing: 28.01.2025Pronounced: 30.01.2025

आदेश / ORDER

PER DR. MANISH BORAD, ACCOUNTANT MEMBER :

1.

The captioned appeal pertaining to the Assessment Year 2017-18 at the instance of assessee is directed against the order dated 12.03.2024 passed by PCIT (Central), Pune u/s.263 of the Income-Tax Act, 1961 (in short ‘the Act’ which inturn is arising out of the Assessment order dated 20.04.2021 passed u/s.153A of the Act.

2.

At the outset, ld. Counsel for the assessee filed a letter dated 28.01.2024 seeking withdrawal of the appeal filed by assessee for the reason that pursuant to the order passed by the ld.PCIT(Central), Pune the ld. Assessing Officer after verification of the issues has made no addition. Therefore, the appeal has become academic in nature. In this regard, ld. Counsel also filed the copy of assessment order dated 24.12.2024 passed u/s.153A r.w.s.263 of the Act. Ld. Departmental Representative has no objection for withdrawal of the appeal filed by the assessee. We therefore allow the request of the assessee to withdraw the appeal filed by it.

3.

In the result, the appeal of the assessee is dismissed as ‘Withdrawn’.

Order pronounced on this 30th day of January, 2025.

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