DINESH DAYANAND JAGDALE,PUNE vs. I.T.O, CIRCLE-12, PUNE, PUNE

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ITA 2657/PUN/2024Status: DisposedITAT Pune21 January 2025AY 2017-18Bench: DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The grounds of appeal raised by the assessee were dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Commissioner of Income Tax(Appeal) for AY 2017-18. At the time of hearing, the assessee's representative requested to withdraw the appeal as they had filed for the Direct Tax Vivad Se Vishwas Scheme.

What were the issues?

Whether the assessee is allowed to withdraw the appeal after filing for the Direct Tax Vivad Se Vishwas Scheme.

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 “SMC” :: PUNE

Before: DR.DIPAK P. RIPOTE & SHRI VINAY BHAMORE

For Respondent: Shri Harshit Dilip Bari – Addl.CIT(DR)
Hearing: 21/01/2025Pronounced: 21/01/2025

Assessment Year: 2017-18 Dinesh Dayanand Jagdale, V The Income Tax Officer, Caniva 504, Nyati Eviron, s Circle-12, Pune. Lane No.5, Tingare Nagar, Pune – 411015. PAN: ADTPJ6275G Appellant/ Assessee Respondent / Revenue Assessee by None. Revenue by Shri Harshit Dilip Bari – Addl.CIT(DR) Date of hearing 21/01/2025 Date of pronouncement 21/01/2025 आदेश/ ORDER

PER DR. DIPAK P. RIPOTE, 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 17.10.2024 for A.Y.2017-18.

2.

At the outset of hearing, no one appeared on behalf of the assessee, however, ld.Authorised Representative(ld.AR) of the assessee submitted a letter and requested to withdraw the appeal as under :

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Revenue did not object to the contention of the assessee and has no objection if the appeal of assessee is dismissed as withdrawn.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 to withdraw the appeal of the assessee. Accordingly, grounds of appeal raised by the assessee are dismissed as withdrawn.

5.

In the result, appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on 21st January, 2025.

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