ENDURANCE TECHNOLOGIES LIMITED,(EARLIER KNOWN AS HIGH TECHNOLOGY TRANSMISSION SYSTMS (INDIA) PVT.LTD,AURANGABAD vs. PR. COMMISSIONER OF INCOME-TAX-1, AURANGABAD

PDF · subscribers
ITA 885/PUN/2018Status: DisposedITAT Pune16 December 2022AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax (PCIT) under Section 263 of the Income Tax Act. The assessee's authorized representative sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be withdrawn. The assessee company decided to withdraw the appeal.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

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

Before: SHRI INTURI RAMA RAO & SHRI S. S. VISWANETHRA RAVI

For Appellant: Shri Nikhil S. Pathak
For Respondent: Shri Keyur Patel
Hearing: 14.12.2022Pronounced: 16.12.2022

ORDER

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →