M/S. MAPRO FOODS PVT.LTD,SATARA vs. PR. COMMISSIONER OF INCOME-TAX -3, PUNE

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ITA 718/PUN/2019Status: DisposedITAT Pune06 December 2022AY 2014-153 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw the appeals and the revenue did not object. Consequently, the appeals were dismissed as withdrawn.

What were the facts?

The assessee filed two appeals before the ITAT for Assessment Years 2013-14 and 2014-15. During the hearing, the assessee submitted a letter requesting to withdraw the appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their appeals before the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

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

Before: SHRI S.S.GODARA & SHRI DR.DIPAK P. RIPOTE

For Appellant: Shri P D Kudva – AR
For Respondent: Shri Keyur Patel – CIT(DR)
Hearing: 06/12/2022Pronounced: 06/12/2022

ORDER PER BENCH: These twin appeals of assessee for Assessment Years 2013-14 & 2014-15 are directed against the separate orders of Principal Commissioner of Income Tax-3, Pune’s in case no.Pn/Pr.CIT-3/263 MFPL/2018-19/3654 & no.Pn/Pr.CIT-3/263 MFPL/2018-19/3692 for the A.Y.2013-14 & 2014-15; respectively in proceedings u/s.143(3) of the Income Tax Act, 1961 [in short “the Act”].

1.

Heard both the parties. Case file perused. 2. It emerges during the course of hearing at the outset that the assessee has submitted its letter dated 05.12.2022 seeking not to press the instant cases as follows:

3.

The Revenue is equally fair in not objecting to the foregoing withdrawal of appeals. Ordered accordingly.

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