What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

The assessee, Mahesh Urban Co-Operative Bank Ltd., filed an appeal against the order of the CIT(A) which stemmed from the assessment order passed by the AO. The assessee's representative filed a withdrawal application.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the Tribunal.

Mahesh Urban Co-Operative Bank… vs ACIT | ITAT Pune 2022

Income Tax Appellate Tribunal, PUNE “A” BENCH,

Before: SHRI SATBEER SINGH GODARA & SHRI G. D. PADMAHSHALI

Pronounced: 01/12/2022

ORDER PER G. D. PADMAHSHALI, AM; Appeal of the assessee is assailed against the order of Commissioner of Income Tax (Appeals)-2, [for short “CIT, (A)”] dt.06/01/2017 passed u/s 143(3) of the Income-tax Act, 1961 [for short “the Act”] which dove out of assessment order dt.20/01/2016 passed u/s 143(3) of the Act was passed by Asstt. Commissioner of Income Tax, Latur Circle, Latur [for short “AO”] for the assessment year [for short “AY”] 2013-14.

At the outset, the learned representative for the assessee [for short “AR”] referring to the withdrawal application dt.29/11/2022 ITAT-Pune Page 1 of 2

Mahesh Urban Co-Operative Bank Ltd. prayed for withdrawal of the appeal reiterating the contents thereof, recording no objection from the learned departmental representative [for short “DR”] in allowing the withdrawal, we order accordingly.

Resultantly, the appeal of the appellant assessee is dismissed as withdrawn. In terms of rule 34 of ITAT Rules, the order pronounced in the open court on this Thursday 01stday of December, 2022.

-S/d- -S/d- S. S.GODARA G. D. PADMAHSHALI JUDICIAL MEMBER ACCOUNTANT MEMBER पुणे/ PUNE ; ददनाांक / Dated : 01stday of December, 2022. आदेशकीप्रधिधलधपअग्रेधर्ि / Copy of the Order forwarded to : 1.अपीलाथी / The Appellant. 2. प्रत्यथी / The Respondent.

3. The Pr. CIT-2 Aurangabad(Mh-India)4. The CIT(A)-2, Aurangabad(Mh-India) 5. दवभागीयप्रदतदनदध,आयकरअपीलीयन्यायादधकरण, पुणे“ए”बेंच/ DR, ITAT, Pune“A”Bench, 6. गार्डफ़ाइल / Guard File. आदेशानुसार / By Order, वररष्ठ दनजी सदचव / Sr. Private Secretary आयकर अपीलीय न्यायादधकरण, पुणे / ITAT, Pune.

ITAT-Pune Page 2 of 2

MAHESH URBAN CO-OPERATIVE BANK LIMITED,LATUR vs. ASSISTANT COMMISSIONER OF INCOME-TAX, LATUR CIRCLE, LATUR

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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