M/S. P. P. GOGAD,NASHIK vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE - 1, NASHIK, NASHIK

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ITA 613/PUN/2021Status: DisposedITAT Pune29 September 2022AY 2019-203 pages
AI SummaryWithdrawn

What did the Tribunal hold?

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 The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order. The assessee later filed a letter requesting to withdraw the appeal. No one appeared on behalf of the assessee during the hearing.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal, which was granted by the tribunal.

Which sections of the Income-tax Act were involved?

Section 143(1),Section 154

AI-generated summary — verify with the full judgment below

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

Before: SHRI INTURI RAMA RAO & SHRI PARTHA SARATHI CHAUDHURY

For Respondent: Shri Ramnath P. Murkunde
Hearing: 28.09.2022Pronounced: 29.09.2022

ORDER

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