SUBHASH MURLIDHAR BHISE,PUNE vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX-3, PUNE

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ITA 667/PUN/2021Status: DisposedITAT Pune23 September 2022AY 2016-173 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the assessee's appeal as withdrawn. The Revenue did not object to the assessee's request to withdraw the appeal.

What were the facts?

The assessee filed an appeal for Assessment Year 2016-17 against an order passed by the Principal Commissioner of Income Tax under Section 263 of the Income Tax Act. The assessee subsequently decided not to press the appeal.

What were the issues?

The primary issue was whether the assessee wished to proceed with the appeal. The assessee chose 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, “B” BENCH, PUNE

Before: SHRI S.S.GODARA, JM & SHRI DR. DIPAK P. RIPOTE, AM

For Appellant: Shri Deepak Sasar
For Respondent: Shri Sardar Singh Meena
Hearing: 20.07.2022Pronounced: 23.09.2022
1.

This assessee’s appeal for A.Y. 2016-17 arises against the Pr.CIT-3, Pune’s order dated 31/03/2021 passed in ITBA/REV/F/REV5/2020- 21/1032011429(1) involving proceeding u/s. 263 of the Income Tax Act, 1961; in short "the Act”.

Subhash Murlidhar Bhise,

2.

Learned counsel submits at the outset the assessee does not wish to press for his instant appeal as per letter ref. no. DSS/122/2022 dated 15.07.2022 forming part of the case file. The Revenue is fair enough in not objecting to assessee’s withdrawal prayer. Ordered accordingly.

3.

This assessee’s appeal is dismissed as withdrawn in above terms. Order pronounced in the Open Court on this day of 23rd September, 2022.

Sd/- Sd/- (DR.DIPAK P.RIPOTE) (S.S. GODARA) लेखा सदस्य/ ACCOUNTANT MEMBER न्याधयक सदस्य/JUDICIAL MEMBER पुणे / Pune; ददनांक / Dated : 23rd September, 2022. Ashwini

आदेश की प्रधतधलधप अग्रेधषत / Copy of the Order forwarded to : अपीलाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. 3. The Pr.CIT-3, Pune. 4. The CIT (concerned) धवभागीय प्रधतधनधध, आयकर अपीलीय अधधकरण, “बी” बेंच, 5. पुणे / DR, ITAT, “B” Bench, Pune. गार्ा फ़ाइल / Guard File. आदेशानुसार / BY ORDER, 6. // True Copy // Senior Private Secretary आयकर अपीलीय अधधकरण, पुणे / ITAT, Pune.

Subhash Murlidhar Bhise,

S.No. Details Date Initials 1 Draft dictated on 20.07.2022 2 Draft placed before author 22.09.2022 Draft proposed & placed before the Second 3 Member 4 Draft discussed/approved by Second Member 5 Approved Draft comes to the Sr. PS/PS 6 Kept for pronouncement on 7 Date of uploading of Order 8 File sent to Bench Clerk 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R. 11 Date of Dispatch of order

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