PRASHANT PRABHAKAR DEGAONKAR,SOLAPUR vs. INCOME-TAX OFFICER, WARD 1(2)., SOLAPUR

PDF · subscribers
ITA 150/PUN/2021Status: DisposedITAT Pune05 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 noted the assessee's request to withdraw the appeal to avoid protracted litigation. The Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263. During the hearing, the assessee submitted an undated application seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

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“B” BENCH, PUNE

Before: SHRI SS VISWANETHRA RAVI & SHRI G. D. PADMAHSHALI

Pronounced: 05/09/2022

ORDER PER G. D. PADMAHSHALI, AM; The present appeal of the assessee is assailed against the order of Principal Commissioner of Income Tax, Pune-4 [for short “PCIT”] dt. 31/03/2021 passed u/s 263 of the Income-tax Act, 1961 [for short “the Act”], which in turn ascended out of the order of the Income Tax Officer, Ward-1(2), Solapur [for short “AO”] dt. 28/11/2018 passed u/s 143(3), for assessment year [for short “AY”] 2016-2017. ITAT-Pune Page 1 of 3 Prashant Prabhakar Deogaonkar (HUF)

2.

On this date of hearing, the learned departmental representative [for short “DR”] referring to the records entreated that, the appellant assessee filed an undated application seeking withdrawal of present appeal, citing as; “To avoid protracted litigation, Appellant prays to allow towithdraw this appeal against order u/s 263 for AY 2016-17.” (Emphasis supplied)

1.

3. In the light of aforementioned facts, the Ld DR submitted that, the present appeal of the appellant ceases to be prosecuted, ergo; recording his no objection in allowing the withdrawal, we order accordingly.

4.

Resultantly, the appeal of the appellant assessee is dismissed as withdrawn.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 Monday 05th day of September, 2022.

-S/d- -S/d- SS VISWANETHRA RAVI G. D. PADMAHSHALI JUDICIAL MEMBER ACCOUNTANT MEMBER पुणे / PUNE ; दिन ांक / Dated : 05th day of September, 2022. ITAT-Pune Page 2 of 3 Prashant Prabhakar Deogaonkar (HUF) Copy of the Order forwarded to : 1.अपील र्थी / The Appellant. 2. प्रत्यर्थी / The Respondent.

3.

The Pr. CIT, Pune (Mh-India) 4. The CIT, Solapur (Mh-India) 5. दिभ गीय प्रदिदनदि,आयकर अपीलीय न्य य दिकरण, पुणे “बी” बेंच, पुणे / DR, ITAT, Pune “B” Bench, Pune. 6. ग र्डफ़ इल / Guard File. आिेश नुस र / BY RDER, िररष्ठ दनजी सदचि / Sr. Private Secretary आयकर अपीलीय न्य य दिकरण, पुणे / ITAT, Pune.

ITAT-Pune Page 3 of 3

More judgments on Section 263

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

Recent GST High Court judgments

Search GST case law →