RITESH HARISHCHANDRA KOLTE,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 2, PUNE

ITA 1209/PUN/2019Status: HeardITAT Pune10 June 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 considered the assessee's request to withdraw the appeal. With no objection from the Revenue, the Tribunal allowed the assessee's request.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A) for the assessment year 2016-17. The assessee subsequently filed a letter seeking to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw their appeal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri M.K. Kulkarni

For Respondent: Shri M.G. Jasnani

आदेश / ORDER PER R.S. SYAL, VP :

This appeal by the assessee arises out of the order passed by the CIT(A)-3, Pune on 05-07-2019 in relation to the assessment year 2016-17.

Before us, the assessee has filed letter dated 08-06-2022 seeking permission to withdraw the appeal. The relevant contents of such letter reads as under :

“Since I wish to withdraw the appeal, please allow me to withdraw the appeal filed on 13-08-2019.”

On perusal of the above letter and having no objection from the side of ld. DR, we allow the request of assessee to withdraw the appeal.

In the result, the appeal is dismissed as ‘withdrawn’.

Order pronounced in the Open Court on 10th June, 2022.

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