What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as no objection was raised by the Revenue. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the CIT(A). Subsequently, the assessee submitted a letter seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee could withdraw its appeal before the Tribunal.

Kalyani Consultants Pvt.Ltd vs Income Tax Office, Hq-6 (2) | ITAT Pune 2022

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI INTURI RAMA RAO & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri Kiran Sanmane (through virtual)

For Respondent: Shri S.P. Walimbe

आदेश / ORDER

PER S.S. VISWANETHRA RAVI, JM :

This appeal by the assessee against the order dated 22-03-2019 passed by the Commissioner of Income Tax (Appeals)-4, Pune, [„CIT(A)‟] for assessment year 2013-14.

Before us, the assessee has filed a letter dated 16-05-2022 seeking withdrawal of the appeal. The relevant contents of such letter read as under:

“The above referred appeal has been fixed for hearing before the Hon’ble “A” Bench, Case Type-DBC on 18/05/2022. In this regard, we would like to submit that, we do not wish to press the appeal. As such, we wish to withdraw the appeal.”

The ld. DR did not raise any objection to the withdrawal of the appeal filed by the assessee. As such, the assessee is permitted to withdraw the appeal.

In the result, the appeal is dismissed as „withdrawn‟.

Order pronounced in the open court on 18th day of May, 2022.

KALYANI CONSULTANTS PVT.LTD,PUNE vs. INCOME TAX OFFICE, HQ-6 (2), PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments