JAIMIN SHAH,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,CENTRAL CIRCLE -2(1), PUNE

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ITA 918/PUN/2018Status: HeardITAT Pune19 April 2022AY 2012-133 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. As the respondent did not object, the Tribunal permitted the withdrawal.

What were the facts?

The assessee filed an appeal before the ITAT against an order of the CIT(A). During the hearing, the assessee requested permission to withdraw the appeal.

What were the issues?

Whether the assessee can withdraw their appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, PUNE

For Respondent: Shri M. Jasnani (through physical)

ORDER

PER PARTHA SARATHI CHAUDHURY, JM :

1.

This appeal preferred by the assessee emanates from the order of the ld. Commissioner of Income Tax (A)-12, Pune dated 30-01-2018 for A.Y. 2012- 13.

2.

At the time of hearing, the assessee vide his letter dated nil sought permission of this Tribunal to withdraw the captioned appeal by stating as under:

“Sub: Withdrawal of appeal pending before Income-tax Appellate Tribunal for A.Y. 2012-13 in case of Jaimin Shah Ref: Appeal No. ITA/920/PUN/2018 – PAN AIDPS 7853 C The above appeal is fixed for hearing before the Hon‟ble „B‟ Bench on 19th April 2022. In this respect, I hereby do not intend to press the appeal and hereby wish to withdraw the appeal filed against order u/s 271(1)(c) of the Income-tax Act, 1961 for A.Y. 2012-13. I request your hour to kindly allow me to withdraw the above appeal.”

3.

The ld. D.R did not raise any objection in case the assessee wishes to withdraw the appeal.

4.

In view of the request made by the assessee, we permit the assessee to withdraw the appeal.

5.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on this 19th day of April 2022.

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