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

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ITA 919/PUN/2018Status: HeardITAT Pune19 April 2022AY 2012-133 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee sought permission to withdraw the captioned appeal before the ITAT. The assessee stated that they did not intend to press the appeal and wished to withdraw it.

What were the issues?

Whether the assessee is allowed to 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 her 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 Suvarna D. Shah Ref: Appeal No. ITA/920/PUN/2018 – PAN ASSPA 7403 D 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In the result, the appeal of the assessee is dismissed as withdrawn.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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