LATA MANGESHKAR MEDICAL FOUNDATION,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, EXEMPTION CIRCLE, PUNE

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ITA 439/PUN/2020Status: DisposedITAT Pune24 August 2022AY 2015-163 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's request to withdraw the appeal and, with no objection from the Revenue, granted permission. The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2015-16. The assessee later filed a letter seeking permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI INTURI RAMA RAO & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri Nikhil S. Pathak
For Respondent: Shri Hitendra B. Ninawe
Hearing: 24.08.2022Pronounced: 24.08.2022

ORDER

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