What did the Tribunal hold?

The tribunal noted that the assessee did not wish to press the appeal and the Revenue did not contest this request. Therefore, the appeal was dismissed as withdrawn.

The assessee filed an appeal for AY 2014-15 against the CIT(A)'s order. The assessee no longer wished to press the appeal as the Assessing Officer's consequential order had granted substantial relief.

What were the issues?

Whether the assessee wishes to withdraw its appeal after receiving substantial relief from the Assessing Officer's consequential order.

Sahakar Maharshi Shankarrao… vs ACIT | ITAT Pune 2022

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

Before: SHRI S.S. GODARA & DR. DIPAK P. RIPOTE

For Appellant: Shri Prasanna Joshi

For Respondent: Shri M.G. Jasanani

Assessee by Shri Prasanna Joshi Revenue by Shri M.G. Jasanani Date of hearing 14-07-2022 Date of pronouncement 27-07-2022 आदेश / ORDER

PER S.S. GODARA, JM :

This assessee‟s appeal for AY 2014-15 arises against the CIT(A)- 9, Pune‟s order dated 07-12-2018 passed in case No. PN/CIT(A)-7- trf.from/CIT(A)-9 trf.in/10830/2014-15/236, involving proceedings under Section 143(3) of the Income Tax Act, 1961, in short „the Act‟.

Heard both the parties. Case file perused. 2. Learned counsel submits at the outset that the assessee is no more wishes to press for the instant appeal as the Assessing Officer‟s consequential order in furtherance to the CIT(A)‟s directions in para 5.3 of the impugned order, has granted substantial relief. The Revenue is equally fair in not contesting the assessee‟s foregoing request. Dismissed as withdrawn accordingly. 3. This assessee‟s appeal is dismissed as withdrawn in foregoing terms.

Order pronounced in the Open Court on 27th July, 2022.

Sd/- Sd/- (DIPAK P. RIPOTE) (S.S. GODARA) ACCOUNTANT MEMBER JUDICIAL MEMBER पुणे Pune; ददिधांक Dated : 27th July, 2022 GCVSR आदेश की प्रतिलिपि अग्रेपिि/Copy of the Order is forwarded to: अपीऱधर्थी / The Appellant; 1. प्रत्यर्थी / The Respondent; 2. 3. The CIT(A)-9, Pune 4. The Pr.CIT-6, Pune विभागीय प्रविविवि, आयकर अपीलीय अविकरण, पुणे “B” / 5. DR „B‟, ITAT, Pune 6. गार्ड फाईल / Guard file आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अविकरण ,पुणे / ITAT, Pune

Date 1. Draft dictated on 14-07-2022 Sr.PS 2. Draft placed before author 26-07-2022 Sr.PS 3. Draft proposed & placed before the JM second member 4. Draft discussed/approved by Second JM Member. 5. Approved Draft comes to the Sr.PS/PS Sr.PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order.

SAHAKAR MAHARSHI SHANKARRAO MOHITE PATIL SSK LIMITED,SOLAPUR vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 1, SOLAPUR

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