M/S. MAHARASHTRA ERECTORS PVT.LTD,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 9, PUNE

PDF · subscribers
ITA 1063/PUN/2018Status: DisposedITAT Pune11 July 2022AY 2009-102 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal allowed the assessee to withdraw both appeals. Consequently, the appeals filed by the assessee were dismissed as withdrawn.

What were the facts?

The assessee company filed two appeals against the orders of the CIT(A) for AY 2009-10 and 2010-11. The assessee subsequently decided not to pursue these appeals and sought permission to withdraw them.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of appeals should be granted.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B”

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

For Respondent: Shri M.G.Jasanani - DR
Hearing: 07/07/2022Pronounced: 11/07/2022

ORDER PER DR. DIPAK P. RIPOTE, AM: These two appeals filed by the Assessee are directed against the separate orders of ld.Commissioner of Income Tax(Appeals)-6, Pune for the A.Y. 2009-10 & 2010-11, passed under section 143(3) r.w.s 147 of the Income Tax Act, 1961 [hereinafter also called as “the Act”] dated 16.02.2018 & 12.02.2018 respectively.

1.

These two appeals came up for hearing on 7th June, 2022. 2. The assessee submitted separate letters both dated 13.06.2022 and submitted that the assessee company has decided not to pursue both appeals under consideration and further sought permission for withdrawal of both the appeals.

& 1064/PUN/2018 for A.Y. 2009-10 & 10-11 M/s.Maharashtra Erectors Pvt. Ltd., vs. Dy.CIT, Circle-9, Pune [A]

3.

The ld.Departmental Representative [ld.DR] appearing for the Revenue has no objection if both the appeals of assessee are dismissed as withdrawn.

4.

We allow the assessee to withdraw both the appeals.

5.

In the result, both appeals of the assessee are dismissed as withdrawn. Order pronounced in the open Court on 11th July, 2022.

More judgments on Section 147

All 49,210 judgments and leading authorities on Section 147 →

Recent GST High Court judgments

Search GST case law →