SOLANKE PRAKASH SUNDERRAO (HUF),PUNE vs. INCOME-TAX OFFICER, WARD - 7(4), PUNE

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ITA 1293/PUN/2018Status: DisposedITAT Pune07 July 2022AY 2013-143 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 assessee requested to withdraw the appeal due to the old age of the matter and inability to find relevant papers. The department did not oppose the withdrawal request.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2013-14. The assessee subsequently filed a letter seeking to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to loss of relevant documents.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

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

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

For Appellant: Shri Rajiv Thakkar
For Respondent: Shri M.G. Jasnani

Assessee by Shri Rajiv Thakkar Revenue by Shri M.G. Jasnani Date of hearing 04-07-2022 Date of pronouncement 07-07-2022 आदेश / ORDER

PER S.S. GODARA, JM :

1.

This assessee‟s appeal for AY 2013-14 arises against the CIT(A)-8, Pune‟s order dated 06-06-2018 passed in case No. PN/CIT(A)-8/ITO,Wd.7(4)/310/2018-19/108 involving proceedings under Section 143(3) of the Income Tax Act, 1961, in short „the Act‟.

Heard both the parties. Case file perused. 2. It emerges at the outset that the assessee has filed its even dated letter seeking to withdraw the instant appeal as follows:

2 Solanke Prakash Sunderrao (HUF)

The appellant had filed the above referred appeal on 28/09/2018, wherein there were additions made on account of expenses made to earn Agricultural Income and additions as given in capital account. In respect of the above, we respectfully submit that the matter being very old the appellant is unable to find papers relating to the issue involved. The accountant of the appellant has also changed in between and so the appellant is unable to find relevant papers required for the appeal. In view of this the appellant requests to withdraw the above mentioned appeal filed and therefore this petition is being moved. It is requested that permission be granted to withdraw the appeal.

3.

The department is fair enough in not opposing to the assessee‟s foregoing withdrawal request. Ordered accordingly.

4.

This assessee‟s appeal is dismissed as withdrawn in foregoing terms.

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