PRATIBHA PRAKASH PAWAR,SASWAD vs. ITO, WARD-7(1), PUNE`

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ITA 2003/PUN/2019Status: DisposedITAT Pune31 May 2022AY 2006-072 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted the assessee's application to withdraw the appeal and the revenue's lack of objection. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal for Assessment Year 2006-07 against an order passed under Section 143(3) read with Section 147 of the Income Tax Act. During the hearing, the assessee submitted an application to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the tribunal.

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” BENCH,

Before: SHRI R S SYAL & SHRI S.S.GODARA

For Appellant: Shri naveen Rander – AR
For Respondent: Shri M.G.Jasnani – DR
Hearing: 31/05/2022Pronounced: 31/05/2022

ORDER

PER S.S.Godara, JM:

1.

This Assessee’s appeal for the A.Y. 2006-07 is directed against the Commissioner of Income Tax(Appeals)-9, Pune’s order, dated 05.09.2019 passed in case no.PN/CIT(A)-9/Wd-7(1)/10110/2017-18 involving proceedings u/s 143(3) r.w.s 147 of the Income Tax Act, 1961 in short “the Act”.

The appeal came up for hearing on 31st May, 2022. At the time of 2. hearing, Shri naveen Rander, ld.Authorised Representative present for assessee. We find during the course of hearing at the outset that the assessee has submitted an application dated 30.05.2022 submitting therein that he does not wish to press for the instant case. He has sought to withdraw the instant appeal in other words.

A.Y. 2006-07 Mrs. Pratibha Prakash Pawar (A)

3.

The Revenue is equally fair is not objecting to the foregoing withdrawal proper. Ordered accordingly.

4.

This assessee’s appeal is dismissed as withdrawn in above terms. Order pronounced in the open Court on 31st May, 2022.

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