APPASAHEB BABURAO LONKAR,PUNE vs. INCOME-TAX OFFICER, PUNE

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ITA 1367/PUN/2017Status: DisposedITAT Pune25 April 2022AY 2011-124 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 Tribunal allowed the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT Pune for AY 2011-12. The assessee subsequently filed a withdrawal petition stating that a related appeal had already been decided.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to a prior decision on a related matter.

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, “A” BENCH, PUNE

Before: SHRI S.S.GODARA, JM & SHRI DR. DIPAK P. RIPOTE, AM

Hearing: 20.04.2022Pronounced: 25.04.2022

आदेश / ORDER

PER S. S. GODARA, JM :

1.

This assessee’s appeal for A.Y. 2011-12 is directed against the CIT(A) - 3, Pune’s order dated 25/01/2017 in case No. PN/CIT(A) -3 /Wd 4(4),Pn/109/2016-17 involving proceeding u/s. 143(3) r.w.s.147 of the Income Tax Act, 1961 ; in short "the Act. Heard both the parties. Case file perused.

2.

It emerges at the outset the assessee has filed its withdrawal petition dated 19.04.2022 containing the following averments.

“Before ITAT ‘A’ bench, Pune. In the matter of Shir Appasaheb Baburao Lonkar 56/2/2 Aryavart Society, Shivajinagar Pune 411005. Hearing fixed on 20-04-2022. Sir, It is requested to allow me to withdraw the appeal fixed for hearing on 19-04-2022. The appeal of the assessee No. ITAT 888/Pun/2018 has been decided vide order dt. 02-01-2019.

The copy of the order enclosed.”

3.

The Revenue is fair enough in not objecting the forgoing withdrawal averments. Ordered accordingly.

4.

This assessee’s appeal is dismissed as withdrawn in above terms. Order pronounced in the Open Court on this 25th day of April, 2022.

Sd/- Sd/- S (DR.DIPAK P.RIPOTE) (S.S. GODARA) लेखध सदस्य/ ACCOUNTANT MEMBER न्यधनयक सदस्य/JUDICIAL MEMBER पपणे / Pune; ददनधांक / Dated : 25th April, 2022. Ashwini आदेश की प्रनतनलनप अग्रेनषत / Copy of the Order forwarded to : अपऩलधथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. 3. The CIT(A)-3, Pune. 4. The Pr.CIT-2,Pune. 5. नवभधगऩय प्रनतनननध, आयकर अपऩलऩय अनधकरण, “ए” बेंच, पपणे / DR, ITAT, “A” Bench, Pune. गधर्ा फ़धइल / Guard File. 6.

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