NITIN PRABHAKR BHAGWAT,PUNE vs. PR. COMMISSIONER OF INCOME-TAX, 5, PUNE

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ITA 412/PUN/2020Status: DisposedITAT Pune10 January 2022AY 2015-163 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 as the subsequent order by the AO resolved the issue. The Tribunal allowed the withdrawal request.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax. Subsequently, the Assessing Officer passed an order under Section 143(3) read with Section 263, allowing the assessee's contentions.

What were the issues?

Whether the assessee should be allowed to withdraw the appeal when the subsequent order has resolved the dispute.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH, ‘A’ PUNE – VIRTUAL COURT

Before: SHRI R.S. SYAL & SHRI S.S.VISWANETHRA RAVI

For Appellant: Shri Pramod Shingte
For Respondent: Shri Mohit Jain

आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अदिकरण ,पुणे / ITAT, Pune

Date 1. Draft dictated on 10-01-2022 Sr.PS 2. Draft placed before author 10-01-2022 Sr.PS 3. Draft proposed & placed before JM the second member 4. Draft discussed/approved by JM Second Member. 5. Approved Draft comes to the Sr.PS Sr.PS/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.

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