M/S. SAIRUNG DEVELOPERS & PROMOTERS PVT.LTD,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 6, PUNE

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ITA 94/PUN/2018Status: DisposedITAT Pune18 July 2022AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The assessee's authorized representative stated that the appellant company does not wish to press the grounds of appeal. The Departmental Representative had no objection to the appeal being dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2012-13, which confirmed additions on account of travelling expenses and unexplained wealth tax. The assessee later decided not to press the grounds of appeal.

What were the issues?

Whether the additions made on account of travelling expenses and unexplained wealth tax were justified. The appeal was dismissed as withdrawn by the assessee.

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, “B”

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

For Appellant: Shri Hari Krishna – AR
For Respondent: Shri Rajarshi Dwivedy – DR
Hearing: 05/07/2022Pronounced: 18/07/2022

ORDER

PER DR. DIPAK P. RIPOTE, AM:

1.

This appeal filed by the Assessee is directed against the order of ld.Commissioner of Income Tax(Appeals)-4, Pune which is against an order under section 143(3) of the Act, 1961, for the A.Y. 2012-13 dated 27.10.2017. The assessee has raised the following grounds of appeal: “1. The Ld. CIT-A erred in confirming the addition of Rs.15,00,000/- on account of travelling expenses.

2. The Ld. CIT-A erred in confirming the addition of Rs.72,567/- on account of unexplained claim of Wealth Tax.”

2. At the outset of hearing before this Bench, Shri Hari Krishan, AR of the assessee present for the assessee submitted that the appellant company do not want to press the grounds of appeal, hence, the appeal may be dismissed as withdrawn.

A.Y. 2012-13 M/s.Sairung Developers & Promoters Pvt. Ltd., Vs. DCIT [A]

3.

On the other hand the learned Departmental Representative (DR) submits that he has no objection, if the appeal of the assessee is dismissed as withdrawn.

4.

In the result, the appeal filed by the Assessee stands dismissed as ‘withdrawn’. Order pronounced in the open Court on 18th July, 2022.

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