SMT. VARSHA ULHASRAO RUDRAWAR,BEED vs. PR. COMMISSIONER OF INCOME-TAX,-2, AURANGABAD

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ITA 817/PUN/2018Status: DisposedITAT Pune11 July 2022AY 2013-142 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal allowed the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Pr. Commissioner of Income Tax under section 263 of the Income Tax Act. During the hearing, the assessee's authorized representative requested permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 263

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: Smt. J.P.Chandekar – AR
For Respondent: Shri M.G.Jasanani - DR
Hearing: 07/07/2022Pronounced: 11/07/2022

ORDER

PER DR. DIPAK P. RIPOTE, AM:

1.

This appeal filed by the Assessee is directed against the order of ld.Pr.Commissioner of Income Tax-2, Pune for the A.Y. 2013-14 passed under section 263 of the Income Tax Act, 1961 [hereinafter also called as “the Act”] dated 20.03.2018.

The appeal came up for hearing on 7th June, 2022. At the time 2. of hearing, Smt.J.P.Chandekar, ld.Authorised Representative(ld.AR) present for assessee. The ld.AR submitted that as per the Instruction of his client, this appeal may be permitted to be withdrawn and further prayed for withdrawal of the appeal. She filed letter dated 06.07.2022 requesting for withdrawal.

A.Y. 2013-14 Smt. Varsha Ulhasrao Rudrawar Vs. Pr.CIT-2 (A)

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