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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.

The assessee filed an appeal before the ITAT. During the hearing, the assessee requested to withdraw the appeal as it was inadvertently filed twice for the same assessment year and one appeal had already been decided.

What were the issues?

The primary issue was whether the assessee should be permitted to withdraw its appeal before the Tribunal.

Venugopal Foods Pvt Ltd, Satara vs DCIT | ITAT Pune 2022

Income Tax Appellate Tribunal, ‘B’ BENCH, PUNE

For Appellant: Smt. Deepa Khare

For Respondent: Shri M.G. Jasnani

ORDER

PER PARTHA SARATHI CHAUDHURY, JM :

This appeal preferred by the assessee emanates from the order of the ld. Commissioner of Income Tax (Appeals), Pune-4 dated 28-01-2019 for the Assessment Year 2008-09.

At the time of hearing, the assessee filed a letter dt. 13-06-2022 stating as under:

Sub: Request for withdrawal in case of Venugopal Foods P. Ltd. Respected Sir, The above appeal is fixed for hearing on 14-6-2022 before ‘A’ Bench. The appeal is advertently filed twice for A.Y 2008-09. The appeal vide No. 409/PN/2019 for A.Y 2008-09 has already been decided. I therefore request that the appeal may kindly be allowed to be withdrawn.”

The ld. DR has no objection in case the assessee wishes to withdraw the appeal.

Venugopal Foods Pvt. Ltd. A.Y. 2012-13

In view of the request made by the assessee, we permit the assessee to withdraw the appeal.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open Court on this 14th June 2022

VENUGOPAL FOODS PVT LTD,SATARA vs. DCIT, SATARA CIRCLE, SATARA

What did the Tribunal hold?

What were the facts?

What were the issues?

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