M/S. SHREE SAI TRADERS,BEED vs. COMMISSIONER OF INCOME-TAX,

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ITA 2183/PUN/2016Status: DisposedITAT Pune28 November 2018AY 2009-103 pages
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 The appeal was dismissed as withdrawn.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 against an order passed by the CIT under section 263 of the Income-tax Act. The assessee subsequently filed a letter seeking withdrawal of the appeal.

What were the issues?

Whether the assessee's request for withdrawal of appeal should be allowed.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

Before: SHRI R.S. SYAL & SHRI VIKAS AWASTHY

For Appellant: Shri M.K. Kulkarni
For Respondent: Ms. Nandita Kanchan

आदेश / ORDER PER R.S.SYAL, VP : This appeal by the assessee arises out of the order passed by the CIT, Aurangabad u/s 263 of the Income-tax Act, 1961 (hereinafter also called `the Act’) on 20-03-2014 in relation to the Assessment Year 2009-10.

2.

At the outset, the ld. Counsel for the assessee filed a letter dated 28-11-2018 seeking withdrawal of the appeal. The

2 ITA No.2183/PUN/2016 M/s. Shree Sai Traders

reason for such withdrawal as mentioned in the said letter

reads as under :

“This appeal is against order passed by CIT under section 263 of the Act. The Hon’ble ‘SMC” Bench Pune in ITA No.2184/PUN/2016 while deciding the appeal for A.Y. 2009-10 under section 143(3) r.w.s. 263 has allowed the appeal of this assessee. In view of this it is requested to allow me to withdraw the appeal and oblige.”

3.

On perusal of the above letter and having no objection

from the side of ld. DR, we allow the request of the assessee to

withdraw the appeal.

4.

In the result, appeal of the assessee is dismissed as ‘withdrawn’.

Order pronounced in the Open Court on 28th November, 2018.

Sd/- Sd/- (VIKAS AWASTHY) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT

पुणे Pune; �दनांक Dated : 28th November, 2018 सतीश

3 ITA No.2183/PUN/2016 M/s. Shree Sai Traders

आदेश क� क� क� �ितिलिप क� �ितिलिप �ितिलिप अ�ेिषत �ितिलिप अ�ेिषत अ�ेिषत/Copy of the Order is forwarded to: अ�ेिषत आदेश आदेश आदेश

1.

अपीलाथ� / The Appellant; 2. ��यथ� / The Respondent; 3. आयकर आयु�(अपील) / The CIT (Appeals), Aurangabad 4. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, पुणे “बी बी बी” / DR ‘B’, ITAT, Pune; बी 5. गाड� फाईल / Guard file. // True copy //

आदेशानुसार/ BY ORDER, आदेशानुसार आदेशानुसार आदेशानुसार

// True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune

Date 1. Draft dictated on 28-11-18 Sr.PS 2. Draft placed before author 28-11-18 3. Draft proposed & placed before the second member 4. Draft discussed/approved by Second Member. 5. Approved Draft comes to the Sr.PS/PS 6. Kept for pronouncement on 7. File sent to the Bench Clerk 8. Date on which file goes to the AR 9. Date on which file goes to the Head Clerk. 10. Date of dispatch of Order. *

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