BHIMASHANKAR SAHAKARI SAKHAR KARKHANA LTD,PUNE vs. ACIT CIRCLE-8, PUNE, PUNE

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ITA 16/PUN/2025Status: DisposedITAT Pune21 January 2026AY 2019-2020Bench: DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)5 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal acknowledged the rectification orders issued by the Assessing Officer that resolved the assessee's original grievance. As the assessee expressed a wish to withdraw the appeals due to the complete redressal of the issue, the tribunal permitted the withdrawal, and both appeals were accordingly dismissed as withdrawn.

What were the facts?

The assessee filed appeals contesting intimation orders under Section 143(1) that incorrectly computed Adjusted Total Income for Alternate Minimum Tax (AMT) by erroneously disallowing Section 80P deduction. Subsequent to the appeals, the Assessing Officer issued rectification orders under Section 154, which correctly excluded the Section 80P deduction, leading to a NIL tax demand and redressing the assessee's grievance.

What were the issues?

Whether the Centralized Processing Centre (CPC) incorrectly computed Adjusted Total Income for Alternate Minimum Tax (AMT) purposes by erroneously disallowing Section 80P deduction, and if subsequent rectification by the Assessing Officer redresses this grievance, warranting withdrawal of appeals.

Which sections of the Income-tax Act were involved?

Section 143(1),Section 154,Section 80P,Section 115JC,Section 80IA,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCHES “A” :: PUNE

Before: DR.DIPAK P. RIPOTE & SHRI VINAY BHAMORE

For Appellant: CA Hanmant Dattatry Dhavle
For Respondent: Smt Neha Thakur – (Virtual)
Hearing: 20/01/2026Pronounced: 21/01/2026

ORDER PER DR. DIPAK P. RIPOTE, AM: These two appeals filed by the Assessee are against the separate orders of ld.Addl./Joint Commissioner of Income Tax(Appeal)-2 Visakhapatnam passed under section 250 of the Income Tax Act, 1961 for A.Y.2016-17 and 2019-20 both dated 18.12.2024 respectively. Findings & Analysis : 2. At the outset of hearing, CA Hanmant Dattatry Dhavle ld.AR for the Assessee submitted that Assessing Officer has passed a & 16/PUN/2025 [A] Rectification Order u/s.154 r.w.s 143(1) wherein the adjusted total income has been correctly recomputed by excluding the deduction under section 80P of the Act, hence, Assessee does not wish to pursue the present appeal thereby request to withdraw both the appeals. 2.1 Letter for A.Y.2016-17 reproduced as under :

& 16/PUN/2025 [A] 2.2 Letter for A.Y.2019-20 reproduced as under :

1.

2.3 The Assessee i.e.Bhimashankar Sahakari Sakhar Karkhana Ltd., vide letter dated 20.01.2026 requested to grant permission to 3 withdraw the appeal. The said letter is kept on record.

ITA Nos.15 & 16/PUN/2025 [A]

3.

On the other hand, the ld.Departmental Representative(ld.DR) of the Revenue did not object to the contention of the assessee and has no objection if both appeals of assessee are dismissed as withdrawn.

4.

In view of the above, we permit to withdraw both appeals of the assessee. Accordingly, grounds of appeal raised by the assessee in both appeals are dismissed as withdrawn.

5.

In the result, both appeals of the assessee are dismissed as withdrawn. Order pronounced in the open Court on 21 January, 2026.

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