DUDHAGANGA NAGARI SAHAKARI PATSANSTHA LIMITED,PUNE vs. INCOME TAX OFFICER, WARD 2, AHMEDNAGAR

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ITA 2066/PUN/2025Status: DisposedITAT Pune06 January 2026AY 2018-19Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Income Tax Appellate Tribunal granted permission to the appellant to withdraw the appeal. Consequently, the appeal filed by the assessee stands dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the Ld. CIT(A)/NFAC for the assessment year 2018-19. During the hearing, the appellant's Authorized Representative sought permission to withdraw the appeal, to which the Departmental Representative had no objection.

What were the issues?

Whether the appellant's request to withdraw the appeal should be granted and the appeal dismissed as withdrawn.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

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

Before: SHRI R. K. PANDA & SHRI VINAY BHAMORE

For Appellant: Smt. Deepa Khare
For Respondent: Shri Basavaraj Hiremath
Hearing: 05.01.2026Pronounced: 06.01.2026

Assessment Year : 2018-19 Dudhaganga Nagari Sahakari Vs. ITO, Ward-2, Ahmednagar. Patsanstha Limited, Dudhganga Corner Pavbaki, Sukewadi Road, Sangamner, Dist. Ahmednagar- 422605. PAN : AAAAD2232N Appellant Respondent Assessee by : Smt. Deepa Khare Revenue by : Shri Basavaraj Hiremath Date of hearing 05.01.2026 : Date of pronouncement 06.01.2026 : आदेश / ORDER

PER VINAY BHAMORE, JM:

1.

This appeal filed by the assessee is directed against the order dated 21.11.2023 passed by Ld. CIT(A)/NFAC for the assessment year 2018-19.

2.

When the matter was called for hearing, Ld. AR for the appellant-assessee filed a letter seeking permission to withdraw the above captioned appeal for which Ld. DR has no objection.

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