SANJAY RAMCHANDRA YADAV,KOLHAPUR vs. INCOME-TAX OFFICER, WARD - 1(3), KOLHAPUR
What did the Tribunal hold?
The Tribunal considered the assessee's request to withdraw the appeal. The Revenue had no objection to the withdrawal. Therefore, the appeal was dismissed as withdrawn.
What were the facts?
The assessee filed an appeal before the ITAT Pune Bench for the assessment year 2010-11. On the date of hearing, the assessee submitted a letter requesting to withdraw the appeal.
What were the issues?
The primary issue was whether the assessee's request to withdraw the appeal should be granted.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, PUNE BENCH “SMC”, PUNE
Before: SHRI ANIL CHATURVEDI, AM
आदेश/ORDER
PER ANIL CHATURVEDI, AM:
The appeal filed by the assessee is emanating out of the order of the Pr. Commissioner of Income-Tax (Appeals) – 1, Kolhapur dt.20.09.2017 for the assessment year 2010-11.
On the date of hearing, assessee filed a letter dt.24.10.2018 wherein he submitted that he wanted to withdraw the appeal. Revenue
has no objection in assessee’s withdrawing the appeal.
ITA No.2479/PUN/2017
I have heard the Ld.D.R. and perused the material on record. In view of the request of assessee to withdraw the appeal, appeal of the assessee is dismissed as withdrawn.
In the result, the appeal of the assessee is dismissed.
Order pronounced in open Court on 24th day of October, 2018.
Sd/- (ANIL CHATURVEDI) लेखा सद�य / ACCOUNTANT MEMBER
पुणे Pune; �दनांक Dated : 24th October, 2018. Yamini
आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent 3. CIT(A)-1, Kolhapur. 4. Pr. CIT-1, Kolhapur. 5 �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, “एक सद�य” / DR, ITAT, “SMC” Pune; 6. गाड� फाईल / Guard file.
आदेशानुसार/ BY ORDER // True Copy // व�र�ठ �नजी स�चव / Sr. Private Secretary आयकर अपील�य अ�धकरण ,पुणे / ITAT, Pune.
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