PRADIP DATTATRAYA LANGDE,PUNE vs. COMMISISONER OF INCOME-TAX : 6,

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ITA 1193/PUN/2015Status: DisposedITAT Pune23 May 2018AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the revenue had no objection to the withdrawal. Therefore, the appeal was dismissed as having been withdrawn by the assessee.

What were the facts?

The assessee filed an appeal against an order passed under section 263 of the Income Tax Act. The assessee later filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the revisionary order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

For Appellant: Shri D.V Jayade
For Respondent: Shri O.A. Mao
Hearing: 23.05.2018Pronounced: 23.05.2018

आदेश / ORDER

PER SUSHMA CHOWLA, JM

The appeal filed by the assessee is against the order of Commissioner of Income Tax-6, Pune dated 30.03.2015 relating to assessment year 2010-11 passed under section 263 of the Income Tax Act, 1961 ( in short ‘the Act’)

2 ITA No.1193/PUN/2015 A.Y. 2010-11

2.

The assessee has filed an application dated 23.05.2018 seeking withdrawal of the appeal. The Ld. DR for Revenue has raised no objection on assessee’s withdrawing the present appeal. In view of application made by assessee, the appeal is dismissed as having been 'withdrawn'.

3.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open Court on this 23rd day of May, 2018.

Sd/- Sd/- (ANIL CHATURVEDI) (SUSHMA CHOWLA) लेखा सद�य/ACCOUNTANT MEMBER �या�यक सद�य/JUDICIAL MEMBER

पुणे / Pune; �दनांक / Dated : 23rd May, 2018 SB आदेश क� ��त�ल�प अ�े�षत / Copy of the Order forwarded to :

अपीलाथ� / The Appellant. 1. ��यथ� / The Respondent. 2. 3. The CIT-6, Pune. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, “बी” ब�च, 4. पुणे / DR, ITAT, “B” Bench, Pune. गाड� फ़ाइल / Guard File. 5.

// True Copy // आदेशानुसार / BY ORDER,

�नजी स�चव /Private Secretary आयकर अपील�य अ�धकरण, पुणे / ITAT, Pune.

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