COOPER CORPORATION PVT. LTD.,SATARA vs. PRINCIPAL COMMISSIONER OF INCOME-TAX : 3,

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ITA 1040/PUN/2016Status: DisposedITAT Pune22 May 2018AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee had applied for withdrawal of the appeal and the revenue had no objection. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

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

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their application.

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 Krishna Gujarathi
For Respondent: Shri O.A. Mao
Hearing: 22.05.2018Pronounced: 22.05.2018

आदेश / ORDER

PER SUSHMA CHOWLA, JM

The appeal filed by the assessee is against the order of Pr. Commissioner of Income Tax-3, Pune dated 16.03.2016 relating to assessment year 2011-12 passed under section 263 of the Income Tax Act, 1961 ( in short ‘the Act’)

2 ITA No.1040/PUN/2016 A.Y. 2011-12

2.

The assessee has filed an application dated 22.05.2018 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 In view of application made by assessee, the appeal is dismissed as having been 'withdrawn'.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 22nd 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 : 22nd 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 Pr. CIT-3, 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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