MAHESH BHAGWAT CHAUDHARI,JALGAON vs. INCOME-TAX OFFICER,

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ITA 1248/PUN/2016Status: DisposedITAT Pune31 May 2018AY 2012-132 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the assessee wished to withdraw 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 Therefore, the appeal was dismissed as withdrawn.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 Commissioner of Income Tax (Appeals). The assessee subsequently filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's request to withdraw the appeal should be granted.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 153B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

For Appellant: Shri Nikhil Pathak
For Respondent: Shri J.P Chandrakar
Hearing: 31.05.2018Pronounced: 31.05.2018

आदेश / ORDER

PER SUSHMA CHOWLA, JM

The appeal filed by the assessee is against the order of Commissioner of Income Tax (Appeals)-12, Pune dated 22.03.2016 relating to assessment year 2012- 13 passed under section 143(3) r.w.s.153B of the Income Tax Act, 1961 ( in short ‘the Act’)

2 ITA No.1248/PUN/2016 A.Y. 2012-13

2.

The assessee has filed an application dated 31.05.2018 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 In view of application made by assessee, the appeal is dismissed as having been 'withdrawn'.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 31st 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 : 31st 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 (Appeals)-12, Pune. 4. The Pr. CIT (Central), Nagpur. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, “बी” ब�च, 5. पुणे / DR, ITAT, “B” Bench, Pune. गाड� फ़ाइल / Guard File. 6.

// True Copy //

आदेशानुसार / BY ORDER,

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

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