What did the Tribunal hold?

The Tribunal allowed the assessee's request to withdraw the appeal. The grounds raised by the assessee were dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for Assessment Year 2007-08. The assessee's counsel submitted a letter requesting to withdraw the appeal as per client's instructions.

What were the issues?

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

Arjun Shamdas Bhagtani vs ACIT | ITAT Pune 2018

Income Tax Appellate Tribunal, SMC BENCH, PUNE

Before: SHRI D. KARUNAKARA RAO, AM

For Appellant: Shri C.H. Naniwadekar

For Respondent: Shri Pankaj Garg

Hearing: 17.05.2018Pronounced: 17.05.2018

PER D. KARUNAKARA RAO, AM :

This is the appeal filed by the assessee against the order of CIT(A)-5,

Pune, dated 29-07-2016 for the Assessment Year 2007-08.

At the outset, Ld. Counsel for the assessee filed a letter dated

17-05-2018 seeking permission of the Bench to withdraw the appeal. The

contents of said letter read as under :

“I have received instructions from the client not to press the grounds involved. As such, I request your permission to withdraw the said appeal. “

On perusal of the contents of the above letter and having no objection

from the side of Ld. DR, I allow the request of the assessee to withdraw the

appeal. Accordingly, the grounds raised by the assessee are dismissed as

‘withdrawn’.

2 ITA No.2494/PUN/2016 Arjun Shamdas Bhagtani

In the result, appeal of the assessee is dismissed.

Order pronounced on this 17th day of May, 2018.

Sd/- (D.KARUNAKARA RAO) लेखा सद� / ACCOUNTANT MEMBER पुणे / Pune; �दनांक Dated : 17th May, 2018. Satish

आदेश आदेश क� आदेश आदेश क� क� �ितिलिप क� �ितिलिप �ितिलिप अ�ेिषत �ितिलिप अ�ेिषत अ�ेिषत/Copy of the Order is forwarded to : अ�ेिषत

अपीलाथ� / The Appellant; 1. ��यथ� / The Respondent; 2. आयकर आयु�(अपील) / The CIT(A)-5, Pune 3. आयकर आयु� / The CIT-5, Pune 4. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, पुणे “SMC” / 5. DR ‘SMC’, ITAT, Pune; गाड� फाईल / Guard file. 6.

आदेशानुसार आदेशानुसार आदेशानुसार/ BY ORDER,स आदेशानुसार

स�यािपत �ित //True Copy// //True Copy// Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune

ARJUN SHAMDAS BHAGTANI,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,

What did the Tribunal hold?

What were the facts?

What were the issues?

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