What did the Tribunal hold?

The assessee's Authorized Representative sought permission to withdraw the appeal. The Departmental Representative did not object to this request. The Tribunal granted the prayer and dismissed the appeal as withdrawn.

The assessee filed an appeal against the order of the Commissioner of Income Tax (Appeals) relating to block assessment years 1997-98 to 2003-04. The appeal was filed under section 158BC(c) of the Income-tax Act, 1961.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

Indira Sadanand Shetty vs ACIT | ITAT Pune 2018

Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE

For Appellant: Shri A.V. Iyer

For Respondent: Shri Ajay Modi

Hearing: 17.05.2018Pronounced: 17.05.2018

PER SUSHMA CHOWLA, JM:

The appeal filed by the assessee is against the order of Commissioner of Income Tax (Appeals)-12, Pune, dated 26.10.2015 relating to block assessment years 1997-98 to 2003-04 against order passed under section 158BC(c) of the Income-tax Act, 1961 (in short ‘the Act’).

The learned Authorized Representative for the assessee has filed a letter dated 17.05.2018 seeking permission to withdraw the captioned appeal, for which learned Departmental Representative for the Revenue has not 2 objected. Accordingly, the prayer of the learned Authorized Representative for the assessee is granted. Thus, the appeal of assessee is dismissed as having been ‘withdrawn’.

In the result, appeal of assessee is dismissed.

Order pronounced in open Court on this 17th day of May, 2018. (ANIL CHATURVEDI) (SUSHMA CHOWLA) ऱेखा सदस्य / ACCOUNTANT MEMBER न्याययक सदस्य / JUDICIAL MEMBER ऩुणे / Pune; ददनाांक Dated : 17th May, 2018. RK आदेश की प्रयतलऱपप अग्रेपषत/Copy of the Order is forwarded to : अऩीऱाथी / The Appellant; 1. प्रत्यथी / The Respondent;

2.3.

The Commissioner of Income Tax (Appeals)-12, Pune;. 4 The Pr. C.I.T. Central, Pune; ववभागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, ऩुणे “ए” / DR 5. ‘A’, ITAT, Pune; गार्ड पाईऱ / Guard file. 6. आदेशािुसार/ BY ORDER, सत्यावऩत प्रतत //// तनजी सधिव / Private Secretary आयकर अऩीऱीय अधधकरण ,ऩुणे / ITAT, Pune

INDIRA SADANAND SHETTY,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,

What did the Tribunal hold?

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What were the issues?

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