What did the Tribunal hold?

The assessee requested to withdraw the appeal. The revenue had no objection to the withdrawal. Therefore, the appeal was dismissed as withdrawn.

The assessee filed an appeal against the order of the CIT(A) for AY 2013-14. Subsequently, the assessee submitted a request letter seeking to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's request for withdrawal of the appeal should be granted.

Riddha Sushil Malik, Nashik vs ITO | ITAT Pune 2018

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

Before: SHRI D. KARUNAKARA RAO, AM

For Appellant: Shri Sanket Joshi

For Respondent: Shri Pankaj Garg

Hearing: 16.05.2018Pronounced: 16.05.2018

PER D. KARUNAKARA RAO, AM

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeal)-1, Nashik dated 01.02.2017 for the assessment year 2013-14. 2 A.Y.2013-14

The assessee has filed a request letter dated 15.05.2018 seeking withdrawal of the appeal and the contents of the request letter are as under:

“Sub: Request for withdrawal of appeal filed in the case of Smt. RidhaSushil Malik [ ITA No.887/PN/2017] fixed on 16.05.2018 before Hon'ble ‘SMC’ Bench. The assessee wishes to withdraw the present appeal filed by her. Accordingly, the assessee is hereby seeking permission from Hon'ble Bench for withdrawal of the appeal. The assessee would be grateful if the permission to withdraw of appeal is granted.”

The Ld. DR for Revenue has raised no objection on assessee’s withdrawing the present appeal.

In view of request made by assessee, the appeal is dismissed as withdrawn. Order pronounced in the open Court on 16th day of May, 2018. (डी.क"णाकरा राव/D. Karunakara Rao) लेखा सद"य / ACCOUNTANT MEMBER

पुणे / Pune; "दनांक / Dated : 16th May, 2018. SB आदेश क" ""त"ल"प अ"े"षत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.

""यथ" / The Respondent.

2.3.

The CIT(Appeal)-1, Nashik.

The Pr. CIT-1, Nashik.

"वभागीय ""त"न"ध, आयकर अपील"य अ"धकरण, “एक-सद"य” ब"च, पुणे / DR, ITAT, “SMC” Bench, Pune. गाड" फ़ाइल / Guard File. 6. //// आदेशानुसार / BY ORDER,

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

RIDDHA SUSHIL MALIK,NASHIK vs. INCOME-TAX OFFICER, NASHIK

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments