SMT. RADHIKA SHRIKRISHNA HALDANKAR,KOLHAPUR vs. INCOME TAX OFFICER, KOLHAPUR

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ITA 450/PUN/2017Status: DisposedITAT Pune12 April 2018AY 2006-073 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee's authorized representative requested to withdraw the appeal. The Revenue had no objection to the withdrawal. The Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed a return of income after a notice under section 148. The Assessing Officer determined a higher total income. The CIT(A) granted partial relief, and the assessee appealed further.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the CIT(A)'s order.

Which sections of the Income-tax Act were involved?

Section 148,Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

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

For Appellant: Shri M.K. Kulkarni, Shri Ajay Modi
Hearing: 12.04.2018Pronounced: 12.04.2018

आदेश / ORDER

PER ANIL CHATURVEDI, AM

1.

This appeal filed by the assessee is emanating out of order of Commissioner of Income-Tax (Appeal) –1, Kolhapur dated 27/12/2016 for the assessment year 2006-07.

2 ITA No.450/PUN/2017 A.Y.2006-07

2.

The relevant facts as culled out from the material on record are as

under:-

Assessee is an individual. In response to the notice u/s.148 of the

Income Tax Act, 1961 (hereinafter referred to as ‘the Act’), Assessee filed its

return of income on 15.07.2013 declaring total income of Rs.5,36,070/-. The

case was selected for scrutiny and thereafter assessment was framed u/s

143(3) r.w.s 147 of the Act vide order dated 27.03.2014 and the total income

was determined at Rs.30,57,793/-. Aggrieved by the orders of Assessing

Officer, assessee carried the matter before Ld. CIT(A), who granted partial relief

to the assessee. Aggrieved with the orders of Ld. CIT(A), assessee is now in

appeal before us.

3.

On the date of hearing, Ld. A.R., Shri M.K Kulkarni filed a letter dated

12.04.2018 submitting that assessee wants to withdraw the appeal. Revenue

has no objection in assessee withdrawing the appeal.

4.

We have heard the rival submissions and perused the material on record.

In view of the aforesaid request of Ld.A.R, the appeal of the assessee is

dismissed as withdrawn.

5.

In the result, the appeal of the assessee is dismissed.

Order pronounced in the open Court on the 12th day of April, 2018.

Sd/- Sd/- (SUSHMA CHOWLA) (ANIL CHATURVEDI) �या�यक सद�य/JUDICIAL MEMBER लेखा सद�य/ACCOUNTANT MEMBER

पुणे / Pune; �दनांक / Dated : 12th April, 2018 SB

3 ITA No.450/PUN/2017 A.Y.2006-07

आदेश क� ��त�ल�प अ�े�षत / Copy of the Order forwarded to : अपीलाथ� / The Appellant. 1. ��यथ� / The Respondent. 2. 3. The CIT(Appeal)-1, Kolhapur. 4. The pr. CIT-1, Kolhapur. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, “एक-सद�य” ब�च, 5. पुणे / DR, ITAT, “SMC” 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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