GLOBAL ADVERTISEMENT SERVICES PRIVATE LIMITED,PUNE vs. INCOME TAX OFFICER,
What did the Tribunal hold?
The tribunal granted the assessee's prayer to withdraw the appeal. The appeal was dismissed as having been withdrawn.
What were the facts?
The assessee filed an appeal against an order passed by the Income Tax Officer. The assessee subsequently filed a letter seeking permission to withdraw the appeal.
What were the issues?
The primary issue was the assessee's request to withdraw the appeal, which was granted by the tribunal.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE
PER SUSHMA CHOWLA, JM:
The appeal filed by the assessee is against the order of ITO, Ward 1(4), Pune, dated 08.02.2016 relating to assessment year 2012-13 passed under section 143(3) r.w.s. 144C(1) of the Income-tax Act, 1961 (in short ‘the Act’).
The assessee has filed a letter dated 06.02.2018 seeking permission to withdraw the captioned appeal, for which learned Departmental Representative for the Revenue has not objected. Accordingly, the prayer of 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 Thus, the appeal of assessee is dismissed as having been ‘withdrawn’.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 21st day of February, 2018. (ANIL CHATURVEDI) (SUSHMA CHOWLA) ऱेखा सदस्य / ACCOUNTANT MEMBER न्याययक सदस्य / JUDICIAL MEMBER ऩुणे / Pune; ददनाांक Dated : 21st February, 2018. GCVSR आदेश की प्रयतलऱपप अग्रेपषत/Copy of the order is forwarded to : The Appellant;
The Respondent;
The DRP, Pune;
The DIT (TP/IT), Pune;
The DR ‘A’, ITAT, Pune;
Guard file. 6. आदेशािुसार/ BY ORDER, सत्यापऩत प्रतत //// वररष्ठ तनजी सचिव / Sr. Private Secretary आयकर अऩीऱीय अचधकरण ,ऩुणे / ITAT, Pune
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