CUMMINS COLLEGE OF ENGINEERING FOR WOMEN,PUNE vs. ADDITIONAL COMMISSIONER OF INCOME-TAX,

PDF · subscribers
ITA 1014/PUN/2016Status: DisposedITAT Pune22 February 2018AY 2011-122 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal considered the assessee's written request to withdraw the appeal. The Revenue had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal against an order related to the assessment year 2011-12. The assessee subsequently filed an application to withdraw the appeal.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 272A(2)(k),Section 274,Section 200(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI D. KARUNAKARA RAO, AM & SHRI VIKAS AWASTHY, JM

For Respondent: Dr. Vivek Agrawal

आदेश / ORDER

PER VIKAS AWASTHY, JM :

The appeal has been filed by the assessee against the order of Commissioner of Income Tax (Appeals)-10, Pune dated 11-02-2016 passed u/s. 272A(2)(k)/274 r.w.s. 200(3) of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) for the assessment year 2011-12.

2 ITA No. 1014/PUN/2016, A.Y. 2011-12

2.

The assessee has filed an application dated 21-02-2018 to withdraw the appeal. The relevant extract of the application reads as under : “Above referred Appeal has been filed by us, however we would like to inform you that we are withdrawing this appeal. We request you to treat this appeal as withdrawn.”

3.

Dr. Vivek Agrawal representing the Department submitted that the Department has no objection in case the assessee wishes to withdraw the appeal.

4.

In view of the written request made by the assessee/appellant the appeal is dismissed as withdrawn.

Order pronounced in open Court after hearing of the appeal on Thursday, the 22nd day of February, 2018.

Sd/- Sd/- (डी. करुणाकरा राव/D. Karunakara Rao) (ववकास अवस्थी / Vikas Awasthy) ऱेखा सदस्य / ACCOUNTANT MEMBER न्याययक सदस्य / JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 22nd February, 2018 RK आदेश की प्रयिलऱवऩ अग्रेवषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. आयकर आयुक्त (अऩीऱ) / The CIT(A)-10, Pune 3. आयकर आयुक्त / The CIT(TDS), Pune 4. ववभागीय प्रयतयनधध, आयकर अऩीऱीय अधधकरण, “बी” बेंच, 5. ऩुणे / DR, ITAT, “B” Bench, Pune. गाडड फ़ाइऱ / Guard File. 6. //सत्यावऩत प्रयत // True Copy// आदेशानुसार / BY ORDER,

यनजी सधचव / Private Secretary, आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune

More judgments on Section 272A(2)(k)

All 249 judgments and leading authorities on Section 272A(2)(k) →

Recent GST High Court judgments

Search GST case law →