NEERAJ TILAKRAJ GARG,AURANGABAD vs. PRINCIPAL COMMISSIONER OF INCOME-TAX - 2,

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ITA 947/PUN/2016Status: DisposedITAT Pune07 February 2018AY 2011-122 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted the assessee's request 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 The appeal was dismissed as having been withdrawn.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 Pr. Commissioner of Income Tax under section 263 of the Income-tax Act. The assessee's representative later filed a letter seeking to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn, as requested by the assessee's representative.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

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

For Appellant: Shri M.K. Kulkarni
For Respondent: Ms. Nirupama Kotru, CIT
Hearing: 07.02.2018Pronounced: 07.02.2018

आदेश / ORDER

PER SUSHMA CHOWLA, JM:

The appeal filed by the assessee is against the order of Pr.CIT-2, Aurangabad, dated 29.02.2016 relating to assessment year 2011-12 against order passed under section 263 of the Income-tax Act, 1961 (in short ‘the Act’).

2 ITA No.947/PUN/2016 Shri Neeraj Tilakraj Garg

2.

The learned Authorized Representative for the assessee has filed a letter dated 07.02.2018 seeking permission to withdraw the captioned appeal, for which learned Departmental Representative for the Revenue has not 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 Thus, the appeal of assessee is dismissed as having been ‘withdrawn’.

3.

In the result, appeal of assessee is dismissed.

Order pronounced in open Court on this 7th day of February, 2018.

Sd/- Sd/- (D.KARUNAKARA RAO) (SUSHMA CHOWLA) ऱेखा सदस्य / ACCOUNTANT MEMBER न्याययक सदस्य / JUDICIAL MEMBER ऩुणे / Pune; ददनाांक Dated : 7th February, 2018. GCVSR आदेश की प्रयिलऱपप अग्रेपषि/Copy of the Order is forwarded to : 1. अऩीऱाथी / The Appellant; प्रत्यथी / The Respondent; 2. ववबागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, ऩुणे “फी” / DR 3. ‘B’, ITAT, Pune; गार्ड पाईऱ / Guard file. 4. आदेशािुसार/ BY ORDER, सत्यावऩत प्रतत //True Copy// वररष्ठ तनजी सधिव / Sr. Private Secretary आयकर अऩीऱीय अधधकरण ,ऩुणे / ITAT, Pune

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