ANAND VIPIN SANGHAVI,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,

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ITA 1546/PUN/2015Status: DisposedITAT Pune02 January 2018AY 2010-112 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 The appeal was dismissed as having been withdrawn by the assessee.

What were the facts?

The assessee filed an appeal against a penalty levied under Section 271AAA of the Income-tax Act. The appeal was filed for the assessment year 2010-11.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal against the penalty order.

Which sections of the Income-tax Act were involved?

Section 271AAA

AI-generated summary — verify with the full judgment below

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

For Appellant: Shri Shekhar S. Shah
For Respondent: Shri Ajay Modi, JCIT
Hearing: 02.01.2018Pronounced: 02.01.2018

आदेश / ORDER

PER SUSHMA CHOWLA, JM:

The appeal filed by the assessee is against the order of CIT(A)-12, Pune, dated 23.09.2015 relating to assessment year 2010-11 against penalty levied under section 271AAA of the Income-tax Act, 1961 (in short ‘the Act’).

2 ITA No.1546/PUN/2015 Shri Anand Vipin Sanghavi

2.

The learned Authorized Representative for the assessee has filed a letter dated 02.01.2018 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 Thus, the appeal of assessee is dismissed as having been ‘withdrawn’.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 2nd day of January, 2018.

Sd/- Sd/- (ANIL CHATURVEDI) (SUSHMA CHOWLA) ऱेखा सदस्य / ACCOUNTANT MEMBER न्याययक सदस्य / JUDICIAL MEMBER ऩुणे / Pune; ददनाांक Dated : 2nd January, 2018. GCVSR आदेश की प्रयतलऱपप अग्रेपषत/Copy of the Order is forwarded to : 1. अऩीऱाथी / The Appellant; 2. प्रत्यथी / The Respondent; 3. आयकर आयुक्त(अऩीऱ) / The CIT(A)-12, Pune; The Pr.CIT Central, Pune; 4. ववभागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, ऩुणे “ए” / DR 5. ‘A’, ITAT, Pune; गार्ड पाईऱ / Guard file. 6. आदेशािुसार/ BY ORDER, सत्यावऩत प्रतत //True Copy// वररष्ठ तनजी सधिव / Sr. Private Secretary आयकर अऩीऱीय अधधकरण ,ऩुणे / ITAT, Pune

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