GANGA HOUSING PRIVATE LIMITED,POONA CLUB vs. PCIT (CENTRAL) PUNE, SALISBURY PARK, PUNE

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ITA 658/PUN/2024Status: DisposedITAT Pune12 December 2024AY 2017-2018Bench: SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)2 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 Tribunal allowed the assessee's request to withdraw the appeals. The Revenue did not object to the withdrawal application.

What were the facts?

The assessee filed three appeals against orders passed by the PCIT under Section 263 of the Income-Tax Act for assessment years 2017-18, 2018-19, and 2019-20. The assessee subsequently applied to withdraw these appeals.

What were the issues?

Whether the assessee's appeals should be withdrawn. The primary issue was the procedural aspect of allowing the withdrawal of appeals.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI R.K. PANDA & MS. ASTHA CHANDRA

For Appellant: Shri Krishna Gujarathi
Hearing: 12.12.2024Pronounced: 12.12.2024

आदेश / ORDER

PER BENCH : These three appeals filed by the assesseee are directed against the separate orders dated 09.02.2024 of the PCIT (Central), Pune passed u/s.263 of the Income-Tax Act, 1961 relating to the assessment years 2017-18, 2918-19 and 2019-20 respectively.

2.

The assessee filed an application seeking withdrawal of the above appeals for which the ld. DR has no objection. Accordingly, the request of the assessee seeking withdrawal of the appeals is permitted. The appeals are therefore dismissed as ‘Withdrawn’.

3.

In the result, all the three appeals filed by the assessee are dismissed.

Pronounced in the open court on 12.12.2024.

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