What did the Tribunal hold?

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

The assessee filed an appeal before the ITAT Pune for Assessment Year 2018-19. The assessee subsequently filed an application to withdraw the said appeal.

What were the issues?

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

Sanghvi Beauty & Technologies Pvt… vs PCIT | ITAT Pune 2024

Income Tax Appellate Tribunal, “B” BENCH, PUNE

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

For Respondent: Shri Ajay Kumar Keshari

आदेश / ORDER

PER ASTHA CHANDRA, JM :

The appeal filed by the assessee is directed against the order dated 13.03.2024 of the Ld. Principal Commissioner of Income Tax (Central), Pune pertaining to Assessment Year 2018-19.

The assessee has filed an application dated 18.10.2024 to withdraw the appeal. The relevant extract of the application reads as under : “We Sanghvi Beauty & Technologies Private Limited (‘the appellant’) refer to the appeal filed before Your Honour [ 21 October 2024. The appellant would like to withdraw the said appeal. The appellant humbly requests the Hon’ble Bench to consider the said request and oblige.”

The Ld. DR submitted that the Department has no objection in case the assessee wishes to withdraw the appeal.

In view of the above request of the assessee, the appeal is hereby dismissed as withdrawn.

In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 21st October, 2024.

SANGHVI BEAUTY & TECHNOLOGIES PVT LTD,PUNE vs. PCIT (CENTRAL), PUNE, PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

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