RAM SINGH MEWADA,MADHYA PRADESH vs. PRINCIPAL COMMISSIONER OF INCOME TAX, PCIT NASHIK - 1, NASHIK

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ITA 1159/PUN/2024Status: DisposedITAT Pune23 September 2024AY 2019-20Bench: SHRI SATBEER SINGH GODARA (Judicial Member), DR. DIPAK P. RIPOTE (Accountant 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 considered the assessee's request for withdrawal. The Revenue's representative objected to the withdrawal. The Tribunal proceeded to dismiss the appeal as withdrawn.

What were the facts?

The assessee filed an appeal before the ITAT for assessment year 2019-20. The appeal arose from proceedings under Section 143(3) of the Income Tax Act. The assessee subsequently sought permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn, despite the Revenue's objection.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

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

Before: SHRI SATBEER SINGH GODARA & DR. DIPAK P. RIPOTE

Hearing: 18.09.2024Pronounced: 23.09.2024

arises against the PCIT, Nashik-1, Nashik’s Din and Order No. ITBA/REV/F/REV5/2023-24/1063172333(1), dated 22.03.2024, in proceedings u/s. 143(3) of the Income Tax Act, 1961 (in short “the Act”).

Case called twice. None appears at assessee’s behest. He is accordingly proceeded ex-parte.

2.

During the course of hearing, the assessee vide letter dated 17.09.2024 seeks permission of the tribunal for withdrawal of it’s appeal as under :

2 ITA.No.1159/PUN./2024

3.

Learned DR has objection.

4.

We, therefore, dismiss the appeal of the assessee as withdrawn. Ordered accordingly.

Order pronounced in the open Court on 23.09.2024.

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