HON SHRI BABANRAO PACHPUTE VICHARDHARA TRUST GROUP OF INSTITUTION KASHTI,KASHTI vs. COMMISSIONER OF INCOME TAX APPEALS, NATIONAL FACELESS APPEAL CENTRE DELHI
ITA 581/PUN/2024Status: DisposedITAT Pune13 August 2024AY 2012-13Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)2 pages
AI SummaryWithdrawn
What did the Tribunal hold?
The Tribunal granted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn due to the filing of the wrong appeal.
What were the facts?
The assessee filed an appeal with the ITAT, Delhi, but later realized it was the wrong bench. The assessee's registered business address is in Ahmednagar, Maharashtra.
What were the issues?
The primary issue was whether the assessee should be permitted to withdraw the appeal due to a procedural error in filing it with the incorrect tribunal bench.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE
Before: SHRI R. K. PANDA & SHRI VINAY BHAMORE
For Appellant: Shri Prasad R. Kulkarni
For Respondent: Shri Keyur Patel
Hearing: 13.08.2024Pronounced: 13.08.2024
ORDER
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