NELSON GLOBAL PRODUCTS INDIA PVT LTD,PUNE vs. DCIT CIRCLE 2, PUNE, PUNR

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ITA 849/PUN/2024Status: DisposedITAT Pune05 August 2024AY 2020-21Bench: SHRI INTURI RAMA RAO (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)2 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal granted permission to the appellant company to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee company filed an appeal against an order of the Addl/JCIT(A). The assessee later realized they had filed the appeal twice, once online and once physically, leading to duplication. Therefore, the assessee intended to withdraw the current appeal.

What were the issues?

The primary issue was the duplication of appeal filings by the assessee, leading to a request for withdrawal.

AI-generated summary — verify with the full judgment below

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

Before: SHRI INTURI RAMA RAO & MS. ASTHA CHANDRA

For Appellant: Shri Saurabh Kulkarni
For Respondent: Shri Abdesh Kr. Jha
Hearing: 05.08.2024Pronounced: 05.08.2024

आदेश / ORDER

PER INTURI RAMA RAO, AM:

1.

This is an appeal filed by the appellant company directed against the order of Addl/JCIT(A)-4, Bengaluru dated 28.02.2024 for the assessment year 2020-21.

2.

At the outset, the ld. Authorised Representative made a statement at the Bar that the appellant company filed appeal against the impugned order twice, one through online e-filing and the other in physical mode, thus resulting in duplication. Therefore, the appellant company intends to withdraw the present appeal filed by it.

3.

On the other hand, the ld. Departmental Representative had expressed ‘No objection’ to permit the withdrawal of the appeal.

4.

In the circumstances, we hereby grant permission to the appellant company to withdraw the appeal. Accordingly, the captioned appeal stands dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced on this 05th day of August, 2024.

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