MANGALAM PHOSPHATES LIMITED,AHMEDNAGAR vs. INCOME TAX OFFICER, WARD-2, AHMEDNAGAR

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ITA 370/PUN/2024Status: DisposedITAT Pune10 July 2024AY 2022-2023Bench: SHRI INTURI RAMA RAO (Accountant Member), 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 The appeal was accordingly dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order for AY 2022-23. The assessee subsequently sought to withdraw the appeal as the issue was settled by a rectification order under Section 154.

What were the issues?

Whether an appeal can be withdrawn if the underlying issue has been settled by a rectification order.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

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

Before: SHRI INTURI RAMA RAO & SHRI VINAY BHAMORE

For Respondent: Shri Ramnath P. Murkunde
Hearing: 09.07.2024Pronounced: 10.07.2024

PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 08.02.2024 passed by Ld. CIT(A)/NFAC for the assessment year 2022-23. 2. When the matter had come up for hearing, the appellant filed a letter seeking permission to withdraw the above captioned appeal on the ground that the issue involved in this appeal stand settled by the final rectification order u/s 154 of the IT Act dated 02.05.2024 and the appellant do not want to pursue the matter further. The 2 appellant also filed copy of rectification order u/s 154 of the IT Act dated 02.05.2024. 3. On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of the appeal.

4.

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 Accordingly, the above captioned appeal stands dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee stands dismissed as ‘withdrawn’. Order pronounced in the open Court on 10th day of July, 2024. (INTURI RAMA RAO) JUDICIAL MEMBER पुणे / Pune; "दनांक / Dated : 10th July, 2024. Sujeet आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.

1.

""यथ" / The Respondent.

2.3.

The Pr. CIT concerned. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, “A” ब"च, 4. पुणे / DR, ITAT, “A” Bench, Pune. गाड" फ़ाइल / Guard File. 5. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.

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