BADSHA RAYSING KHOKAD,,AURANGABAD vs. PRINCIPAL COMMISSSIONER OF INCOME TAX, NASHIK- 1, NASHIK

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ITA 383/PUN/2024Status: DisposedITAT Pune09 July 2024AY 2019-20Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal allowed the assessee's prayer for withdrawal of the appeal. The appeal was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263. The assessee later filed an application requesting to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn upon their request.

Which sections of the Income-tax Act were involved?

Section 263

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 Kyur Patel
Hearing: 09.07.2024Pronounced: 09.07.2024

ORDER

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