What did the Tribunal hold?

The Tribunal granted permission to the assessee to withdraw the appeal. The appeal was accordingly dismissed as withdrawn.

The assessee filed an appeal against the order of the Pr.CIT for the assessment year 2019-20. Subsequently, the assessee submitted a letter requesting to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

Cheeli Bapuji, Andhra Pradesh vs PCIT | ITAT Pune 2024

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

Before: SHRI INTURI RAMA RAO & SHRI VINAY BHAMORE

For Respondent: Shri Keyur Patel, CIT-DR

Hearing: 09.07.2024Pronounced: 09.07.2024

This is an appeal filed by the assessee directed against the order of Pr.CIT, Nashik-1, dated 28.12.2023 for the assessment year 2019-20. 2. At the outset, we find the appellant filed a letter dated 08.07.2024 seeking permission to withdraw the above captioned appeal, the contents of which read as under :

“I, the above named have filed an appeal for A.Y.2019-20 bearing Appeal No.384/PUN/2024, as I do not want to pursue the said Appeal, I request your Honor’s to kindly allow me to withdraw the said Appeal No.384/PUN/2024 for AY 2019-20.”

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

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 Accordingly, the above captioned appeal stands dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced on this 09th day of July, 2024.

CHEELI BAPUJI,ANDHRA PRADESH vs. PRINCIPAL COMMISSIONER OF INCOME TAX, NASHIK - 1, NASHIK

What did the Tribunal hold?

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What were the issues?

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