What did the Tribunal hold?

The Tribunal noted that the assessee had sought withdrawal of the appeal and the Revenue had no objection. Consequently, the appeal was dismissed as withdrawn.

The assessee filed an appeal before the ITAT. The case was called twice, and no one appeared on behalf of the assessee. The assessee had previously filed a letter seeking permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request for withdrawal of their appeal before the tribunal, with no objection from the revenue.

Askari Infotech Private Limited vs CIT | ITAT Pune 2024

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

Before: SHRI SATBEER SINGH GODARA & SHRI GD PADMAHSHALI,

Hearing: 31.05.2024Pronounced: 31.05.2024

Date of Hearing : 31.05.2024 Date of Pronouncement : 31.05.2024 ORDER PER SATBEER SINGH GODARA, J.M. :

This assessee’s appeal for assessment years 2012- 2013, arise against the National Faceless Appeal Centre [in short the “NFAC”] Delhi’s Din and Order No.ITBA/NFAC/S/ 250/2023-24/1058655235(1), dated 11.12.2023, involving proceedings u/s.144 of the Income Tax Act, 1961 (in short “the Act”).

Case called twice. None appears at assessee’s behest.

However, the assessee vide letter 04th March, 2024 seeks permission of the tribunal for withdrawal of it’s appeal reading as under :

2 ITA.No.378/PUN./2024

3 ITA.No.378/PUN./2024

Learned DR has no objection.

We, therefore, dismiss the appeal of the assessee as withdrawn in above terms.

Order pronounced in the open Court on 31.05.2024 Sd/- Sd/- [GD PADMAHSHALI] [SATBEER SINGH GODARA] ACCOUNTANT MEMBER JUDICIAL MEMBER Pune, Dated 31st May, 2024 VBP/-

4 ITA.No.378/PUN./2024 Copy to

ASKARI INFOTECH PRIVATE LIMITED,PUNE vs. COMMISSIONER OF INCOME TAX APPEALS, NEW DELHI

What did the Tribunal hold?

What were the facts?

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Which sections of the Income-tax Act were involved?

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