AZAM ALI KHAN,PUNE vs. INCOME TAX OFFFICER WARD 11(1) PUNE, PUNE

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ITA 331/PUN/2024Status: DisposedITAT Pune17 April 2024AY 2016-17Bench: SHRI SATBEER SINGH GODARA (Judicial Member)3 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 The appeal was accordingly dismissed as withdrawn.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 for assessment year 2016-17 against an order from the National Faceless Appeal Centre. During the hearing, the assessee requested permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal, which was granted by the Tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

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

Before: SHRI SATBEER SINGH GODARA

Hearing: 21.03.2024Pronounced: 17.04.2024

ORDER This assessee’s appeal for assessment year 2016-17, arises against the National Faceless Appeal Centre [in short the “NFAC”] Delhi’s Din and Order No. ITBA/NFAC/S/250/2023-24/ 1054459557(1), dated 19.07.2023, involving proceedings u/s. 143(3) r.w.s. 147 of the Income Tax Act, 1961 (in short “the Act”).

Heard both the parties. Case file perused.

2.

During the course of hearing, appellant’s letter dated nil seeks permission of the tribunal for withdrawal of the appeal reading as under :

2 ITA.No.331/PUN./2024

3.

Learned DR has no objection.

4.

I, therefore, dismiss the appeal of the assessee as withdrawn in above terms. Ordered accordingly.

Order pronounced in the open Court on 17.04.2024.

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