RUBY HALL CLINIC KARMACHARI SAHAKARI PAT SANSTHA MARYADIT,PUNE vs. PCIT, PUNE-4, PUNE

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ITA 1150/PUN/2023Status: DisposedITAT Pune08 March 2024AY 2018-19Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)3 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal permitted the appellant to withdraw the appeal as requested. The appeal was dismissed as withdrawn.

What were the facts?

The appellant, Ruby Hall Clinic Karmachari Sahakri Patsanstha Maryadit, filed an appeal against an order of the Principal Commissioner of Income Tax. The appellant subsequently submitted a letter requesting to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal should be allowed to be withdrawn by the appellant.

AI-generated summary — verify with the full judgment below

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

Before: SHRI INTURI RAMA RAO & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Shri Deepak S. Sasar
For Respondent: Shri Ajay Kumar Keshari
Hearing: 08.03.2024Pronounced: 08.03.2024

आदेश / ORDER

PER INTURI RAMA RAO, AM :

1.

This is an appeal filed by the appellant directed against the order of ld. Principal Commissioner of Income Tax, Pune-4 dated 24.03.2023 for the Assessment Year 2018-19.

2.

At the outset, the ld. Counsel for the appellant submitted a letter dt.06.03.2024 and do not want to pursue the same for the reasons mentioned therein. He thus prayed for treating the same as ‘withdrawal’ of the appeal. The ld. DR has no objection for its withdrawal. Therefore, we permit the appellant to withdraw the appeal.

3.

In the result, the appeal of the appellant is dismissed as ‘withdrawn’. Order pronounced on this 08th day of March, 2024.

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