BALAJI MADHAVRAO MALWADE,PANVEL vs. NATIONAL FACELESS APPEAL CENTRE, DELHI., DELHI

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ITA 1190/PUN/2023Status: DisposedITAT Pune07 March 2024AY 2014-15Bench: SHRI SATBEER SINGH GODARA (Judicial Member)3 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. The learned Departmental Representative had no objection to the withdrawal.

What were the facts?

The assessee filed an appeal for assessment year 2014-15 against an order passed under section 147 read with section 144 of the Income Tax Act. The assessee subsequently sought permission to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed before the tribunal.

Which sections of the Income-tax Act were involved?

Section 147,Section 144

AI-generated summary — verify with the full judgment below

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

Before: SHRI SATBEER SINGH GODARA

Hearing: 07.03.2024Pronounced: 07.03.2024

BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER I.T.A.No.1190/PUN./2023 [E-APPEAL] Assessment Year 2014-2015 Shri Balaji Madhavrao Malwade, Tarang, 2nd Floor, Plot No.33, Sector-10, The National Faceless Appeal vs. Khanda Colony, Centre. New Panvel (West)–410 206. Delhi Maharashtra. PAN ACUPM4749A (Appellant) (Respondent) For Assessee : Shri Kishor B Phadke For Revenue : Shri Basavaraj Hiremath Date of Hearing : 07.03.2024 Date of Pronouncement : 07.03.2024 ORDER PER SATBEER SINGH GODARA, J.M. : This assessee’s appeal for assessment year 2014-15, arises against the National Faceless Appeal Centre [in short the “NFAC”] Delhi’s Din and Order No. ITBA/NFAC/S/250/2023- 24/1055372984(1), dated 24.08.2023, involving proceedings u/s.147 r.w.s144 of the Income Tax Act, 1961 (in short “the Act”).

Heard both the parties. Case file perused.

2.

During the course of hearing, Mr. Phadke vide letter dated 06.03.2024, seeks permission of the tribunal for withdrawal of the appeal reading as under :

2 ITA.No.1190/PUN./2023

3.

Learned DR has no objection.

4.

I, therefore, dismiss the appeal of the assessee as withdrawn in above terms.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

3 ITA.No.1190/PUN./2023 Order pronounced in the open Court on 07.03.2024.

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