What did the Tribunal hold?

The Tribunal granted the assessee's request to withdraw the appeal. Therefore, the appeal filed by the assessee is dismissed as withdrawn.

The assessee filed an appeal before the ITAT for the assessment year 2009-2010. The appeal arose from proceedings under section 143(3) of the Income Tax Act. The assessee subsequently filed a letter seeking permission to withdraw the appeal.

What were the issues?

The primary issue was whether the assessee's appeal should be dismissed as withdrawn based on their request.

Fire Arcor Infrastrucute Pvt Ltd vs Asstt. Commissioner of Income Tax… | ITAT Nagpur 2023

Income Tax Appellate Tribunal, NAGPUR BENCH : NAGPUR

Before: SHRI SATBEER SINGH GODARA & DR. DIPAK RIPOTE

Hearing: 20.09.2023Pronounced: 28.09.2023

2010, arises against the CIT(A)-3, Nagpur’s Order No. CIT(A)- 3/618/2011-12, dated 05.02.2020, involving proceedings u/s.143(3) of the Income Tax Act, 1961 (in short “the Act”).

Heard both the parties. Case file perused.

Learned counsel representing the assessee has filed a letter dated 13.09.2023 seeking permission of the tribunal for withdrawal of the appeal as under :

2 I.T.A.No.95/NAG./2020 “Dated 13.09.2023 Registrar, Income Tax Appellate Tribunal, Nagpur.

Respected Sir, Sub: Application of withdrawal of Appeal.

Ref: In the case of Fire Arcor Infrastructure Pvt. Ltd.,- Appeal Nos.ITA.95/NAG/2020 for AY 2009-10 PAN AABCF0909M With due respect Appellant states that the Appeal’s matter is settled case. Therefore, Appellant wants to withdraw the appeal. Kindly allow the withdrawal and oblige.

Thanking you, Yours faithfully Sd/- CA R K Ganeriwala Counsel For Fire Arcor Infrastructure Pvt. Ltd., 9422310075 raviganeriwala@rediffmail.com”

Learned DR has no objection.

We, therefore, dismiss the appeal of the assessee as withdrawn.

Order pronounced in the open Court on 28.09.2023.

Sd/- Sd/- [DR. DIPAK P. RIPOTE] [SATBEER SINGH GODARA] ACCOUNTANT MEMBER JUDICIAL MEMBER Pune, Dated 28th September, 2023 VBP/-

3 I.T.A.No.95/NAG./2020 Copy to

FIRE ARCOR INFRASTRUCUTE PVT LTD,NAGPUR vs. ASSTT. COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2(1), NAGPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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