SANJAY BABASAHEB PATIL,KOLHAPUR vs. ASSISTANT COMMISSIONER OF INCOME-TAX,(CENTRAL) CIRCLE, KOLHAPUR

ITA 34/PUN/2018Status: DisposedITAT Pune01 July 2021AY 2012-133 pages

AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the revenue had no objection to the withdrawal of the appeals. Consequently, the appeals were dismissed as having been withdrawn by the assessee.

What were the facts?

The assessee filed two appeals before the ITAT Pune for assessment years 2008-09 and 2012-13. The assessee's counsel informed the tribunal that the assessee intended to withdraw these appeals.

What were the issues?

The primary issue was the assessee's request to withdraw their pending appeals before the tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI R.S.SYAL, VP & SHRI PARTHA SARATHI CHAUDHURY, JM

For Appellant: Shri M.K. Kulkarni

For Respondent: Shri Sudhendu Das

Hearing: 01.07.2021Pronounced: 01.07.2021

आदेशानुसार / BY ORDER, // True Copy // धनजी सधचव / Private Secretary आयकर अपीलीय अधधकरण, पुणे / ITAT, Pune.

Date 1 Draft dictated on 01.07.2021 Sr.PS/PS 2 Draft placed before author 01.07.2021 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr.PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr.PS/PS 7 Date of uploading of order Sr.PS/PS 8 File sent to Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order

Recent GST High Court judgments

Search GST case law →