PRATHAMIK SHIKSHAK SAHAKARI BANK LTD,SATARA vs. ASSISTANT COMMISSIONER OF INCOME-TAX,SATARA CIRCLE -, SATARA

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ITA 217/PUN/2018Status: DisposedITAT Pune24 June 2021AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal granted permission to the appellant to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2010-11. The assessee's representative stated that they did not wish to pursue the appeal as the issue was pending in another appeal.

What were the issues?

The primary issue was whether the assessee should be allowed to withdraw their appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI INTURI RAMA RAO, AM & SHRI PARTHA SARATHI CHAUDHURY, JM

For Appellant: Shri M. K. Kulkarni
Hearing: 24.06.2021Pronounced: 24.06.2021

This is an appeal filed by the assessee directed against the order of the Learned Commissioner of Income Tax (Appeals)- 4, Pune (‘CIT(A)’ for short) dated 30.05.2017 for the assessment year 2010-11. 2. When the matter had come up for hearing today, the ld. AR for the appellant appearing through virtual hearing stated that he does not wish to prosecute the appeal as the same issue is subject matter of appeal in another appeal and sought permission to withdraw the above captioned appeal.

3.

On the other hand, the ld. Department Representative had expressed no objection to permit the withdrawal of the appeal.

4.

In the circumstances, we hereby grant permission to the appellant to withdraw the appeal. Accordingly, the above captioned appeal stands dismissed as withdrawn.

2

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn. Order pronounced in the open Court on this 24th day of June, 2021. (PARTHA SARATHI CHAUDHURY) (INTURI RAMA RAO) "याियक सद"य/JUDICIAL MEMBER लेखा सद"य/ACCOUNTANT MEMBER पुणे / Pune; "दनांक / Dated : 24th June, 2021. Sujeet आदेश क" "ितिलिप अ"ेिषत / Copy of the Order forwarded to : अपीलाथ" / The Appellant.

1.

""यथ" / The Respondent.

2.3.

The CIT(A)-4, Pune.

4.

The Pr. CIT-3, Pune. िवभागीय "ितिनिध, आयकर अपीलीय अिधकरण, “बी” ब"च, 5. पुणे / DR, ITAT, “B” Bench, Pune. गाड" फ़ाइल / Guard File. 6. आदेशानुसार / BY ORDER, //// Senior Private Secretary आयकर अपीलीय अिधकरण, पुणे / ITAT, Pune.

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