Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Income Tax Appellate Tribunal - Pune

Parag Milk Foods Pvt. Ltd,, Pune vs Assistant Director Of Income-Tax, Cpc, ... on 10 January, 2023

        IN THE INCOME TAX APPELLATE TRIBUNAL
                 PUNE BENCH "B" : PUNE

 BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER
                             AND
         DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER

                   ITA.No.170/PUN./2022
                  Assessment Year 2019-20

Parag Milk Foods Limited,            The ADIT, CPC,
Awasari Phata, Village-
                                     I.T. Department,
Manchar, Tal-Ambegaon,
Dist. Pune. Maharashtra.       vs.   Bengaluru.
PAN AABCP0425G
                                     PIN 560 500
PIN - 410 503
         (Appellant)                       (Respondent)

                For Assessee : Shri Suhas Bora
                For Revenue : Shri M.G. Jasnani

             Date of Hearing : 19.12.2022
     Date of Pronouncement : 10.01.2023

                            ORDER

PER SATBEER SINGH GODARA, J.M.

This assessee's appeal for the assessment year 2019- 20, arises against the CIT(A), Pune-11, Pune's order dated 07.01.2022, passed in DIN & Order No.ITBA/APL/S/250/ 2021-22/1038530537(1), involving proceedings under Section 154 of the Income Tax Act, 1961 (in short "the Act").

2. Heard both the parties. Case file perused.

3. We find at the outset that the assessee has filed it's application seeking to withdraw the instant appeal as follows :

"The Applicant submits as under : 2
ITA.No.170/PUN./2022 Parag Milk Foods Pvt. Ltd., Pune.
1) The hearing of the aforesaid appeal is fixed on 19.12.2022.

2) Appellant wish not to press the grounds raised in appeal and wish to withdraw an appeal filed.

3) Accordingly, the appellant prays your honour to permit the appellant to withdraw the said appeal. With sincere apologies for the inconvenience caused."

4. The Revenue is fair enough in not objecting to the assessee's instant withdrawal prayer.

5. This assessee's appeal is dismissed as withdrawn in above terms. Ordered accordingly.

Order pronounced in the open Court on 10.01.2023.

 Sd/-                             Sd/-
[DR. DIPAK P. RIPOTE]            [SATBEER SINGH GODARA]
ACCOUNTANT MEMBER                     JUDICIAL MEMBER

Pune, Dated 10th January, 2023 VBP/-

Copy to

1. The appellant

2. The respondent

3. The Ld. CIT(A) concerned.

4. The CIT concerned

5. D.R. ITAT, Pune "B" Bench, Pune

6. Guard File.

//By Order// Assistant Registrar, ITAT, Pune Benches Pune.