SIDDHASHRAM RICE MILLS CLUSTER PVT LTD,BUXAR vs. PR.CIT-1, PATNA

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ITA 48/PAT/2021Status: DisposedITAT Patna15 May 2023AY 2015-162 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee's authorized representative requested to withdraw the appeal. Consequently, the Tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263. The assessee's authorized representative later stated that the Assessing Officer accepted the assessee's claim of loss, and thus the assessee had no further grievance.

What were the issues?

Whether the appeal filed by the assessee should be dismissed as withdrawn based on the assessee's request.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “PATNA BENCH, PATNA

Before: Shri Sanjay Garg & Shri Rajesh Kumar

Before Shri Sanjay Garg, Judicial Member and Shri Rajesh Kumar, Accountant Member Assessment Year: 2015-16 Siddhashram Rice Mills Cluster Pvt. Ltd....…..........…..........….…… Appellant The Lane Side of Makhanbhog, Ram Bagh, Buzar, Bihar-802101. [PAN: AANCS9363G] vs. ITO, Ward-1(5), Buzar…..............…………........….....…...…..…..... Respondent Appearances by: None appeared on behalf of the appellant. Smt. Rinku Singh, CIT-DR, appeared on behalf of the Respondent. Date of concluding the hearing : March 06, 2023 Date of pronouncing the order : May 15, 2023 आदेश / ORDER संजय गग�, �या�यक सद�य �वारा / Per Sanjay Garg, Judicial Member: The present appeal has been preferred by the assessee against the order dated 10.02.2021 of the Principal Commissioner of Income Tax-1, Patna [hereinafter referred to as ‘CIT(A)’] passed u/s 263 of the Income Tax Act (hereinafter referred to as the ‘Act’).

2.

No one has put in appearance on behalf of the assessee. However, a letter dated 28.02.2023 has been received from the ld. AR of the assessee, whereby, it has been stated that pursuant to the aforesaid revision order passed by the ld. PCIT in the set aside assessment proceedings, the claim of the assessee of loss of Rs.6,32,95,764/- has been accepted by the Assessing Officer, therefore, the assessee has no more grievance against the impugned order passed by the ld. PCIT u/s 263 of the Act. The assessee may be Assessment Year: 2015- Siddhashram Rice Mills Cluster Pvt. Ltd allowed to withdraw the present appeal. In view of the above requests of the ld. AR of the assessee vide letter dated 28.02.2023, the appeal of the assessee is hereby dismissed as withdrawn.

4.

In the result, the appeal of the assessee stands dismissed as withdrawn. Kolkata, the 15th May, 2023. Sd/- Sd/- [Rajesh Kumar] [Sanjay Garg] लेखा सद�य/Accountant Member �या�यक सद�य/Judicial Member Dated:15.05.2023. RS Copy of the order forwarded to: 1. Siddhashram Rice Mills Cluster Pvt. Ltd 2. ITO, Ward-1(5), Buzar 3. CIT (A)- 4. CIT- , 5. CIT(DR),

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