TANMAN INVESTMENT SERVICE PVT.LTD.,JABALPUR vs. PR.CIT-1, JABALPUR

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ITA 14/JAB/2021Status: DisposedITAT Jabalpur05 May 2022AY 2016-172 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal accepted the assessee's request to withdraw the appeal. The assessee was agreeable to the adjustments made in the assessment and did not wish to continue litigation.

What were the facts?

The assessee filed an appeal against an order passed under section 263 of the Income Tax Act. The assessee later requested to withdraw the appeal as an assessment order pursuant to the section 263 order had been passed, and the assessee accepted the adjustments.

What were the issues?

Whether the assessee's appeal should be withdrawn based on their acceptance of the assessment order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JABALPUR BENCH, JABALPUR

Before: SHRI SANJAY ARORA, HON’BLE & SHRI MANOMOHAN DAS, HONBLE

For Respondent: Shri U.B. Mishra, CIT-DR
Hearing: 12/05/2022Pronounced: 12/05/2022

Per Sanjay Arora, AM

1.

This is an Appeal by the Assessee directed against the Order under section 263 of the Income Tax Act, 1961 (‘the Act’, hereinafter) in the assessee’s case for the Assessment Year (AY) 2016-17, dated 17/03/2021.

2.

At the outset, it was observed by the Bench that the assessee has, through his counsel, made a written request for permission to withdraw the appeal. The order pursuant to the sec. 263 order, it is stated, has since been passed. The assessee is agreeable to the adjustments made in assessment, and does not wish to litigate the same. The ld. CIT-DR fairly did not object to the said request by the assessee. 1 | P a g e

(A.Y. 2016-17) Tanam Investment Service Pvt. Ltd. vs. Pr.CIT

3.

Under the circumstances, we accordingly have no hesitation in, accepting the assessee’s plea, direct the withdrawal of its’ appeal. We decide accordingly.

4.

In the result, the assessee’s appeal is dismissed in limine. Order pronounced in open Court on May 12, 2022 Sd/- Sd/- (Manomohan Das) (Sanjay Arora) Judicial Member Accountant Member Dated: 12/05/2022 vr/- Copy to:

1. 1. The Appellant: Tanam Investment Service Pvt. Ltd., Simplex Estate, Nagpur Road, Madan Mahal, Jabalpur.

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