M/S FUTURE COLONIZERS & CONSTRUCTION PVT. LTD.,SANGRUR vs. PR. CIT-3, LUDHIANA

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ITA 28/CHANDI/2018Status: DisposedITAT Chandigarh05 October 2021AY 2014-153 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal noted that the Revenue had no objection to the withdrawal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee preferred an appeal against an order passed by the Principal Commissioner of Income Tax. The assessee's counsel later filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 263(1)

AI-generated summary — verify with the full judgment below

आदेशानुसार/ By order,

सहायकपंजीकार/ Assistant Registrar A.Y. 2014-15 Page 3 of 3 Draft dictated 11.10.2021 Sr.PS Draft placed before author 11.10.2021 Sr.PS Approved Draft comes to the Sr.PS/PS 11.10.2021 Sr.PS Order signed and pronounced on 11.10.2021 File sent to the Bench Clerk 11.10.2021 Sr.PS Date on which file goes to the AR Date on which file goes to the Head Clerk. Date of dispatch of Order.

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