M/S JASMER PACK LTD.,SIRMOUR vs. PR. CIT, SHIMLA

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ITA 1601/CHANDI/2018Status: DisposedITAT Chandigarh02 February 2021AY 2014-152 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal allowed the assessee's request to withdraw the appeal. The consequential assessment proceeding resulted in no adjustment to the assessee's income.

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 subsequently sought to withdraw the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw an appeal when the consequential assessment led to no change in income.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

आदेश/Order

PER ANNAPURNA GUPTA, ACCOUNTANT MEMBER:

1.

This appeal by assessee has been directed against the order dated 01.11.2018 of the Pr. Commissioner of Income Tax, Shimla u/s 263 of the Income Tax Act, 1961 (hereinafter referred to as Act).. 2. The ld. counsel submitted that the assessee does not want to pursue the present appeal and seeks permission to withdraw

ITA -1601/CHD/2018 A.Y. 2014-15 Page 2 of 2 the same since the assessment framed in the consequential proceeding to Section 263 resulted in no adjustment to the income of the assessee and pursuing the appeal would be a mere academic exercise.

3.

The ld. Sr.DR has no objection to the withdrawal of the appeal by the assessee.

4.

In view of the submission of ld. counsel for the assessee, the appeal of the assessee is dismissed as withdrawn.

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