WIND FINANCIAL SERVICES PVT. LTD,DAMAN & DIU vs. PR. CIT, VALSAD

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ITA 314/SRT/2019Status: DisposedITAT Surat01 December 2021AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee, through a letter, expressed their wish not to press the appeal. The Departmental Representative did not object to this request.

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 did not appear for the hearing.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn due to non-appearance and a request to that effect.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM

For Respondent: Shri H P Meena, CIT(DR)
Hearing: 03/12/2021Pronounced: 03/12/2021

सुनवाईक�तार�ख/ Date of Hearing : 03/12/2021 घोषणाक�तार�ख/Date of Pronouncement : 03/12/2021 आदेश / O R D E R

PER Dr. A. L. SAINI, ACCOUNTANT MEMBER:

1.

The present appeal is preferred by the assessee challenging the impugned order dated 15.03.2019, passed by the learned Principal Commissioner of Income Tax, Valsad [in short “the PCIT”] under section 263 of the Income Tax Act, 1961 [hereinafter referred to as “the Act”].

2.

None appeared on behalf of the assessee. However, the assessee, by way of letter dated 02.12.2021 submitted that he does not wish to press this appeal, to which, the learned Departmental Representative (in short the “the ld. DR”) did not raise any objection. Consequently, we treat this appeal as withdrawn.

Assessment Year: 2014-15 Wind Financial Services P Ltd.

3.

In the result, the appeal of the assessee (in AY.2014-15) is dismissed as withdrawn.

Order is pronounced in the open court on 03/12/2021.

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