THE DHAMRA PORT COMPANY LTD.,BHUBANESWAR vs. PCIT-1 BHUBANESWAR, BHUBANESWAR

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ITA 66/CTK/2022Status: HeardITAT Cuttack23 May 2023AY 2017-182 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal accepted the assessee's request for withdrawal of the appeal. Consequently, the appeal filed by the assessee was dismissed.

What were the facts?

The assessee filed an appeal against the order of the Principal Commissioner of Income Tax. The assessee's authorized representative requested to withdraw the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee, which led to its dismissal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 263,Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK

Before: SHRI GEORGE MATHAN & SHRI RAMIT KOCHAR

Hearing: 23/05/2023Pronounced: 23/05/2023

O R D E R Per Bench : This is an appeal filed by the assessee against the order of the ld. Pr.CIT, Bhubaneswar-1, passed in ITBA/REV/F/REV5/2021- 22/1040566839(1), dated 10.03.2022 for the assessment year 2017-2018.

2.

Though none appeared on behalf of the assessee today, however, a letter dated 14.04.2023 filed by the ld. AR of the assessee is placed on record enclosing a copy of the consequential assessment order passed u/s.143(3) r.w.s.263 r.w.s144B of the Act, dated 21.03.2023. In the said letter, the ld.AR has requested for withdrawal of the appeal. Accordingly, the request of the ld. AR is accepted and the appeal of the assessee is dismissed as withdrawn.

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