DALMIA BHARAT LIMITED,TIRUCHIRAPPALLI vs. PR. CIT SAMBALPUR, SAMBALPUR

PDF · subscribers
ITA 97/CTK/2022Status: HeardITAT Cuttack02 June 2023AY 2017-182 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal as requested. The withdrawal was based on the Assessing Officer passing an order giving effect to the Principal CIT's order, granting relief to the assessee.

What were the facts?

The assessee filed an appeal against an order passed by the Principal CIT under Section 263. The assessee subsequently sought to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal after a subsequent order provided relief. The Tribunal considered the withdrawal petition.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL,

Before: AND RAMIT KOCHAR

For Respondent: Shri M.K.Gautam, Pr. CIT (OSD)

O R D E R

Per George Mathan, JM George Mathan, JM

1.

This is an appeal filed by the assessee ag This is an appeal filed by the assessee against the order ainst the order u/s.263 of the Act passed by the Act passed by the ld Pr. CIT, Sambalpur, dated dated 26.3.2022 in Appeal No. ITBA/REV/F/REV5/2021 ITBA/REV/F/REV5/2021-22/1041607570(1) for the assessment year for the assessment year 2017-18.

2.

Vide petition dated Apr Vide petition dated April, 06, 2023, Shri Puneet Yadu D il, 06, 2023, Shri Puneet Yadu Dalmia, Managing Director of the assessee Managing Director of the assessee company has sought to withdraw the company has sought to withdraw the appeal on the ground that the Assessing Officer has passed the order dated appeal on the ground that the Assessing Officer has passed the order dated appeal on the ground that the Assessing Officer has passed the order dated 29.3.2023 giving effect to the order of the Ld. Pr. CIT u/s.263 , wherein, 29.3.2023 giving effect to the order of the Ld. Pr. CIT u/s.263 , wherein, 29.3.2023 giving effect to the order of the Ld. Pr. CIT u/s.263 , wherein,

P a g e 1 | 2 the assessee has been granted relief on the issues raised in the order u/s.263 of the Act, to which, ld Pr. CIT (OSD) did not have any objection.

3.

In view of above, we accede to the request of the assessee and permit to withdraw the appeal.

4.

In the result, appeal of the assessee stands dismissed as withdrawn.

Order dictated and pronounced in the open court on 02/06/2023. Sd/- sd/- (Ramit Kochar) (George Mathan) ACCOUNTANT MEMBER JUDICIAL MEMBER Cuttack; Dated 02/06/2023 B.K.Parida, SPS (OS) Copy of the Order forwarded to : 1. The Appellant : Dalmia Bharat Limited, Dalmia Puram, Lalgudi, Tiruchirapalli, Tamilnadu 2. The Respondent: Pr. CIT, Sambalpur 3. The CIT(A)-, Sambalpur 4. DR, ITAT, Cuttack 5. Guard file. //True Copy//

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →