DHARMAVARAM CO-OPERATIVE TOWN BANK LIMITED,ANANTHAPUR vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-1, ANANTHAPUR

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ITA 1240/HYD/2018Status: DisposedITAT Hyderabad03 February 2021AY 2013-142 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 noted that the assessee had obtained relief in the appeal against the consequential order passed by the AO. Therefore, the assessee sought to withdraw the present appeal as they had no further grievance.

What were the facts?

The assessee filed an appeal before the ITAT against an order passed by the CIT(A) under Section 263 of the Income Tax Act. The assessee later filed an application to withdraw the appeal.

What were the issues?

The primary issue was the withdrawal of the appeal by the assessee after obtaining relief in a related matter.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘ B ‘ Bench, Hyderabad

Before: Smt. P. Madhavi Devi & Shri A. Mohan Alankamony

Hearing: 03/02/2021Pronounced: 03/02/2021

This is assessee’s appeal for the A.Y 2013-14 against the order of the CIT (A)-Kurnool, dated 20.03.2018 u/s 263 of the I.T. Act.

2.

When the matter came up for hearing, the learned Counsel for the assessee filed an application stating that in the appeal against the consequential order passed by the AO u/s 143(3) r.w.s. 263 of the I.T. Act, the first appellate authority allowed the assessee’s appeal and therefore, sought permission to withdraw this appeal before us.

3.

Taking the above contentions of the assessee into consideration, the appeal of the assessee is dismissed as withdrawn as the assessee has got the relief in the order passed by the first appellate authority i.e. the CIT (A) in the appeal filed against the consequential order u/s 143(3) r.w.s. 263 of the I.T. Act and the assessee has no further grievance in the matter.

4.

In the result, assessee’s appeal is dismissed.

Order pronounced in the Open Court on 3rd February, 2021.

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