SATYA PAL DARYANI,JABALPUR vs. PR. COMMISSIONER OF INCOME TAX PCIT, JABALPUR-1, JABALPUR

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ITA 32/JAB/2022Status: DisposedITAT Jabalpur04 July 2023AY 2017-182 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal permitted the assessee to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed by the Principal CIT 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The primary issue was whether the assessee's appeal against the PCIT's order under section 263 should be allowed to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JABALPUR BENCH, JABALPUR

Before: SHRI. SUDHANSHU SRIVASTAVA & SHRI ANADEE NATH MISSHRA

For Appellant: Shri Anil Kumar Gupta, FCA
For Respondent: Shri Ravi Mehrotra, Sr

(A) Appeal vide 2017-18 against impugned order dated 09.03.2022 of learned PCIT, Jabalpur under section 263 of the Income Tax Act. B) At the very outset, it was noticed that the assessee has submitted an application dated 27.06.2023 in which request has been made by the appellant-assessee for permission to withdraw the present appeal. Learned Commissioner of Income Tax (Departmental Representative) has expressed no objection. Accordingly, we permit the assessee to withdraw the present appeal.

(C) In the result, the appeal of the assessee is dismissed as withdrawn. Order pronounced in the open Court on 04/07/2023.

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