SUMMA REAL MEDIA PVT. LTD,BHUBANESAR vs. PR.CIT-1, BHUBANESWAR

PDF · subscribers
ITA 19/CTK/2022Status: HeardITAT Cuttack02 February 2023AY 2016-172 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 assessee's authorized representative stated that they did not wish to press the appeal. Consequently, the appeal filed by the assessee was dismissed as not pressed.

What were the facts?

The assessee filed an appeal against the order of the Principal Commissioner of Income Tax (Pr. CIT) passed under Section 263 of the Income Tax Act for the assessment year 2016-17. The assessee's authorized representative appeared before the tribunal.

What were the issues?

Whether the appeal filed by the assessee should be pressed or dismissed. The assessee chose not to press the appeal.

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: ARUN KHODPIA & ARUN KHODPIA & ARUN KHODPIA

For Appellant: Shri K.K.Bal, AR
For Respondent: Shri M.K.Gautam
Hearing: 2/02Pronounced: 2/02

O R D E R Per Bench This is an appeal filed by the assessee ag This is an appeal filed by the assessee against the order of the ld Pr. ainst the order of the ld Pr. CIT passed u/s.263 of the Act, passed u/s.263 of the Act, dated 22.3.2021 22.3.2021 in Appeal No. ITBA/REV/F/REV5/2020 ITBA/REV/F/REV5/2020-21/1031663670(1) for the assessment year for the assessment year 2016- 17.

2.

Shri K.K.Bal, ld AR appeared for the assessee and Shri M.K.Gautam, Shri K.K.Bal, ld AR appeared for the assessee and Shri M.K.Gautam, Shri K.K.Bal, ld AR appeared for the assessee and Shri M.K.Gautam, ld CIT DR appeared for the revenue. ld CIT DR appeared for the revenue.

3.

At the time of hearing, ld AR of the assessee submitted that he does At the time of hearing, ld AR of the assessee submitted that he does At the time of hearing, ld AR of the assessee submitted that he does not wish to press the appeal and has endorsed in the appeal folder to that sh to press the appeal and has endorsed in the appeal folder to that sh to press the appeal and has endorsed in the appeal folder to that P a g e 1 | 2 effect. Consequently, the appeal filed by the assessee is dismissed as not pressed.

4.

In the result, appeal of the assessee stands dismissed.

Order dictated and pronounced in the open court on 02/02/2023.

1.

Sd/- sd/- (Arun Khodpia) (George Mathan) ACCOUNTANT MEMBER JUDICIAL MEMBER Cuttack; Dated 02/02/2023 B.K.Parida, SPS (OS) Copy of the Order forwarded to : 1. The Appellant : Summa Real Media Pvt Ltd., Plot No.195, Dharama Vihar, Khandagiri, Bhubaneswar 2. The Respondent: Pr. CIT, Bhubaneswar-1 3. The CIT(A)-1, Bhubaneswar 5. DR, ITAT, Cuttack 6. 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 →