AMULRAJJEWELLERS PRIVATE LIMITED,NILAKOTTAI vs. PCIT-1, MADIRAI

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ITA 313/CHNY/2022Status: DisposedITAT Chennai11 May 2023AY 2017-182 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 counsel requested to withdraw the appeal, and the revenue did not oppose it. Consequently, the tribunal dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against an order passed under section 263 of the Income Tax Act, 1961. The assessee's counsel filed a petition to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal filed against the order passed under Section 263.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Before: Shri V. Durga Rao & Shri Manoj Kumar Aggarwal

Hearing: 11.05.2023Pronounced: 11.05.2023

O R D E R

PER V. DURGA RAO, JUDICIAL MEMBER:

1.

This appeal filed by the assessee is directed against the order of the ld. Principal Commissioner of Income Tax, Madurai-1, Madurai, dated 24.03.2022 relevant to the assessment year 2017-18 passed under section 263 of the Income Tax Act, 1961 [“Act” in short].

2.

When the appeal was taken up for hearing, by filing a petition for withdrawal of the appeal, the ld. Counsel for the assessee has submitted that the assessee has instructed the ld. Authorised Representative to withdraw the appeal of the assessee and accordingly, it was prayed for withdrawal of the appeal, against which, the ld. DR has not opposed to the submissions of the learned Counsel. In view of the above, the appeal filed by the assessee is dismissed as withdrawn.

4.

In the result, the appeal filed by the assessee is dismissed. Order pronounced in the open Court on 11th May, 2023 at Chennai.

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