M/S.AVM MARIMUTHU NADAR & SONS PRIVATE LIMITED,TUTICORIN vs. ACIT,CIRCLE-1, TIRUNELVELI

PDF · subscribers
ITA 426/CHNY/2022Status: DisposedITAT Chennai20 April 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 Tribunal considered the assessee's request for withdrawal of the appeal. As there was no objection from the Revenue, the Tribunal allowed the withdrawal.

What were the facts?

The assessee's representative sought withdrawal of the appeal before the ITAT. The reason for withdrawal was that a consequential order had been passed pursuant to an order under Section 263, and the assessee was no longer interested in pursuing the appeal.

What were the issues?

Whether the assessee can withdraw an appeal before the ITAT when a consequential order has been passed.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: HON’BLE SHRI MAHAVIR SINGH & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. The assessee’s representative, vide letter dated 20-04-2023, seeks withdrawal of the captioned appeal on the ground that the consequential order has been passed pursuant to order u/s. 263 and the assessee is not interested in pursuing the appeal before the Tribunal. The Ld. CIT-DR did not raise any objection against the same. Considering the same, the appeal stands dismissed as withdrawn.

2.

The appeal stand dismissed as withdrawn. Order pronounced in the open Court on 20th April, 2023.

More judgments on Section 263

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

Recent GST High Court judgments

Search GST case law →