UNIPHORE SOFTWARE SYSTEMS PVT LTD.,CHENNAI vs. DCIT,CORPORATE CIRCLE-3(2), CHENNAI

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ITA 392/CHNY/2022Status: DisposedITAT Chennai13 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 to withdraw the appeal. The assessee stated that the consequential assessment proceedings did not result in any additions, making the revision proceedings moot.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263. During the hearing, the assessee requested to withdraw the appeal.

What were the issues?

Whether the appeal filed against the PCIT's order under Section 263 should be dismissed as withdrawn by the assessee.

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: SHRI MAHAVIR SINGH, HON’BLE & SHRI MANJUNATHA. G, HON’BLE

Hearing: 13.04.2023Pronounced: 13.04.2023

आयकर अपीलीय अिधकरण, ‘ए’ �यायपीठ, चे�ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI �ी महावीर �सह, उपा�य� एवं एवं �ी मंजुनाथ. जी, लेखा सद�य के सम� BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI MANJUNATHA. G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 392/Chny/2022 िनधा�रण वष� / Assessment Year: 2017-18 Uniphore Software Systems Pvt Principal Commissioner of Ltd., v. Income Tax -3, Module No.5, 1st Floor, Kangam Chennai. Road, Taramani, Chennai, – 600 020. [PAN:AAACU-9907-D] (अपीलाथ�/Appellant) (��यथ�/Respondent) अपीलाथ� क� ओर से/Appellant by : Shri. K. Vinoth, CA ��यथ� क� ओर से/Respondent by : Shri. R. Mohan Reddy, CIT सुनवाई क� तारीख/Date of Hearing : 13.04.2023 घोषणा क� तारीख/Date of Pronouncement : 13.04.2023 आदेश /O R D E R PER MANJUNATHA. G, ACCOUNTANT MEMBER:

This appeal filed by the assessee is directed against the order of learned Principal Commissioner of Income Tax, Chennai, passed u/s. 263 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) dated 29.03.2022 and pertains to assessment year 2017- 18.

2.

The Ld. Counsel for the assessee, at the time of hearing, referring to letter filed by the assessee dated 03.04.2023 submitted that the assessee wants to withdraw the appeal filed against order

:-2-: ITA. No: 392/Chny/2022 of the PCIT passed u/s. 263 of the Act, because in consequential assessment proceedings, the AO has not made any additions on the issue taken up by the PCIT for revisions proceedings. The ld DR, present for the revenue, on the other hand submitted that the assessee has filed a consequential assessment order passed by the AO u/s. 143(3) r.w.s. 263 of the Act, as per which the AO has not made any additions and thus, as per application of the assessee, the appeal may be dismissed.

3.

Having heard both the sides and considered petition filed by the assessee dated 03.04.2023, for the reasons stated in the application filed by the assessee, we dismiss appeal filed by the assessee as withdrawn.

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