M/S INTERNATIONAL CENTRE,GOA vs. THE CIT, (EXEMTIONS), BANGALORE

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ITA 135/PAN/2018Status: DisposedITAT Panaji07 October 2021AY 2014-152 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 noted that the assessee had been granted relief by the CIT(A) and wished to withdraw the appeal. The Revenue had no objection to this submission.

What were the facts?

The assessee filed an appeal against an order passed by the Pr.CIT under Section 263. Subsequently, the Assessing Officer passed an order confirming an addition, against which the assessee appealed to the CIT(A) and was granted relief.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal after obtaining relief from the CIT(A) in a matter that originated from a Section 263 order.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PANAJI, BENCH PANAJI

Hearing: 06/10/2021Pronounced: 07/10/2021

O R D E R Per Bench : In this case, the assessee has filed the appeal against the order passed by the Pr.CIT u/s.263 of the Act.

2.

At the outset, ld. AR had submitted that pursuant to the order passed u/s.263 of the Act, the Assessing Officer had passed an order confirming the addition against the assessee. Against that, the assessee had preferred an appeal and the relief has been granted by the CIT(A). the order of the CIT(A) is placed on record before us.

3.

In the light of the relief granted to the assessee, the assessee wishes to withdraw the appeal and seeks the leave. Ld. DR has no objection to the submission made by the ld. AR of the assessee.

4.

In view of the above submissions made by the assessee, we dismiss the appeal of the assessee as withdrawn.

5.

In the result, appeal of the assessee is dismissed. Order pronounced in the open court on 07/10/ 2021. Sd/- Sd/- (डॉ मीठा ऱाऱ मीना) (ऱलऱत कुमार) (DR. MITHA LAL MEENA) (LALIET KUMAR) ऱेखा सदस्य / ACCOUNTANT MEMBER न्याययक सदस्य / JUDICIAL MEMBER पणजी/Panaji; ददनाांक Dated 07/10/2021 Prakash Kumar Mishra, Sr.P.S. आदेश की प्रयिलऱपप अग्रेपषि/Copy of the Order forwarded to : अऩीऱाथी / The Appellant- 1. प्रत्यथी / The Respondent- 2. 3. आयकर आयुक्त(अऩीऱ) / The CIT(A), आयकर आयुक्त / CIT 4. ववभागीय प्रयतयनधध, आयकर अऩीऱीय अधधकरण, पणजी / DR, 5. ITAT, Panjaji गाडा पाईऱ / Guard file. 6. सत्यावऩत प्रयत //True Copy// आदेशानुसार/ BY ORDER,

(Senior Private Secretary) आयकर अपीऱीय अधिकरण, पणजी/ITAT, Panaji

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