M/S PARK SARVAMANGALA PROJECTS (P) LTD,RANCHI vs. PRINCIPAL COMMISSIONER OF INCOME TAX, RANCHI, RANCHI

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ITA 46/RAN/2022Status: DisposedITAT Ranchi22 May 2023AY 2017-182 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal granted the assessee's request to withdraw the appeal. The revenue did not object to this withdrawal.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under Section 263 of the Income Tax Act for the Assessment Year 2017-18. During the hearing, the assessee's counsel requested permission to withdraw the appeal.

What were the issues?

Whether the assessee's appeal against the Pr. CIT's order should be permitted to be withdrawn.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “RANCHI” BENCH, RANCHI

Before: SHRI SANJAY GARG, HON’BLE & SHRI MANISH BORAD, HON’BLE

For Appellant: Shri P.S. Paul, A/R
Hearing: 22/05/2023Pronounced: 22/05/2023

O R D E R

Per Sanjay Garg, Judicial Member:

1.

The present appeal is directed at the instance of the assessee against the order of the learned Principal Commissioner of Income Tax - Ranchi (hereinafter the “ld. Pr. CIT”) dated 30/03/2022, passed u/s 263 of the Income Tax Act, 1961 (“the Act’), for Assessment Year 2017-18.

2.

At the time of hearing, the ld. Counsel for the assessee sought permission to withdraw the instant appeal. The ld. D/R, raised no objection to the withdrawal of the appeal. Assessment Year: 2017-18 M/s. Park Sarvamangala Projects (P) Ltd. 2 3. In view of the above, appeal of the assessee is dismissed as withdrawn.

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