MESERS SHAKTI CONSTRUCTION,DHAMTARI vs. PRINCIPAL COMMISSIONER OF INCME TAX-1, RAIPUR

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ITA 118/RPR/2019Status: DisposedITAT Raipur29 July 2021AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee accepted the assessment order and prayed for withdrawal of the appeal. The Revenue did not object to this request.

What were the facts?

The assessee preferred an appeal against an order passed by the Principal Commissioner of Income Tax under section 263(1) of the Income Tax Act for the assessment year 2014-15. Subsequently, the assessee accepted the assessment order passed in pursuance to the impugned order.

What were the issues?

Whether the assessee's appeal against the revision order under section 263(1) should be dismissed as withdrawn upon acceptance of the subsequent assessment order.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: SHRI PRADIP KUMAR KEDIA, HONBLE & SHRI N.K. CHOUDHRY, HON’BLE

For Appellant: Shri Sunil Agrawal, AR
For Respondent: Shri PK. Mishra, CIT DR
Hearing: 29/07/2021

O R D E R PER N.K. CHOUDHRY, JUDICIAL MEMBER This appeal has been preferred by the Assessee against the order dated 29/03/2019 impugned herein passed by the Ld. Principal Commissioner of Income Tax [for short, ‘ld. Commissioner], Bilaspur u/sec. 263(1) of the Income Tax Act, 1961 (hereinafter referred to as the "Act") for the A.Y. 2014-15.

(M/s. Shakti Constructions) 2. In this case, the Assessee has accepted the assessment order dated 24/12/2019 passed u/sec. 143(3) read with section 263 of the Act in pursuance to the impugned order dated 29/03/2019 and prayed for withdrawal of the appeal. Ld.DR has not raised any objection.

3.

Considering the prayer of the Assessee and no objection of the Revenue Department, the Assessee’s appeal is liable to be dismissed as withdrawn. Ordered accordingly.

4.

In the result, appeal filed by the assessee stands dismissed as withdrawn. Order Pronounced in open Court on this 29th day of July, 2021.

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