EYEGEAR OPTICS INDIA PRIVATE LIMITED,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-17(1), HYDERABAD

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ITA 1318/HYD/2019Status: DisposedITAT Hyderabad25 July 2023AY 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 assessee's counsel requested to withdraw the appeal. The Revenue had no objection to this request. The Tribunal allowed the withdrawal application.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under section 263. The appeal was for the assessment year 2014-15.

What were the issues?

The primary issue was whether the assessee's appeal against the Pr.CIT's order should be allowed to be withdrawn.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, Hyderabad ‘B‘ Bench, Hyderabad

Before: Shri R.K. Panda, Vice- & Shri Laliet Kumar

For Appellant: Shri Suvibha Nolkha, CA
For Respondent: Shri Jeevan Lal Lavidiya, CIT (DR)
Hearing: 25/07/2023Pronounced: 25/07/2023

आयकर अपील�य अ�धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B‘ Bench, Hyderabad Before Shri R.K. Panda, Vice-President AND Shri Laliet Kumar, Judicial Member Assessment Year: 2014-15 M/s. Eyegear Optics Vs. Asstt. C. I. T. India (P) Ltd., Hyderabad Circle 17(1) PAN:AACCE0350Q Hyderabad (Appellant) (Respondent) Assessee by: Shri Suvibha Nolkha, CA Revenue by: Shri Jeevan Lal Lavidiya, CIT (DR) Date of hearing: 25/07/2023 Date of pronouncement: 25/07/2023 ORDER

Per R.K. Panda, Vice-President

1.

This appeal filed by the assessee is directed against the order dated 31.01.2019 passed u/s 263 by the learned Pr.CIT-5, Hyderabad relating to A.Y.2014-15.

2.

The learned Counsel for the assessee at the time of hearing filed an application seeking withdrawal of the appeal for which the learned DR has no objection. Accordingly, the request of the assessee seeking withdrawal of the appeal is allowed and the appeal filed by the assessee is dismissed as withdrawn.

3.

In the result, appeal filed by the assessee is dismissed.

ITA 1318 of 2019 Eyegear Optics India

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