PREMIER POULTRY PRODUCTS PRIVATE LIMITED,HYDERABAD vs. DCIT-5(1), HYDERABAD

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ITA 190/HYD/2021Status: DisposedITAT Hyderabad13 July 2023AY 2015-162 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 allowed the assessee's request to withdraw the appeal. Consequently, the appeal filed by the assessee was dismissed as withdrawn.

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 2015-16. The assessee later filed an application seeking withdrawal of the appeal.

What were the issues?

The primary issue was whether the assessee's appeal against the Section 263 order should be allowed to be withdrawn.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 M.V. Anil Kumar, CA
For Respondent: Shri Jeevan Lal Lavidiya, CIT(DR)
Hearing: 13/07/2023Pronounced: 13/07/2023

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: 2015-16 Premier Poultry Products Vs. Dy.CIT, Circle 5(1) (P) Ltd, Hyderabad Hyderabad PAN:AACCP0922F (Appellant) (Respondent) Assessee by: Shri M.V. Anil Kumar, CA Revenue by: Shri Jeevan Lal Lavidiya, CIT(DR) Date of hearing: 13/07/2023 Date of pronouncement: 13/07/2023 ORDER

Per R.K. Panda, Vice-President

1.

This appeal filed by the assessee is directed against the order dated 25.03.2021 passed u/s 263 of the I.T. Act, 1961 by the learned Pr.CIT-4, Hyderabad for the A.Y 2015-16.

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of the assessee seeking withdrawal of the appeal is allowed and the appeal filed by the assessee is dismissed as withdrawn.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 190 of 2021 Premier Poultry Products

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