SMT.SOMSHREE JAIN,JABALPUR vs. PR.COMMISSIONER OF INCOME TAX-1, JABALPUR

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ITA 20/JAB/2019Status: DisposedITAT Jabalpur15 February 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 allowed the assessee's request to withdraw the appeal. The revised assessment made pursuant to the revision order was satisfactory to the assessee.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax under section 263. The assessee later sought to withdraw the appeal.

What were the issues?

Whether the assessee should be allowed to withdraw the appeal. The assessee found the revised assessment satisfactory and did not wish to pursue the appeal.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JABALPUR BENCH, JABALPUR

Before: SHRI NRS GANESAN & SANJAY ARORA

For Appellant: Shri Shri Sanjay Mishra, Adv
For Respondent: Smt. Neerja Pradha, CIT- DR
Hearing: 15/02/2021Pronounced: 15/02/2021

ORDER Per Sanjay Arora, AM:

This is an Appeal by the Assessee arising out of the Order by the Principle Commissioner of Income Tax-1, Jabalpur (‘Pr. CIT’) dated 24.01.2019 for Assessment Year (AY) 2014-15 under section 263 of the Income Tax Act, 1961 ( ‘the Act’ hereinafter).

2.

At the very outset, it was submitted by the ld. counsel for the assessee, Shri Sanjay Mishra, that his instructions are for the withdrawal of the appeal inasmuch as the revised assessment, i.e., pursuant to the impugned revision order, is satisfactory to the assessee, who therefore does not wish to pursue her instant appeal. The same may accordingly be permitted to be withdrawn. The ld. CIT-DR, Ms. Pradhan, on being asked by the Bench, raised no objection to the said request by and on the assessee’s behalf.

3 We, in view of the foregoing, have no hesitation in allowing permission qua the withdrawal of the instant appeal. We decide accordingly.

4.

In the result, appeal is dismissed as withdrawn.

Order pronounced in the open court on February 15, 2021

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