S.D TECHNICAL SERVICES PVT. LTD.,DELHI vs. PCIT -7, DELHI

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ITA 1792/DEL/2021Status: HeardITAT Delhi20 December 2022AY 2016-172 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 (PCIT) under Section 263. Subsequently, the National Faceless Assessment Centre, while passing an order under Section 143(3) read with Section 263, accepted the assessee's submissions and completed the assessment based on the returned income.

What were the issues?

The primary issue was the validity of the PCIT's order under Section 263. However, the appeal was withdrawn before a substantive decision on the merits.

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, DELHI

Before: SH. SHAMIM YAHYA & SH. ANUBHAV SHARMA

Hearing: 20.12.2022Pronounced: 21.12.2022
2.

Assessee has preferred this appeal challenging the impugned order of ld. PCIT, Delhi-7 dated 31.03.2021 passed u/s 263 of the Income Tax Act, 1961. It was pointed out by Ld. AR of the assessee/ appellant that vide order dated 08.03.2022, National Faceless Assessment Centre, Delhi while passing order u/s 143(3) r.w.s. 263 of the Act has accepted the submissions of the assessee and completed the assessment accepting the return income itself. ./Del/2021 S.D. Technical P. Ltd. 2 3. In the light of aforesaid, request was made to allow withdrawal of the appeal, the same is allowed and the appeal of assessee is dismissed as withdrawn. Order pronounced in the open court on 21st December, 2022.

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