JAY ACE TECHNOLOGIES LTD.,NEW DELHI vs. PR. CIT, CENTRAL- 2, NEW DELHI

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ITA 3994/DEL/2018Status: DisposedITAT Delhi17 November 2022AY 2013-143 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal considered the assessee's application for withdrawal and, with no objection from the Department, dismissed the appeal as withdrawn.

What were the facts?

The assessee filed an appeal against the order of the PCIT, challenging the assumption of jurisdiction under Section 263 and the subsequent revision of the assessment order. The assessee later filed an application to withdraw the appeal.

What were the issues?

Whether the PCIT erred in assuming jurisdiction under Section 263 and treating the assessment order as erroneous and prejudicial to revenue. The appeal was withdrawn by the assessee.

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 BENCH ‘C’, NEW DELHI

Before: SH. N.K. BILLAIYA & SH. KUL BHARAT

Hearing: 17/11/2022Pronounced: 17/11/2022

Appellant Sh. Shailesh Gupta, Advocate Respondent Ms. Neha Chaudhary, CIT (DR) Date of hearing: 17/11/2022 Date of Pronouncement: 17/11/2022 ORDER

PER N.K. BILLAIYA, AM:

1.

This appeal by the assessee is preferred against the order of the CIT(Central-II), New Delhi dated 31.03.2018 pertaining to A.Y.2013-14.

2.

The sum and substance of the grievance of the assessee is that the PCIT erred in assuming the jurisdiction u/s. 263 of the Act and further erred in treating the assessment order framed u/s. 143 (3) of the Act as erroneous and prejudicial to the interest of the revenue. 3. Before us the authorised representative of the assessee filed following application and prayed for the withdrawal of the appeal:-

4.

In the light of the above and finding that the DR had no objection, this appeal is dismissed as withdrawn.

5.

Decision announced in the open court on 17.11.2022.

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