SHRI GOBIND UDYOG PVT. LTD.,BARPETA vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE - 4, GUWAHATI

PDF · subscribers
ITA 198/GTY/2018Status: DisposedITAT Guwahati05 June 2020AY 2014-152 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal allowed the assessee 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 Consequently, the appeal filed by the assessee was dismissed as withdrawn.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 under Section 263 of the Income-tax Act. The assessee later expressed a wish to withdraw the appeal as there was no longer any grievance after a consequential order was passed by the TPO.

What were the issues?

Whether the assessee can withdraw an appeal filed before the ITAT. The consequence of withdrawal of an appeal by the assessee.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, GAUHATI BENCH, KOLKATA

Before: Shri A. T. Varkey, JM & Dr. Arjun Lal Saini, AM]

Hearing: 04.06.2020

This appeal is preferred by the assessee against the order of Ld. Pr. CIT , Guwahati-2 dated 21-03-2018 passed u/s. 263 of the Income-tax Act, 1961 ( in short, the ‘Act’ hereinafter).

None appeared on behalf of the assessee. 3. At the outset it has been brought to our notice that assessee wishes to withdraw the appeal, since there is no grievance left for the assessee after the consequential order passed by the TPO. The ld. DR has no objection in assessee withdrawing the appeal. In the light of aforesaid discussion, we allow the assessee to withdraw the appeal. 4. In the result, the appeal of the assessee is dismissed as withdrawn.

Order pronounced in the open court on 05 -06-2020

More judgments on Section 263

All 13,616 judgments and leading authorities on Section 263 →

Recent GST High Court judgments

Search GST case law →