GREEN VILLAGE AGROS PVT LTD,KARNAL vs. PCIT, KARNAL

PDF · subscribers
ITA 4780/DEL/2019Status: DisposedITAT Delhi04 July 2022AY 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 noted the assessee's request to withdraw the appeal. The Revenue did not object to this request.

What were the facts?

The assessee filed an appeal against an order passed by the CIT(A). At the outset of the hearing, the assessee's counsel requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw their appeal against an order passed under Section 263 of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘H’, NEW DELHI

Before: SH. ANIL CHATURVEDI & SH. ANUBHAV SHARMA

For Appellant: Ms. Uma Upadhyaya, C.A. and Shri Aman Garg, C.A
For Respondent: Shri Surender Pal, CIT(DR)
Hearing: 04.07.2022Pronounced: 04.07.2022

This appeal filed by the assessee is directed against the order dated 25.03.2019 passed by the Commissioner of Income Tax (Appeals)- Karnal relating to Assessment Year 2015-16.

2.

Before us, at the outset, Learned AR submitted that the assessee would like to withdraw the appeal filed against the order passed under section 263 of the Act. Learned DR has no objection in view of the submission of the Learned AR.

3.

We have heard the rival submissions and perused the material on record. In view of the aforesaid request of Ld. A.R, the appeal of the assessee is dismissed as withdrawn.

4.

In the result, appeal of the assessee is dismissed.

Order pronounced in the open court on 04.07.2022

More judgments on Section 263

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

Recent GST High Court judgments

Search GST case law →