VALMET FLOW CONTROL PRIVATE LIMITED,MAHARASHTRA-THANE vs. DEPUTY DIRECTOR OF INCOME TAX, CPC ,BENGALURU, BENGALURU-KARNATAKA

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ITA 818/MUM/2025Status: DisposedITAT Mumbai05 May 2025AY 2023-24Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI PRABHASH SHANKAR (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The tribunal admitted the assessee's request for withdrawal of the appeal.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order which upheld adjustments made by the CPC to the returned income. The assessee later requested to withdraw the appeal as the grounds were rectified by the Assessing Officer.

What were the issues?

Whether the assessee is aggrieved after rectification of grounds of appeal by the Assessing Officer, permitting withdrawal of the appeal.

Which sections of the Income-tax Act were involved?

Section 143(1),Section 154

AI-generated summary — verify with the full judgment below

Before: SHRI AMIT SHUKLA & SHRI PRABHASH SHANKAR

For Appellant: Shri Vinay Sawhney, CA
For Respondent: Smt. Kavita P. Kaushik (Sr. AR)
Hearing: 01.05.2025Pronounced: 05.05.2025

PER PRABHASH SHANKAR [A.M.] :- The present appeal by the assessee emanates from the appellate order dated 16.12.2024 as passed by the Learned Commissioner of Income-tax, Appeal/ADDL/JCIT(A)-2, Coimbatore [hereinafter referred to as “CIT(A)”] pertaining to the intimation order passed by the CPC u/s. 143(1) of the Income-tax Act, 1961 [hereinafter referred to as “Act”] dated 30.04.2024 for the Assessment Year [A.Y.] 2023-24. P a g e | 2 A.Y. 2023-24 Valmet Flow Control Private Limited 2. In various grounds of appeal, the assessee has agitated dismissal of its appeal by the ld.CIT(A) w.r.t. certain adjustments made to the returned income in the intimation order u/s 143(1) by CPC on account of non-reporting of ICDS impact by the auditor in the Tax Audit Report.

3.

Before us, the ld.Authorised Representative at the very outset made a request for withdrawal of the appeal as its grounds of appeal have already been rectified by the ld.Assessing Officer in a subsequent rectification order passed u/s 154 of the Act. Therefore, the assessee is no more aggrieved.

4.

After due consideration, the above request is admitted. Consequently, the appeal is allowed to be withdrawn and treated as dismissed.

Order pronounced in the open court on 05/05/2025. AMIT SHUKLA PRABHASH SHANKAR (न्याययक सदस्य /JUDICIAL MEMBER) (लेखाकार सदस्य/ACCOUNTANT MEMBER)

Place: म ुंबई/Mumbai ददनाुंक /Date 05.05.2025 Lubhna Shaikh / Steno

P a g e | 3 A.Y. 2023-24 Valmet Flow Control Private Limited

आदेश की प्रयियलयि अग्रेयिि/Copy of the Order forwarded to : 1. अपीलार्थी / The Appellant 2. प्रत्यर्थी / The Respondent. 3. आयकर आयुक्त / CIT 4. विभागीय प्रविविवि, आयकर अपीलीय अविकरण DR, ITAT, Mumbai 5. गार्ड फाईल / Guard file.

सत्यावपि प्रवि //// आदेशानुसार/ BY ORDER,

उि/सहायक िंजीकार (Dy./Asstt.

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