ATASI OVERSEAS PRIVATE LIMITED ,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX -5 , MUMBAI

(Assessment Year: 2018-19) Atasi Overseas Private Limited Principal Commissioner Of 209, Modi Chamber, 2nd Floor, Opera Income Tax -5, Mumbai Room No. 515, 5th Floor, Aayakar House Police Station, V. P. Road, Vs. Mumbai – 400004 Bhavan, Maharishi Karve Road, Mumbai – 400020. PAN/GIR No. AAACA4461C (Appellant) : (Respondent) Assessee by : Shri. Om Kandalkar Respondent by : Shri. Shekhar L. Gajbhiye, CIT DR. Date of Hearing : 23.04.2025 Date of Pronouncement : 23.04.2025 O R D E R Per Kavitha Rajagopal, J M: This appeal has been filed by the assessee, challenging the order of the learned Principal Commissioner of Income Tax PCIT, Mumbai - 5 (‘ld. PCIT’ for short), National Faceless Appeal Centre (‘NFAC’ for short) passed u/s.263 of the Income Tax Act, 1961 (‘the Act'), pertaining to the Assessment Year (‘A.Y.’ for short) 2018-19.

1. The Principal Commissioner of Income Tax-5, Mumbai (hereinafter referred to as "Ld. PCIT") has passed the impugned order dated 04.02.2025 under section 263 of the Act without accepting the Appellant's prayer to set aside the assessment order and direct the Assessing Officer to make fresh assessment after considering the submissions of the Appellant. Thus, the directions given in the impugned order dated 04.02.2025 passed under section 263 of the Act are not justified.”

(A.Y. 2018 -19) Atasi Overseas Private Limited 3. The assessee intends to withdraw the present appeal and had made a written submission dated 22.04.2025 to that effect. 4. The learned Departmental Representative (ld. DR for short) for the Revenue had nothing to controvert the same. 5. We hereby direct that the appeal filed by the assessee is dismissed as withdrawn. 6. In the result, the appeal filed by the assessee is dismissed Order pronounced in the open court on 23.04.2025