KIC FOOD PRODUCTS PVT. LTD.,NEW DELHI vs. PR.CIT- 5, DELHI

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ITA 26/DEL/2018Status: DisposedITAT Delhi20 December 2021AY 2013-143 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The Tribunal dismissed the appeal as withdrawn based on the assessee's submission that they were no longer aggrieved. The subsequent assessment order did not cause any prejudice to the assessee's interests.

What were the facts?

The assessee filed an appeal against a revisional order passed by the Principal Commissioner of Income Tax. The assessee later submitted that they were no longer aggrieved by the revisional order as the subsequent assessment order did not cause prejudice.

What were the issues?

Whether the assessee is still aggrieved by the revisional order after the subsequent assessment order was passed. The assessee's withdrawal of the appeal.

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: SHRI CHALLA NAGENDRA PRASAD & SHRI PRADIP KUMAR KEDIA

For Appellant: Shri Nitin Sharma, CA
For Respondent: Shri T. Kipgen , CIT(DR)
Hearing: 20.12.2021Pronounced: 20.12.2021

The captioned appeal has been filed by the Assessee against the revisional order passed by the Principal Commissioner of Income Tax, Delhi-5 under Section 263 of the Income Tax Act, 1961, dated 13.11.2017 seeking to revise the Assessment Order passed by the Assessing Order under Section 143(3) of the Income Tax Act, 1961, dated 20/01/2016 concerning to Assessment Year 2013-14.

ITA No.- 26/Del/2018 KIC Food Products Pvt. Ltd.

2.

When the matter was called for hearing, the Ld. Counsel for the Assessee submitted at the outset that the assessee is no longer aggrieved by the impugned revisional order for the reason that the order passed u/s 143(3) of the Income Tax Act pursuant to revisional direction passed by the PCIT does not eventually cause any prejudice to the interest of the assessee. The Ld. Counsel, thus, submitted that he does not seek to press the captioned appeal anymore.

3.

In the light of the submissions made on behalf of the assessee, the appeal of the Assessee is dismissed as withdrawn.

In the result, the appeal filed by the assessee is dismissed.

Order pronounced in the open court on _ 20 /12/2021.

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