M/S. PLANET FARMTECH P. LTD.,MUMBAI vs. PR. CIT - 8, MUMBAI

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ITA 603/MUM/2021Status: DisposedITAT Mumbai24 May 2022AY 2015-163 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal accepted the assessee's request to withdraw the appeal. The appeal was dismissed as withdrawn.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 subsequently requested to withdraw the appeal.

What were the issues?

The primary issue was the assessee's request to withdraw the appeal due to the conclusion of reassessment proceedings.

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, MUMBAI BENCH “ C”, MUMBAI

Before: SHRI VIKAS AWASTHY & SHRI AMARJIT SINGH

Hearing: 24/05/2022Pronounced: 24/05/2022

आयकर अपील�य अ�धकरण मुंबई पीठ “सी ” �ी �वकास अव�थी, �या�यक सद�य एवं �ी अमरजीत �संह, लेखा सद�य के सम� IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “ C”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH , ACCOUNTANT MEMBER आअसं.603/मुं/2021 (�न.व. 2015-16) (A.Y.2015-16) M/s.Planet Farmtech Pvt. Ltd. 105, Writer, Dr.B. Ambekar Road, Voltas, Kalachowki , Mumbai- 400 033 PAN: AAFCP-8739-H ...... अपीलाथ� /Appellant बनाम Vs. The Principal Commissioner of Income Tax -8, 6th Floor, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ��तवाद�/Respondent अपीलाथ� �वारा/ Appellant by : Ms.Akshita Bhandari ��तवाद� �वारा/Respondent by : Ms. Vranda U. Matkari सुनवाई क� �त�थ/ Date of hearing : 24/05/2022 घोषणा क� �त�थ/ Date of pronouncement : 24/05/2022 आदेश/ ORDER PER VIKAS AWASTHY, JM:

This appeal by the assessee is directed against the order of Principal Commissioner of Income Tax-8, Mumbai [in short 'the PCIT’] dated 03/03/2021, passed under section. 263 of the Income Tax Act, 1961 [ in short ‘the Act’], for the assessment year 2015-16.

2.

Ms.Akshita Bhandari appearing on behalf of the assessee submitted at the outset that the assessee wants to withdraw the appeal. The ld.Authorized Representative furnished a letter dated 16th May, 2022 from the assessee. The contents of the same are reproduced herein under:-

“To Hon'ble’ble Member Income Tax Appellate Tribunal, “C" Bench Mumbai Re: Planet Farmtech Private Limited Sub: Withdrawal of Appeal having Appeal No. ITA 603/MUM/2021 A.Y : 2015-2016 Dear Sir/Madam, With reference to above, we herewith apply to withdraw this appeal as the re- assessment proceedings for relevant AY.2015-16 pursuant to the Pr. CIT's Order u/s 263 dated 03.03.2021 is concluded by National Faceless Assessment Centre (NaFAC) vide the order u/s. 143(3) r.w.s.263 dated 26.03.2022 accepting the submission of Appellant and without any disallowance or addition to the returned income. In view of the same we withdraw the above referred appeal and regret the inconvenience caused. Thanking you, Your's faithfully,

For Planet Farmtech Private Limited Authorized Signatory.” 3. Ms. Vranda U. Matkari representing the Department did not object to the request of the assessee for withdrawing the appeal.

4.

The prayer of assessee is accepted, hence, the appeal by assessee is dismissed as withdrawn.

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